Km. Rubina Kumari vs State Of U.P. And 3 Others
2019 Latest Caselaw 4775 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 8062 of 2019
 

 
Petitioner :- Km. Rubina Kumari
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Anjeet Singh
 
Counsel for Respondent :- C.S.C.,Ashok Kumar Yadav
 

 
Hon'ble Prakash Padia,J.

The petitioner has preferred the present writ petition with the following prayers :-

"I. Issues a writ, order or direction in the nature of mandamus, commanding and directing the respondents to produced original answer key (answer copy) of booklet series "C" of the petitioner before this Hon'ble Court and the same may be duly compared with the answers given by the petitioner and at least marks be allotted to the petitioner against question nos.02, 10, 47, 54, 66 & 110.

II. Issues a writ, order or direction in the nature of mandamus, commanding and directing the respondents to calculate marks against question nos.02, 10, 47, 54, 66 & 110 and declare result of petitioner of Assistant Teachers Recruitment 2018.

III. Issues a writ, order or direction in the nature of mandamus, commanding and directing the respondents to issue appointment letter in favour of the petitioner after being found eligible and qualified in Assistant Teachers Recruitment Examination-2018 and also provide all other consequential benefits as given to other qualified and selected candidates."

Sri Anjeet Singh, learned counsel for the petitioner contended that the petitioner was awarded 66 marks and in case she was awarded one more mark, she was selected in Assistant Teachers Recruitment Examination-2018. The petitioner is entitled for the marks under question nos.02, 10, 47, 54, 66 & 110 .

Sri Vijay Shanker, learned Standing Counsel representing respondents no.1, 2 and 4 prays for and is granted a week's time to seek instructions in the matter.

Put up as fresh on 27.5.2019 before the appropriate Bench.

Order Date :- 20.5.2019

Pramod Tripathi