Avantika Shukla vs State Of U.P. And 4 Others
2021 Latest Caselaw 9435 ALL

Citation : 2021 Latest Caselaw 9435 ALL
Judgement Date : 3 August, 2021

Allahabad High Court

Avantika Shukla vs State Of U.P. And 4 Others on 3 August, 2021

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 8975 of 2021
 

 
Petitioner :- Avantika Shukla
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Krishna Dutt Awasthi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Yashwant Varma,J.

Heard learned counsel for parties.

The issue of the corrections which would be permissible to be made in online application forms which were submitted in the Assistant Teachers Recruitment Examination 2019 has been elaborately considered by the Court in its judgment rendered in Pawan Kumar And 26 Others v. State of U.P. And 2 Others [2021(1) ADJ 85].

In view of the aforesaid, this petition shall stand disposed of on similar terms.

Order Date :- 3.8.2021

faraz

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