Sonam Patel vs The State Of U.P. And 2 Others
2021 Latest Caselaw 9670 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 553 of 2021
 

 
Appellant :- Sonam Patel
 
Respondent :- The State Of U.P. And 2 Others
 
Counsel for Appellant :- Uday Bhan Mishra,Brijendra Kumar Pandey
 
Counsel for Respondent :- C.S.C.,Archana Singh
 

 
Hon'ble Munishwar Nath Bhandari,Acting Chief Justice
 
Hon'ble Subhash Chandra Sharma,J.

By this appeal, a challenge is made to the judgment dated 23.02.2021 passed by learned Single Judge whereby the writ petition preferred by the petitioner was dismissed finding remedy under Right to Information Act, 2005 (hereinafter referred to as "Act, 2005").

The writ petition was filed with following reliefs and are quoted hereunder:-

"I. A writ order or direction in the nature of mandamus directing the respondent no. 3 to provide Answer No. 133 (2) correct to add number, copy of the answer sheet of the petitioner for the Examination of Assistant Teacher, Recruitment Exam, 2019 being petitioner's registration no.4100036882 /Roll No.39410301586.

II. A writ order or direction in the nature of mandamus directing the respondents to allow the petitioner to submit online registration form as a successful candidate for counselling as according to the corrected result of the petitioner."

Learned Single Judge had taken note of the prayer for which remedy is available under the Act, 2005, thus the writ petition was dismissed.

We find no illegality in the judgment of learned Single Judge. However, the appeal is disposed of with liberty to the appellant to take the remedy under the Act, 2005. Dismissal of the writ petition or appeal would not come in his way for the aforesaid.

Order Date :- 5.8.2021

Shubham

.

(Subhash Chandra Sharma, J.) (Munishwar Nath Bhandari, A.C.J.)