Raj Kumar vs State Of Up Through Principal ...
2021 Latest Caselaw 8257 ALL

Citation : 2021 Latest Caselaw 8257 ALL
Judgement Date : 19 July, 2021

Allahabad High Court

Raj Kumar vs State Of Up Through Principal ... on 19 July, 2021

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - A No. - 7759 of 2021
 

 
Petitioner :- Raj Kumar
 
Respondent :- State Of Up Through Principal Secretary (Basic Education)
 
Counsel for Petitioner :- Javed Raza
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heard learned counsel for the petitioner and Shri Sanjay Kumar Singh, learned Addl. Chief Standing Counsel.

Present writ petition has been preferred for a direction to the respondents not to proceed with the order dated 13.5.2020, whereby direction has been issued by the Government of Uttar Pradesh to proceed with the counselling of the candidates, who have qualified Assistant Teacher Recruitment Examination (ATRE)-2019 and issue an ad interim order directing the Secretary Examination Regulatory Authority Uttar Pradesh at Pyaragraj (respondent no.3) to upload the modified answer key after considering the objection raised by the petitioners in respect of question nos.11, 16, 102, 103, 109, 131, 126 and 134 as per "C" question booklet series and thereafter declare the result of Assistant Teacher Recruitment Examination (ATRE)-2019.

At the outset, learned Addl. Chief Standing Counsel has contended that the controversy in hand has been settled by this Court in Writ-A No.4052 of 2020 (Rohit Shukla & Ors. v. State of U.P. & Ors.) and as such present writ petition may also be decided in similar terms.

The aforesaid contention of learned Addl. Chief Standing Counsel has not been disputed by learned counsel for the petitioner.

In view of above, present writ petition is also dismissed in terms of judgment in Rohit Shukla & Ors. (Supra).

The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by the petitioner alongwith a self attested identity proof of the said person (preferably Aadhar Card) mentioning the mobile number to which the said Aadhar Card is linked.

The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.

Order Date :- 19.7.2021

SP/