Milind Kumar vs State Of U.P. And 2 Others
2021 Latest Caselaw 8342 ALL

Citation : 2021 Latest Caselaw 8342 ALL
Judgement Date : 20 July, 2021

Allahabad High Court

Milind Kumar vs State Of U.P. And 2 Others on 20 July, 2021

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - A No. - 7857 of 2021
 

 
Petitioner :- Milind Kumar
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Prem Chand Saroj
 
Counsel for Respondent :- C.S.C.
 

 
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 respondent no.3 to permit the petitioner to rectify his inadvertent human error crept in online application and allow to furnish the details in fifth row of third column as 2012 instead of 2018 (i.e. year of passing of Primary Level T.C.) of the application from of Assistant Teacher Recruitment Examination, 2019 and for a further direction to the respondents to consider the selection of the petitioner as Assistant Teacher while preparing the final/ merit selection list of Assistant Teachers Recruitment Examination, 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 :- 20.7.2021

SP/