Hemlata vs State Of U.P. And 2 Others
2021 Latest Caselaw 8461 ALL

Citation : 2021 Latest Caselaw 8461 ALL
Judgement Date : 22 July, 2021

Allahabad High Court

Hemlata vs State Of U.P. And 2 Others on 22 July, 2021

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 
Case :- WRIT - A No. - 5922 of 2021
 
Petitioner :- Hemlata
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Seemant Singh
 

 
Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties.

Petitioner has applied for appointment against 68,500 vacancies advertised by the State in the year 2018 vide Government Order dated 09.01.2018. The petitioner has not been able to secure her selection on the basis of her marks.

This petition, however, has been filed stating that the petitioner has not been awarded correct marks in question nos. 36, 104 and 105.

So far as question no. 36 is concerned, the answer given by the petitioner is not in accordance with the model answer key. So far as question no. 104 and 105 is concerned, the petitioner admits that her answers are wrong but merely states that answer to question no. 104 has inadvertently been replied while answered question no. 105 and vise versa. Reliance has also been placed upon the judgment of this Court dated 22.10.2019 passed in Writ-A No. 6420 of 2019.

Admittedly, the recruitment has already been concluded and select list has already been published. Large number of persons have also been appointed as per their respective merit an placed in different districts.

In case of an apparent arbitrariness on the part of State action alone this Court would be justified in intervening at this late stage. Admittedly, petitioner's answers against question nos. 36, 104 and 105 are wrong. The authorities are not expected to trace answers to the correct questions and award marks.

The order passed on 22.10.2019 will not be of much help since the recruitment had not been concluded, by then. Even otherwise no principle of law is found to have been laid down therein, on the basis of which the petitioner could get any relief. As the petitioner's answer against all the above noted questions are wrong, therefore, she cannot raise a valid grievance.

Accordingly, the writ petition is dismissed.

Order Date :- 22.7.2021

Pkb/