Anchal Upadhyay vs State Of U.P. And 2 Others
2022 Latest Caselaw 321 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - A No. - 3853 of 2022
 

 
Petitioner :- Anchal Upadhyay
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Pankaj Srivastava
 
Counsel for Respondent :- C.S.C.,Archana Singh
 

 
Hon'ble Siddharth,J.

Heard learned counsel for the petitioner, Ms. Archana Singh, learned counsel for the respondent no.2 and learned Standing Counsel appearing for the respondent nos. 1 & 3.

Petitioner has approached this court praying for direction to the respondents to award one mark to the petitioner on question no.60 (question no.143) in the Assistant Teacher, Recruitment Examination,2019 as per judgement dated 25.8.2021 passed in Special Appeal (D) No. 847 of 2021, whereby benefits of judgement passed in the case of Abhishek Srivastava and others Vs. State of U.P. and others has been extended to the candidates.

In view of the order passed in Special Appeal Defective No. 847 of 2021 ,the petitioner shall be entitled to the relief as per judgment passed in the case of Abhishek Srivastava(Supra), the respondent no.3 shall pass the appropriate order in the light of the judgement passed in Special Appeal Defective No. 847 of 2021 dated 15.11.2021 within a period of one month from the date a copy of this order, duly downloaded from the official website of this court is produced by the petitioner before the respondent no.3,Examination Controlling Authority.

With the aforesaid observations, the petition is disposed of

Order Date :- 1.4.2022

SS