Allahabad High Court

Akhilesh vs State Of U.P. And 2 Others on 5 February, 2024

Author: Saurabh Shyam Shamshery

Bench: Saurabh Shyam Shamshery





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2024:AHC:19004
 
Reserved on 31.01.2024
 
Delivered on 05.02.2024
 
Court No. - 36
 

 
1. Case :- WRIT - A No. - 1959 of 2020
 
Petitioner :- Akhilesh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Seemant Singh,Nilanjan Roy Chowdhury
 
Counsel for Respondent :- C.S.C.
 
2. Case :- WRIT - A No. - 10795 of 2020
 
Petitioner :- Nirmala Yadav
 
Respondent :- State of U.P. and Another
 
Counsel for Petitioner :- Vinod Kumar Singh
 
Counsel for Respondent :- C.S.C.
 
3. Case :- WRIT - A No. - 11359 of 2020
 
Petitioner :- Shivam Bhadauriya
 
Respondent :- State of U.P. and Another
 
Counsel for Petitioner :- Sanjai Srivastava
 
Counsel for Respondent :- C.S.C.
 
4.Case :- WRIT - A No. - 11446 of 2020
 
Petitioner :- Rekha Devi And Another
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Ratnakar Upadhyay
 
Counsel for Respondent :- C.S.C.
 
5.Case :- WRIT - A No. - 11465 of 2020
 
Petitioner :- Anju Rani And 28 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Anurag Agrahari,Mahima Sahai,Prashant Kumar Singh
 
Counsel for Respondent :- C.S.C.
 
6.Case :- WRIT - A No. - 1537 of 2021
 
Petitioner :- Shiv Kumar And 38 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Anurag Agrahari,Mahima Sahai,Prashant Kumar Singh,Vinod Tripathi
 
Counsel for Respondent :- C.S.C.
 
7.Case :- WRIT - A No. - 19004 of 2021
 
Petitioner :- Rajni Sharma
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Satendra Kumar Sharma
 
Counsel for Respondent :- C.S.C.
 
8. Case :- WRIT - A No. - 2024 of 2020
 
Petitioner :- Ashok Kumar
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Ajay Kumar Singh
 
Counsel for Respondent :- C.S.C.,Anil Kumar Singh
 
9.Case :- WRIT - A No. - 3196 of 2020
 
Petitioner :- Kumari Sonam
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Sachida Nand Tripathi,Bedi Lal Verma
 
Counsel for Respondent :- C.S.C.
 
10.Case :- WRIT - A No. - 3378 of 2020
 
Petitioner :- Rekha Tripathi
 
Respondent :- State of U.P. and Another
 
Counsel for Petitioner :- Shailesh Kumar Tripathi
 
Counsel for Respondent :- C.S.C.
 
11.Case :- WRIT - A No. - 3426 of 2021
 
Petitioner :- Deepti Sharma And 38 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Seemant Singh
 
Counsel for Respondent :- C.S.C.
 
12.Case :- WRIT - A No. - 3488 of 2020
 
Petitioner :- Omprakash And 445 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Seemant Singh
 
Counsel for Respondent :- C.S.C.
 
13.Case :- WRIT - A No. - 3810 of 2021
 
Petitioner :- Manju And 20 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Prashant Kumar Singh,Anurag Agrahari,Mahima Sahai
 
Counsel for Respondent :- C.S.C.
 
14.Case :- WRIT - A No. - 621 of 2021
 
Petitioner :- Km. Priyanka And 143 Others
 
Respondent :- State Of U P And 2 Others
 
Counsel for Petitioner :- Seemant Singh
 
Counsel for Respondent :- C.S.C.
 
*****
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. This Court has proceeded to consider the issue involve in all these writ petitions on following factual and legal premise:

(I) The examination in question, namely, Utter Pradesh Teachers Eligibility Test-2019 (hereinafter referred to as "UPTET-2019") is only a qualifying eligibility for the purpose of appointment of Assistant Teachers and is held on yearly basis.

(II) Petitioners have participated in UPTET-2019 and are at the threshold of getting passing marks.

(III) Some of the petitioners have filed objections to the tentative answer key and some have not filed any objection, still they remained aggrieved since in final answer key some of the answers which, according to them, were earlier correct, found altered.

(IV) So far as legal position is concerned this Court as well as Supreme Court in various judgments, have reiterated that the Constitutional Courts must exercise great restraint in such matters and should be reluctant to entertain a plea challenging the correctness of the key answers. (See, Kanpur University vs. Samir Gupta, (1983)4 SCC 309; Ran Vijay Singh vs. State of U.P. (2018)2 SCC 357; Uttar Pradesh Public Service Commission and another vs. Rahul Singh and another, (2018)7 SCC 254)

2. The dispute in present writ petitions is with regard to Questions No. 35, 83, 124, 139 and 144, which are reproduced hereinafter:

"Question No. 35 of Part-II Language-I: HINDI

निम्नलिखित में से कौन-सा शब्द पुल्लिंग है?

(1) कढ़ी

(2) चील

(4) संतान

(5) सरसों

Question No. 83 of Language-II: Sanskrit of Part-III

'अशनी' शब्द है

(1) नपुंसक लिंग

(2) स्त्रीलिंग

(4) पुल्लिंग

(5) उपर्युक्त सभी"

Question No. 124 of Part-V ENVIRONMENTAL STUDIES

स्वतंत्र रूप से भूमि में रहने वाला अवायवीय जीवाणु, जिसमें नाइट्रोजन (N2) स्थरीकरण की क्षमता होती है, वह है

(1) क्लॉस्ट्रिडियम

(2) राइजोबियम

(4) एजोटोबैक्टर

(5) विब्रियो

Free living, anaerobic, nitrogen (N2) fixing bacteria found in soil is

(1) Clostridium

(2) Rhizobium

(4) Azotobacter

(5) Vibrio

Question No. 139 of Part-V ENVIRONMENTAL STUDIES

अनुच्छेद 356 का प्रथम प्रयोग कब और कहाँ हुआ?

(1) जम्मू और कश्मीर 1956

(2) केरल 1959

(3) बिहार 1958

(4) मध्य प्रदेश 1957

When and where, Article 365 was used first?

(1) Jammu and Kashmir 1956

(2) Kerala 1959

(4) Bihar 1958

(5) Madhya Pradesh 1957

Question NO. 144 of Enviornmental Studies of Part-V

भारत मे थारू जनजाति कहाँ निवास करती है?

(1) उत्तराखण्ड में

(2) उत्तर प्रदेश के तराई क्षेत्र में

(4) थार मरूस्थल में

(5) झारखण्ड में"

3. Sri Seemant Singh, learned counsel for petitioners, on basis of certain material, submitted that though all the options of some of the questions were incorrect but one option was declared correct and in other questions incorrect options were declared as correct answer. Learned counsel has referred the judgment passed by Division Bench in State of U.P. and others vs. Mohd. Rizwan and others (Special Appeal No. 93 of 2018), decided on 20.11.2019 that therein it was ordered to grant grace marks.

4. Per contra, Sri Manvendra Dixit, learned Standing Counsel appearing for State, has referred various judgments that this Court cannot sit as an expert to scrutinize the answers given by expert panel, after considering various relevant material. Learned Standing Counsel has referred paragraphs no. 6, 7 and 8 of the counter affidavit, which are reproduced hereinafter:

" 6. याचिका के प्रस्तर 10 के संबंध में कहना है कि याची द्वारा प्रकाशित उत्तरमाला दिनांक 13.01.2020 पर प्रश्न पुस्तिका सीरीज 'ए' के प्रश्न सं० 35,124,139, एवं 144 आपत्ति प्राप्त करायी गयी थी। उक्त आपत्तियों पर विषय विशेषज्ञ द्वारा मात्र प्रश्न सं० 144 पर प्राप्त आपत्ति को सही माना गया है तथा शेष प्रश्न सं० 35,124, एवं 139 पर प्रस्तुत आपत्ति को निराधार माना गया है। प्रश्न सं० 144 पर याची को 01 अंक प्रदान किया गया है।

7. याचिका के प्रस्तर 11 के संबंध में याची का कथन अस्वीकार है, विभाग द्वारा प्रकाशित उत्तरमाला दिनांक 13.01.2020 के अनुसार विषय हिन्दी के प्रश्न सं0 35 पर उत्तर विकल्प सं० 3 "संतान" को सही माना गया है जबकि याची द्वारा उक्त प्रश्न पर उत्तर विकल्प सं० 4 "सरसों" को सही बताया गया है। याची द्वारा संलग्नक-6 पर प्रस्तुत पुस्तक में सरसों को पुल्लिंग के रुप में स्वीकार किये जाने का उल्लेख नहीं है। अभ्यर्थियों द्वारा प्रस्तुत आपत्ति पर विषय- विशेषज्ञों द्वारा परीक्षणोपरान्त सं0 35 पर प्राप्त आपत्ति पर अभ्यर्थी द्वारा कथित उत्तर विकल्प सं० 4 "सरसों" को निराधार पाया है तथा पूर्व प्रकाशित उत्तर विकल्प सं० 3 "संतान" को ही स्वीकार करते हुए सही माना गया है।

विषय पर्यावरण विज्ञान के प्रश्न सं० 124 पर विभाग द्वारा प्रकाशित उत्तरमाला के अनुसार विकल्प सं0-1 "क्लॉस्ट्रिडियम" सही माना गया है। याची द्वारा उत्तर विकल्प सं० 2 "राइजोबियम" को सही बताया गया है। याची द्वारा संलग्नक-7 एवं 8 पर संलग्न पुस्तकों में वायवीय जीवाणु का उल्लेख है जबकि प्रश्न में अवायवीय जीवाणु (Anaerobic bacteria) के बारे में पूछा गया है। विषय विशेषज्ञों द्वारा परीक्षणोपरान्त प्रश्न सं० 124 पर प्राप्त आपत्ति पर अभ्यर्थी द्वारा कथित उत्तर विकल्प सं० 2 को निराधार पाया है पूर्व प्रकाशित उत्तर विकल्प सं० 1 "क्लॉस्ट्रिडियम" को स्वीकार करते हुए सही माना गया है। अतः उक्त प्रश्न पर याची को कोई अंक देय नहीं है।

इसी प्रकार प्रश्न स० 139 पर याची द्वारा उत्तर विकल्प सं० 1 को सही बताया गया है एवं साथ ही यह भी कहा गया है कि उक्त प्रश्न पर सही उत्तर का उल्लेख उत्तर विकल्प में न होने के कारण सभी को उक्त प्रश्न पर कॉमन अंक प्रदान किया जाना चाहिए, प्रश्न सं0 139 में दिये गये उत्तर विकल्पों में से किस राज्य में अनुच्छेद 356 का प्रथम प्रयोग कहा हुआ का उल्लेख किया गया है। विषय विशेषज्ञों द्वारा उक्त प्रश्न सं० 139 पर दिये गये उत्तर विकल्प में विकल्प सं० 03 "केरल 1959" को स्वीकार करते हुए सही उत्तर विकल्प माना गया है तथा अभ्यर्थियों द्वारा प्रस्तुत आपत्ति को निराधार माना गया है।

8. याचिका के प्रस्तर 12 के संबंध में याची का कथन अस्वीकार है याचिका के संलग्नक-5 में संलग्न याची द्वारा प्रस्तुत ऑनलाइन आपत्ति आवेदन पत्र में प्राथमिक स्तर प्रश्न पुस्तिका सीरीज ए के प्रश्न सं० 83 पर आपत्ति प्राप्त नहीं करायी गयी है। प्रश्न सं० 83 पर प्रकाशित उत्तरमाला दिनांक 13.01.2020 में उत्तर विकल्प सं० 3 को सही माना गया था। प्रश्न सं० 83 पर अन्य अभ्यर्थियों द्वारा दर्ज करायी गयी ऑनलाइन आपत्ति पर विषय विशेषज्ञों द्वारा प्रस्तुत अभिमत के अनुसार प्रकाशित उत्तरमाला दिनांक 31.01.2020 में उत्तरविकल्प सं० 02 अथवा 03 दोनों को सही माना गया है एवं तद्नुसार ही उक्त प्रश्न पर उत्तर विकल्प सं० 02 अथवा 03 हल करने वाले सभी अभ्यर्थियों को अंक प्रदान करते हुए परीक्षाफल दिनांक 06.02.2020 को घोषित किया जा चुका है।"

5. Heard learned counsel for parties and perused the material available on record.

6. It has been specifically referred in the counter affidavit that objections with regard to Questions No. 83 and 144, i.e., two out of five questions in dispute, have already been considered and one number for each question has been granted to petitioners. If the same has not been awarded to all petitioners, respondents are directed to award one number for each question (i.e., Questions No. 83 and 144) to all petitioners and thereafter declare fresh result.

7. So far as other questions are concerned, i.e., 35, 124 and 139, I found merit in argument of respondents as well as stand taken in counter affidavit that since after considering the various material the expert committee has issued a revised answer key, therefore, in view of judgment passed by Supreme Court in Ran Vijay Singh (supra), I do not find that petitioners, on basis of material available, have made out a case for interference, so far as revised answer key of said three questions are concerned.

8. The writ petitions are accordingly allowed in part.

Order Date :- 05.02.2024