REETESH KUMAR SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) These MAs are filed in a batch of appeals which dealt with the examination conducted by the Uttar Pradesh Subordinate Service Selection Commission (hereinafter the Commission) during the year 2021-22 for the post of Revenue Lekhpal. Originally a dispute was raised with respect to Question No. 88 of Booklet Series 'F', which on coming before this Court by Order dtd. 21/11/2023, it was directed that the answer choice of 'D' be considered as the correct answer. It was directed that the entire result has to be re-evaluated by the Commission.

(2.) Later, on 19/2/2024, in MA No. 276/2024 in SLP(Civil) No. 25828/2023; in which SLP the earlier order was passed on 21/11/2023, it was the submission of the State Government that there cannot be petitions repeatedly filed challenging the very same examination since almost 8,000 applicants who came out successful are waiting to get appointment. Noticing the same it was specifically directed that the High Court shall consider any objection raised with respect to the questions/answers only if the same were filed on or before 21/11/2023. Subsequently, this Court by Order dtd. 24/4/2025 directed a re-evaluation to be carried out with respect to question nos. 10, 58, 63 and 90, belonging to Booklet Series No. 'B'.

(3.) The present MAs are filed alleging that the IAs referred to in the said MAs though filed and pending as on 24/4/2025, by reason of the Registry having not posted it along with other IAs, the petitioners lost out a chance to be considered. Their names stood excluded insofar as the re- evaluation carried out; especially since this Court by Order dtd. 24/4/2025 directed only re- evaluation of the papers of the applicants who had approached this Court as on that date.