GOVINDI ARYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner appeared in Uttarakhand Teacher Eligibility Test-1st, 2019 as a candidate belonging to eligibility code-07. The certificate-cum-mark-sheet issued to her is enclosed as Annexure-1 to the writ petition.

(2.) According to petitioner, due to mistake, she applied under wrong eligibility code. Petitioner wants this mistake to be corrected in the certificate/marksheet issued by Board of School Education, Uttarakhand.

(3.) By means of this writ petition, petitioner has sought following relief:-