RAGHVENDRA PRATAP SINGH Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Raghvendra Singh, Advocate General assisted by Sri Abhinav N. Trivedi, learned Additional Chief Standing Counsel for the appellants, Sri Upendra Nath Mishra, learned Senior Counsel assisted by Sri Amit Kumar Singh Bhadauriya, learned Counsel for private respondents (original writ petitioners) and Sri H. N. Singh, learned Senior Advocate assisted by Sri Agnihotri Kumar Tripathi for the respondents in Special Appeal No.207 (D) of 2019, Sri S. K. Kalia, learned Senior Counsel assisted by Sri Durga Prasad Shukla, learned Counsel for the appellants and Sri H. G. S. Parihar, learned Senior Counsel assisted by Sri Prashant Kumar Singh and Ms. Minakshi Singh Parihar, for the respondents in Special Appeal No.157 of 2019, Sri Prashant Chandra, learned Senior Counsel assisted by Ms. Meha Rashmi for the appellants in Special Appeal No. 165 (D) of 2019, Sri Anil Tewari, learned Senior Counsel assisted by Sri Durga Prasad Shukla, Sri Amrendra Nath Tripathi and Sri Pawan Awasthi, learned Counsel for the appellants, Dr. L. P. Mishra and Sri Avadesh Shukla for the respondents and Sri Humanshi Raghav, learned Counsel for the intervenors on behalf of Shhika Mitra in Special Appeal No.156 (D) of 2019 and Sri Jaideep Narain Mathur, learned Senior Counsel assisted by Sri Gaurav Mehrotra and Ms. Ishita Yadu, learned Counsel for the appellants in Special Appeal No.158 of 2019.

(2.) This Special Appeal alongwith the connected matters has, with the consent of parties, been taken up for disposal together since the issues raised are identical.

(3.) These Special Appeals arise out of judgment and order dated 29.3.2019 passed in Writ Petition No.1188 (SS) of 2019 and other connected matters filed by Shiksha Mitras challenging the Government Order dated 7.1.2019, by which the State Government has fixed the qualifying marks of Assistant Teacher Recruitment Examination - 2019 at 60% - 65% (for general and reserved category respectively). The facts are being narrated from Mohd. Rizwan and others v. State of U.P. and others (Writ Petition No. 1188 (SS) of 2019).