LAWS(ALL)-2020-6-176

AMAR BAHADUR Vs. STATE OF U.P.

Decided On June 19, 2020
AMAR BAHADUR Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) These four writ petitions relate to the selection process under way for filling 69000 posts of Assistant Teachers in Primary and Junior High Schools in the State of UP which operate under the Board of Basic Eduction, UP., Allahabad.

(2.) I have heard counsel appearing for the petitioners, namely, Shri Man Bahadur Singh, Shri R.K. Ojha, Senior Advocate and Shri Devendra Tripathi.

(3.) In writ petition No. 4242 of 2020 it is alleged that petitioners 1, 2 and 3 did not fill in the relevant column in the on-line form to indicate that they are working as Shiksha Mitras, which is alleged to carry a weightage of 25 marks.