ASHEESH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned Standing Counsel. Although respondent Nos. 2 and 3 are duly represented, none has appeared on their behalf even when the matter is taken in the revised call.

(2.) The petitioners here who had appeared in a recruitment exercise undertaken by the Board are essentially aggrieved by the action of the respondents in not permitting them to participate in the interviews which were held as part of that exercise.

(3.) All the petitioners had applied for being considered to be appointed as Trained Graduate Teachers "TGT". in English. They were declared successful in the written examination and issued call letters for the interview which was to be held on different dates in March 2020. The petitioners 1, 2, 6 and 7 were denied permission to participate in the interview allegedly on the ground that they did not possess the minimum educational qualification prescribed in the advertisement. Although the interviews for petitioner nos. 3, 4 and 5 were also slated to be held in March 2020, they came to be postponed consequent to the nationwide lockdown which ensued on account of the COVID 19 pandemic. The petition at their behest has been preferred since it is apprehended that they shall also not be permitted to participate in the interview on objections similar to those taken by the respondents in the case of the other petitioners.