SUBHASH CHAND Vs. STATE OF U P

JUDGEMENT

(1.) The short question that arises for consideration in this petition is whether the answer books of the petitioners can be reehecked or revalued in absence of any statutory rule.

(2.) For appointment of teachers in Government Primary Schools, B.T.C. Entrance Examination was held for the session 1998-99 by the Principal, District Education and Training Centre, Saidpur, district Ghazipur. The petitioners being qualified and eligible for appointment as teacher applied. They appeared in the examination but the result was not declared. This Court issued a direction 6.2.2000 for declaration of results and the respondents declared results of both sessions 1997-98 and 1998-99. In the merit list declared by the respondents, the petitioners were not selected.

(3.) This petition has been filed by the petitioners on the allegations that the petitioners should have been awarded 90% marks in the B.T.C. entrance examination 1998-99, but the respondents intentionally disqualified the petitioners though they were sure that they would get sufficient marks and qualify in the entrance examination. It is prayed that the answer books of the petitioners be summoned and be rechecked and revalued with model answer books and thereafter declare the result of the petitioners of B.T.C. entrance examination 1998-99.