VINAY KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) The order dated December 17, 2021 passed by the Single Judge has been challenged by filing present intra court appeal.

(2.) The facts giving rise to this appeal in a nutshell are that the writ-petitioner had preferred the writ petition in question stating therein that being fully eligible and qualified, he applied for vacancies advertised by the respondents-Uttar Pradesh Madhyamik Shiksha Sewa Chayan Board, Prayagraj (for short 'the Board') for the post of Trained Graduate Teacher being advertisement no. 01/2021 in the month of March, 2021. The appellant filled his application form in respect of the vacancies in the subject of Social Science under O.B.C. category. Result of the aforesaid examination was declared on October 26, 2021 wherein the cut off mark of the petitioner's category was 462.82500. The name of the appellant was not included in the select list while he had answered 87 questions correctly and got 350.804 marks, which are above than the cut off declared by the respondents.

(3.) Aggrieved against the aforesaid, a representation was submitted by the appellant but since no response was given, the petitioner- appellant preferred the writ petition. When the writ petition was taken up on November 26, 2021 the following order was passed:-