DEEKSHA SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Amrendra Nath Singh, learned Senior Advocate assisted by Sri Ajay Singh, learned counsel for the petitioners and learned Standing Counsel for the respondents-1 and 2.

(2.) Present writ petition has been filed for the following reliefs:

(3.) It is submitted by learned counsel for the petitioners that petitioners, who are six in number appeared in UP-TET Examination-2021 and in the test, questions which were asked in UP-TET Examination-2017 are repeated in Booklet Series A, which was challenged before Lucknow Bench of this Court and was allowed vide order dtd. 6/3/2018 passed in Service Single No. 28222 of 2017, in which 14 questions were found to be incorrect. It is next submitted by learned Senior Advocate that all those questions were repeated in the said examination with different answer-key, in fact the answer-key contained wrong answers.