ASHUTOSH KUMAR SRIVASTAVA Vs. STATE OF U. P.

JUDGEMENT

(1.) This order will dispose of a bunch of special appeals and writ petitions. The issue for consideration before this Court is regarding rejection of claim of the candidates, who had applied for the post of Assistant Teacher in Primary School. The advertisement for the same was issued on December 5, 2018 and the select list was notified on May 12, 2020. The candidates were directed to report at the respective districts for which their selection was made. During the course of counselling, their certificates were to be checked. In the said process, the candidature of number of candidates was rejected as it was found that there were discrepancies in the marks filled up by them in on-line applications as compared to the marks mentioned in the mark-sheets produced by them during counselling.

(2.) Some of the writ petitions were dismissed by the learned Single Judge against which the candidates are in appeals whereas in some cases, the writ petitions were allowed against which the Basic Education Board (hereinafter referred to as 'the Board') is in appeal.

(3.) In three special appeals bearing Special Appeal Nos. 98, 835 and 845 of 2022, interim orders passed by the learned Single Judge in favour of the candidates in the writ petition bearing Writ-A Nos. 15350, 8525 and 6839 of 2021, are under challenge. As delay in disposal of the writ petitions would further entail delay in conclusion of the process of selection and appointment, the aforesaid writ petitions were directed to be listed before this Court along with aforesaid appeals and the argument of the same have also been heard. Another writ petition bearing Writ-A No. 16905 of 2021 is already tagged with the bunch as identical questions are involved in the same.