ARSIYA BANO Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Prabhakar Awasthi and Mr. Anand Prakash Pandey, learned counsel for the petitioner, Ms. Archana Singh, learned counsel for the respondent-Basic Education Board, U.P. Prayagraj through its Secretary and Mr. Shailendra Singh, learned Standing Counsel for the State-respondents in the above writ petitions.

(2.) Writ- A No. 481 of 2021 has been filed by the petitioner with a prayer to issue a direction upon the respondents to forthwith allocate 1 mark each for Question nos. 116 and 146 after re-evaluating Booklet Series-'C' qua the petitioner and thereafter may appoint the petitioner on the post of Assistant Teacher. By means of Writ-A No. 482 of 2021, the petitioner has prayed for a direction upon the respondents to forthwith allocate 1 mark each for Question Nos. 3, 35, 70 and 126 after re-evaluating Booklet Series-'A' qua the petitioner and thereafter may appoint the petitioner on the post of Assistant Teacher. Writ-A No. 484 has been filed for a direction upon the respondents to forthwith allocate one mark, which has been wrongly deducted pursuant to an order of a Writ Court dtd. 22/10/2019 passed in Writ-A No. 4235 of 2019 (Jyoti Yadav Vs. State of u.P. & Others) along with Writ-A no. 6420 of 2019 (Narendra Kumar Chaturvedi Vs. State of U.P. & Others) and may also allocate one mark in respect of Question No. 21 and thereafter may appoint the petitioner on the post of Assistant Teacher. In Writ-A No. 486 of 2021, it has been prayed by the petitioner that the respondents be directed to forthwith allocate 1 mark each for Question Nos. 34 and 50 after re-evaluating Booklet Series-'C' qua the petitioner and thereafter may appoint the petitioner on the post of Assistant Teacher. By Writ-A No. 487 of 2021, a writ of mandamus has been prayed by the petitioner directing the respondents to forthwith select the petitioner after allocating marks to Question Nos. 76 and 79 in relation to Assistant Teacher Recruitment Examination-2018 within stipulated period of time as this Court may desire and deem fit in the interest of justice. Writ-A No. 491 has been filed by the petitioner for a direction upon the respondents to forthwith allocate 1 mark each for Question Nos. 18 and 133 after re-evaluating Booklet Series-'A' qua the petitioner and thereafter may appoint the petitioner on the post of Assistant Teacher.

(3.) As the rudimentary realities and the permissible facets intricate are indistinguishable in this bunch of the writ petitions, they have been amalgamated and heard together and are being decided by this conjoint verdict. The particulars chronicled in Writ- A No.- 481 of 2021 (Arsiya Bano Vs. State Of U.P. And 3 Ors.) are being canned to be the leading case.