ANIL KUMAR YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) In both the writ petitions, similar question of law is involved, therefore, by a common judgment the writ petitions are being decided finally. The grievance of the petitioners in the writ petitions is in respect of selection of Prerak (Motivator) under the Literate India Mission (Sakshar Bharat Abhiyan).

(2.) The experience reveals that large number of writ petitions are filed by the unsuccessful candidates for the post of Prerak and/or Coordinator. One of the common grounds of challenge in the writ petitions is that the selected candidate has got his/her selection on the basis of the fabricated documents, unfair process of selection, incomplete application form submitted by the candidate, etc. Thus, factual disputes are raised by the petitioners in the writ petitions.

(3.) Looking to the large number of similar writ petitions being filed in this Court, it is necessary to give a brief history of Shakshar Bharat Abhiyan to decide the point involved in the writ petitions.