AVANEESH YADAV Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner, learned Standing Counsel for the State respondent nos. 1, Sri R.A. Akhtar, learned Advocate for respondent no. 2 i.e. Director/ Secretary, National Council for Teachers Education (NCTE)and Sri Deo Dayal, learned Advocate has put in appearance on behalf of respondent no. 3.

(2.) LEARNED counsel for the petitioner submits that the petitioner is a candidate belonging to Other Backward Class (OBC) and under the guidelines issued by the NCTE, he is entitled for 5 percent relaxation. The petitioner has secured 82 marks in T.E.T. Examination - 2013. He has relied on a judgement of this Court rendered in the Civil Misc. Writ Petition no. 26313 of 2014, Bhagirath Singh v. State of U.P. and 3 others wherein on 12.05.2014 a direction has been issued to the respondents to treat 82 marks obtained by the reserved candidates as a pass mark in the T.E.T. Examination 2011 and 2013.

(3.) AGGRIEVED by the above order dated 12.05.2014, the State of U.P. has filed a Special Appeal Defective No. 680 of 2014 which was dismissed on 05.08.2014.