AJAY KUMAR SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) By means of the instant writ petition filed under Article 226 of the Constitution of India, the petitioner has challenged validity of selections made on the post of Post Graduate Teachers (English) for the year 2013, held in pursuance of Advertisement No.2-2/2013 dtd. 4/1/2013 issued by the Secondary Education Services Selection Board. An alternative prayer has been made for revision of the final answer key and issuance of select list on the basis thereof.

(2.) Briefly stated, facts of the case are that the Secondary Education Selection Service Board, Uttar Pradesh (herein referred to as 'the Selection Board') had issued a notification dtd. 4/1/2013 for making selections for appointments to various posts of Lecturers, including 97 Posts of Lecturers (English) in boys category and 13 posts of Lecturer (English) in girls category. The petitioner had applied and participated in the written examination held on 22/2/2015 in furtherance of the aforesaid advertisement.

(3.) The dispute involved in the present writ petition relates to question Nos. 59, 81 and 107 of 'A' Series question paper of English, which were as follows:-