MUKESH KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Standing Counsel for the respondent no.1, Shri Siddharth Singhal, learned counsel for the respondent no.2 as well as Shri Ashok Khare and Shri G.K. Singh, learned Senior Advocates assisted by Shri Ramesh Kumar Tiwari appearing on behalf of newly impleaded respondent no.4.

(2.) The present writ petition has been filed by two petitioners, namely, Mukesh Kumar and Sandeep Kumar for issuance of a writ in the nature of certiorari calling for record of the case and quashing the revised answer key dtd. 7/9/2022 issued by the respondent no. 3, namely, Examination Controller, Uttar Pradesh Subordinate Service Selection Commission, Lucknow only to the extent of question nos. 10, 65, 86 and 90 of the booklet series 'B' and its equivalent in all other series of main examination held in pursuance of the advertisement No. 01-Exam/2022 issued by the respondent no. 2, namely, Secretary, Uttar Pradesh Subordinate Service Selection Commission, Lucknow. The consequential reliefs have also been prayed for.

(3.) After filing of the present writ petition, an application on behalf of the petitioner no. 2, being Application No. 2 of 2023 was filed on 18/5/2023 for dismissing the writ petition as withdrawn in respect of the petitioner no. 2. The said application was allowed, by an order dtd. 21/7/2023 passed by the Coordinate Bench of this Court, as such, in the present writ petition, there is only one petitioner, i.e., petitioner no. 1. namely, Mukesh Kumar.