SHIVAM PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Issue before this Court for consideration are :-

(2.) It is case of petitioners that on 1/12/2018, the State Government issued a Government Order for conducting 'ATRE-2019', which was conducted on 6/1/2019. The petitioners have participated in said examination under Unreserved (General) category and result thereof was issued on 12/5/2020, wherein all petitioners were qualified i.e. have scored more than minimum qualifying marks.

(3.) It is further case of petitioners that on 16/5/2020, the State Government initiated further process of selection of 69000 posts of Assistant Teachers for appointment in primary education in State of U.P. Meanwhile, in pursuance of 103rd Amendment in Constitution, petitioners have got their EWS certificate issued by competent Authority and they have represented before concerned respondents to provide 10% reservation of EWS.