SURJEET SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Siddharth Khare, learned counsel for the petitioner and Ms. Archana Singh, learned counsel for the respondents.

(2.) By means of this writ petition, the following prayer has been made:-

(3.) Brief facts of the case are that the State Government invited application for filling up 69,000/-post of Assistant Teachers in Primary Schools by publishing advertisement. In pursuance thereof, the petitioner, having requisite qualification, applied for the same. In the said application, he has specifically mentioned the obtained number in academic and training alongwith High School Marks as 324/600. Thereafter, the petitioner appeared in the written examination held on 6/1/2019 and the petitioner has been declared successful by obtaining 64.23 per cent. Further, on 4/12/2020, the appointment letter was issued to the petitioner for the post of Assistant Teacher. In pursuance thereof, petitioner joined his services on 1/2/2021 in the institution allotted to him. Thereafter, some complaint was made against the petitioner and consequent thereof, notice was issued to the petitioner to which the petitioner submitted reply specifically stating therein that in the High School Marks, against the Mathematics, grace mark was given and since the petitioner was not aware as to grace marks that the same will not be added in total score. Thereafter, on 14/9/2022, the services of the petitioner has been terminated. Hence the present petition.