PRASHANT RAI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Shivendu Ojha and Sri Shatrughan Sonwal, learned counsel for petitioner in leading W.P.No.11837 of 2020 and respective Ld. Counsel in connected Writ Petitions on behalf of petitioners, Sri K.Shahi, Sri K. K. Chand, learned counsel for the B.S.A., Sri Ashish Nagwanshi, learned A.C.S.C, Sri Rajeshwar Tripathi learned C.S.C and Ms.Shruti Malviya, Brief Holder in all Writ Petitions.

(2.) This present bunch of Writ Petitions, arises out of an Assistant Teacher Recruitment Examination, 2018 and objections to answers given by the petitioners to some questions of said examination.

(3.) It is the case of the petitioners that if their objections are considered and accordingly their respective marks are increased, they may cross cut off marks i.e. 67 marks for General Category or 60 marks for SC Category, as the case may be.