BHARAT PRASAD RAJVANSHI Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner herein appeared in a selection for appointment on the post of Assistant Teacher. The cut of mark was 40% to be secured in the Graduation Examination. The petitioner herein had secured 39.56% marks in his Graduation level examination, therefore, he was not selected.

(3.) The petitioner herein relies upon the judgment of this Court contained in Annexure No. 6 dated 29.01.2016 rendered in Writ-C No. 3976 of 2016 with the direction to the concerned official to consider the grievance of the petitioner before it keeping in mind the law laid down in the case of State of U.P. Vs. Pawan Kumar Tiwari, 2005 2 SCC 10 and decide the representation accordingly.