ABHILASH SAINI Vs. STATE OF U.P

JUDGEMENT

(1.) upplementary affidavit filed today on behalf of the petitioner be kept on record.

(2.) Heard learned counsel for the petitioner, Sri Ranvijay Singh, learned Additional Chief Standing Counsel and Sri Ajay Kumar, learned counsel appearing for the respondent No.3.

(3.) By means of the present petition, the petitioner has prayed for a mandamus commanding the respondents to award two marks to the petitioner against two correct answers (Question Nos.76 and 87) in the answer booklet in which no marks have been given. A further prayer is to add to the score of 66 marks 2 additional marks and declare the petitioner qualified with 68 marks in the Assistant Teacher Recruitment Examination-2018.