STATE OF U.P. Vs. MOHD.RIZWAN

JUDGEMENT

(1.) Heard Sri Raghvendra Singh, learned Advocate General assisted by Sri Abhinav Narayan Trivedi, learned counsel for the appellants-State and Sri Sandeep Dixit, learned Senior Advocate assisted by Sri Amit Kumar Singh Bhadauriya, learned counsel for the respondents.

(2.) This intra-Court appeal has been filed challenging the judgment and order dated 06.03.2018 passed by learned Single Judge in Writ Petition No.28222 (S/S) of 2017; Mohd. Rizwan and 103 others Vs. State of U.P. and others, whereby the learned Single Judge issued mandamus commanding the Secretary, Examination Regulatory Authority to make fresh evaluation of all the answer sheets of the candidates by deleting 14 questions as stated in paragraph Nos.85 and 86 of the order from total questions of the question papers and the Secretary, Examination Regulatory Authority was directed to declare the result on the basis of above direction, as expeditiously as possible, preferably, within a period of one month and thereafter, the examination of the post of Assistant Teachers Recruitment Examination, 2018 shall be conducted and it was observed that it is needless to direct that till the completion of aforesaid exercise, the examination of the Assistant Teacher Recruitment Examination, 2018 be postponed for further date.

(3.) Factual matrix of the case is that a writ petition was filed before the learned Single Judge by the Shikshamitras, who were reverted as Assistant Teachers of primary schools run and managed by the Board of Basic Education, U.P. during the period 19.02.2006. The Shikshamitras were appointed and were imparting education to the children of the State in the primary schools run and managed by the Board of Basic Education.