BRIJ RAJ Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Seemant Singh and Shri Alok Mishra, appearing for the petitioners; Shri Piyush Shukla, learned Standing Counsel for the State respondents and Shri Satyaveer Singh, Advocate appearing for the U. P. Secondary Education Service Selection Board, Allahabad.

(2.) In leading Writ A No. 43910 of 2016 the petitioners have prayed for direction in the nature of certiorari quashing the impugned result of written examination dated 29. 7. 2016 for the post of Trained Graduate Teacher, Subject Biology, declared by the Secretary, U. P. Secondary Education Service Selection Board, Allahabad as well as the second revised answer key having incorrect answers of question Nos. 15, 17, 35, 78 and 89 on the basis of which the result of the written examination dated 29. 7. 2016 has been declared. They have also prayed for issuing direction to the respondents to rectify the impugned second revised answer-key by feeding correct answers of question Nos. 15, 17, 35, 73, 78 and 89 and thereafter prepare result of the written examination afresh on the basis of rectified answer key.

(3.) In the connected writ petitions, the petitioners have prayed for quashing the impugned result dated 22. 3. 2017 declared by the Board for selection on the post of Trained Teacher, Subject Biology pursuant to advertisement dated 28. 12. 2013 as well as for quashing the impugned notification dated 3. 4. 2017 by which the Board has prepared the panel of selected Trained Graduate Teachers (Biology) consequent to the select list dated 22. 3. 2017.