ADITYA DIXIT Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Chief Standing Counsel appearing for respondents.

(2.) By means of the present petition, the petitioner has prayed for a mandamus to the respondents to re-valuate the answer sheet of the petitioner for Assistant Teacher Recruitment Exam-2018 properly and on the basis of reevaluation, award the marks to the petitioner.

(3.) Learned counsel for the petitioner contends that an examination for the post of Assistant Teacher was held in the year 2018 on 27.05.2018. The petitioner answered all questions to best of his ability and also gave answers to the question nos.13 and 120. The answer key was uploaded on 6.6.2018. It was informed that those candidates who are desirous of submitting objections against the answers may submit objections from 6.6.2018 to 9.6.2018. The petitioner did not submit any objection within the aforesaid time period.