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Judgment
V.K. Shukla, J.
Present writ petition has been filed by the petitioner for following reliefs:
"(a) to issue a writ, order or direction in the nature of mandamus commanding the respondent No.2 for producing the question booklet and original answer sheet No.523202 of the petitioner (Rool No.100837679) before this Hon''ble Court so that truth may come before this Hon''ble Court so that justice may be done.
(b) to issue a writ, order or direction in the nature of mandamus commanding the respondent No.2 to appoint the examiner as a fresh for revaluation of the original answer sheet No.523202 of the petitioner (Rool No.100837679) so that justice may be done.
(c) to issue any other suitable writ, order or direction as this Hon''ble Court may deem fit and proper in the circumstances of the case;
(c) and award cost of this petition to the petitioner."
Pursuant to Advertisement No.2 of 2004, the petitioner had applied for consideration of his candidature for the post of Lecturer in History. Petitioner appeared in written test and thereafter interview letter was issued to him; he participated in interview. Petitioner submits that his name has not been shown in the select list, although he had done well in the examination as well as in the interview, as such in this background, petitioner submits that reliefs claimed are liable to be extended to him.
Learned counsel for the petitioner, Sri Anurodh Mishra, Advocate, contended with vehemence that in the written test 125 questions were put up; each and every question was solved by the petitioner, and as per knowledge of the petitioner, all questions were correctly solved, but since result did not come as was expected, as such revaluation is essential.
Countering the said submission, Sri A. K. Yadav, Advocate, appearing for the U.P. Secondary Education Service Selection Board, has contended that there is no provision of revaluation and the writ petition is based on mere speculation. He further submits that the answer sheets have been properly evaluated and marks properly awarded, as such writ petition deserves to be dismissed.