Allahabad High Court
State Of U.P. & Others vs Sushil Kumar Singh & Anohter on 12 August, 2010
Bench: Ferdino Inacio Rebello, Amreshwar Pratap Sahi
Chief Justice's Court Case :- SPECIAL APPEAL DEFECTIVE No. - 726 of 2010 Petitioner :- State Of U.P. & Others Respondent :- Sushil Kumar Singh & Anohter Petitioner Counsel :- Sanding Counsel Respondent Counsel :- Rajnish Kumar Srivastava Hon'ble Ferdino Inacio Rebello,Chief Justice Hon'ble Amreshwar Pratap Sahi,J.
Considering the judgment of the Supreme Court in Rajesh Kumar Gupta and Others Vs. State of U.P. and Others (2005) 5 Supreme Court Cases 172, the operative para 19 thereof states that the Court itself pointed out that the Special B.T.C. Training Course had not been recognized by the National Council for Teacher Eduction under the 1993 Act, therefore, the question of admitting the candidates as Assistant Teacher through Special B.T.C. Training Course would not arise.
In the light of that, the impugned order is set aside. Appeal filed by the State is allowed.
Order Date :- 12.8.2010 VMA (A.P. Sahi, J.) (F.I. Rebello, C.J.) Civil Misc. Delay Condonation Application No.224116 of 2010 In re :
Case :- SPECIAL APPEAL DEFECTIVE No. - 726 of 2010 Hon'ble Ferdino Inacio Rebello,Chief Justice Hon'ble Amreshwar Pratap Sahi,J.
This is an application under Section 5 of the Limitation Act for condoning the delay in filing the appeal.
Considering the cause shown in the affidavit filed in support of the delay condonation application, the delay in filing the appeal is condoned.
Application stands allowed.
Order Date :- 12.8.2010 VMA (A.P. Sahi, J.) (F.I. Rebello, C.J.)