Allahabad High Court
Shri Randhir Kumar Verma vs State Of U.P. And Others on 2 August, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 18 Case :- WRIT - A No. - 43887 of 2010 Petitioner :- Shri Randhir Kumar Verma Respondent :- State Of U.P. And Others Petitioner Counsel :- Aseem Kumar Rai Respondent Counsel :- C. S. C. Hon'ble Arun Tandon,J.
Nobody is present on behalf of the petitioner even in the revised reading of the cause list.
The petitioner has not filed any supplementary affidavit as required under order dated 28.07.2010.
From the facts on record, the Court is not in a position to examine as to whether the participation of the petitioner on behalf of the Azamgarh Division in State Level Hockey Tournament and other such tournament would confer any right upon the petitioner to claim the benefit of sports quota for admission to B.T.C. Course-2010 or not.
Standing Counsel points out that only certificates which disclose that the petitioner has represented the State of U.P. in any national game, which are played in Common Wealth Games, Asian Games or Olympic can be considered.
In view of the aforesaid, writ petition is dismissed. Order Date :- 2.8.2010 Pkb/