Allahabad High Court
Km. Kahkashan vs State Of U.P. And Others on 19 July, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 18 Case :- WRIT - A No. - 17648 of 2009 Petitioner :- Km. Kahkashan Respondent :- State Of U.P. And Others Petitioner Counsel :- Jai Singh Respondent Counsel :- C.S.C. Hon'ble Arun Tandon,J.
Heard learned counsel for the petitioner and learned Standing counsel for the State-respondents.
Petitioner had made an application for admission in B.T.C. Course 2006. She was invited for counselling, however, the handicapped certificate on basis of which the petitioner claimed admission in the category was misplaced by the authorities and therefore, she was not considered on the plea that her handicapped certificate is not enclosed. It is stated that the application form did accompany the handicapped certificate.
The stand taken in the writ petition is contrary to what has been stated in the application filed by the petitioner on 2.2.2009, copy of which is enclosed as Annexure No.2 to the writ petition. Therefore, the averments made in para 15 are false. No mandamus as prayed need be issued by this Court.
Writ petition is dismissed.
Order Date :- 19.7.2010 Kpy