Allahabad High Court
Sri Manjul Kumar vs State Of U.P. & Others on 4 February, 2010
Author: Shishir Kumar
Bench: Shishir Kumar
Court No. - 26 Case :- WRIT - A No. - 5899 of 2010 Petitioner :- Sri Manjul Kumar Respondent :- State Of U.P. & Others Petitioner Counsel :- Yogish Kumar Saxena Respondent Counsel :- C.S.C. Hon'ble Shishir Kumar,J.
Heard learned counsel for the petitioner and learned Standing Counsel.
The grievance raised by the petitioner in the present writ petition is that he made an application for consideration for B.T.C. Training Course of 2009. According to cut of marks, petitioner is having 247.53 in general category, but the candidate having 246.02 marks has been selected. The petitioner has already approached the Principal of the Institution on 06.10.2009, copy of the same is annexed as Annexure-III to the writ petition.
Having heard learned counsel for the parties, this writ petition is being disposed of finally directing the respondent No.3 to consider and decide the representation filed by the petitioner taking into consideration the fact that if petitioner is having higher marks than the last candidate selected, he be also sent for training. Specific order to this effect be passed by respondent No.3 within one month from the date of production of certified copy of this order.
The writ petition is disposed of accordingly.
No order as to costs.
Order Date :- 4.2.2010 NS