Allahabad High Court
Km. Archana Rastogi vs State Of U.P. & Others on 7 July, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 18 Case :- WRIT - A No. - 32986 of 2010 Petitioner :- Km. Archana Rastogi Respondent :- State Of U.P. & Others Petitioner Counsel :- Sudarshan Singh,Ajay Kumar Singh Respondent Counsel :- C.S.C. Hon'ble Arun Tandon,J.
The order dated 28.5.2010 has wrongly been transcribed on the memo of the writ petition, the same has been scored out by the Court today.
Heard learned counsel for petitioner and learned Standing Counsel.
This writ petition has been filed commanding respondents to permit petitioner to admit in B.T.C (Special) and (General) Training, 2008 and permit petitioners to continue.
Though, petitioner was in merit but claim of petitioner is not being considered on the ground that his that degree of B.P.Ed is from an University situate outside the State of U.P. Petitioner has placed reliance upon a judgment of Special Appeal No.186 of 2008 (Dheerendra Kumar and others Vs. State of U.P. and others) decided on 12.3.2008.
In such circumstances, petitioner is entitled to get training.
In view of aforesaid fact this writ petition is being disposed of finally directing respondent to consider the case of petitioner on merit. If he comes under the consideration zone amongst the other candidates on merit, he should be send for training. The order after consideration be passed by respondent no.3 within a period of two weeks from the date of filing certified copy of this order. The authorities shall examined as to whether the institution has the recognition from NCTE qua the year in which the petitioner has obtained B.P.Ed. degree.
With these observations the writ petition is disposed of, however, without imposing any cost.
Order Date :- 7.7.2010 Kpy