Himanshu Mishra vs State Of U.P. And 2 Others
2014 Latest Caselaw 1212 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 18770 of 2014
 

 
Petitioner :- Himanshu Mishra
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- P.S. Kushwaha,S.K. Maurya
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Attau Rahman Masoodi,J.

In the facts and circumstances of this case it cannot be said that legal rights accrue to the candidates for being allotted a particular BTC Training College which they are asked to opt for as per policy of the State Government .The choice is as large as 10 options.

Now without there being merit list prepared at the State level as well as that of the respective 10 Colleges opted by the petitioner on record, he has prayed for being allocated to the College which according to him was opted by way of 7th choice. Only the merit list of 7th college opted by the petitioner is placed on record.

Learned counsel for the petitioner seeks a week's time to place on record the merit list of all the ten Training Colleges which he has opted as well as the State list.

In the meantime, it is open to the petitioner to join the college which he has been allowed.

List in the next cause list.

Order Date :- 24.4.2014

aks

(Attau Rahman Masoodi J. )