Ashish Prakash Gupta vs State Of U.P. Thru Secy. And 2 ...
2014 Latest Caselaw 5864 ALL

Citation : 2014 Latest Caselaw 5864 ALL
Judgement Date : 4 September, 2014

Allahabad High Court

Ashish Prakash Gupta vs State Of U.P. Thru Secy. And 2 ... on 4 September, 2014

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- WRIT - A No. - 38482 of 2014
 

 
Petitioner :- Ashish Prakash Gupta
 
Respondent :- State Of U.P. Thru Secy. And 2 Others
 
Counsel for Petitioner :- B.D. Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned standing counsel seeks further time to obtain instructions.

It is stated that the respondents have allowed the petitioner to fill up the form of BTC-2011(Practical) IVth Semester.

Learned standing counsel was directed to seek instructions. He states that he has informed the concerned authority, but has not received the instruction.

Taking into consideration of the facts and circumstances of the case, the writ petition is disposed of with a direction to the Principal, District Education and Training Institute, Badaun (Respondent nno. 3) to hold the practical examination of the petitioner at an early date. Respondent no. 3 will consider the case of the petitioner with regard to the fact that he is a differently able person and deserves sympathy of the society.

Accordingly, the writ petition is disposed of.

Order Date :- 4.9.2014

SKS