Jagat Raj vs State Of U.P. And 3 Ors
2014 Latest Caselaw 6272 ALL

Citation : 2014 Latest Caselaw 6272 ALL
Judgement Date : 10 September, 2014

Allahabad High Court

Jagat Raj vs State Of U.P. And 3 Ors on 10 September, 2014

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- WRIT - A No. - 48109 of 2014
 

 
Petitioner :- Jagat Raj
 
Respondent :- State Of U.P. And 3 Ors
 
Counsel for Petitioner :- N.K. Mishra
 
Counsel for Respondent :- C.S.C.,R.A. Akhatar
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Supplementary affidavit has been filed. It is taken on record.

The petitioner seeks a direction upon the respondent to send the petitioner for BTC training.

Heard Sri R.A. Akhtar, learned counsel for respondent no. 3 and learned standing counsel for respondent nos. 1 and 2. With the consent of the parties the writ petition is finally disposed of in terms of Rules of the Court.

It is contended by the counsel for the petitioner that the petitioner possess a degree of B..Ed. course from Barkuatulla University, Bhopal.

In a bunch matter of Special BTC Course, a WP No. 31259 of 2004; Surendra Prasad Maurya Vs. State of UP and others was considered by this Court . Aggrieved by the order of this Court, the State Government has filed a Special Leave Petition No. 9967 of 2008 which was dismissed on 26.4.2013.

The counsel for the petitioner has pressed only the relief that his representation may be decided by the appropriate authority in the light of judgment of this Court in the Case of Surendra Prasad Maurya (Supra).

It is stated that another person namely Mahendra Kumar Rajpoot in identical case has filed WP No. 3849 of 2004 which was allowed by this Court on 1.8.2013 with a direction to the respondents to send the petitioner for Special BTC training.

Taking into consideration of the facts and circumstances of the case, in my view the ends of justice will be served in case respondent no. 2 is directed to consider the case of the petitioner and pass appropriate orders in the light of the judgments mentioned herein above.

The said exercise shall be completed by respondent no. 2 as expeditiously as possible, preferably, within a period of two months from the date of communication of certified copy of this order before him.

The writ petition is disposed of. No orders as to cost.

Order Date :- 10.9.2014

SKS