Pratibha Pandey vs State Of U.P. And 4 Others
2015 Latest Caselaw 2655 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - C No. - 55040 of 2015
 

 
Petitioner :- Pratibha Pandey
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- S.M.A. Abdy,Anurag Mishra
 
Counsel for Respondent :- C.S.C.,A.K. Yadav
 

 
Hon'ble Abhinava Upadhya,J.

Heard learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondents and Sri A.K.Yadav, learned counsel appearing for respondent no.4.

By means of this writ petition,  the petitioner has raised a grievance that her claim for BTC Training Course, 2014  is not being considered on the ground that the petitioner has applied for the same on 9.9.2015.

Learned counsel for the petitioner submits that according to the advertisement, the last date of filling the application form for BTC Training Course, 2014  was 12.8.2015. The petitioner did not apply thinking that the said Training Course  is for 2014  and all those candidates, who were eligible in 2014 could only apply. Thereafter, it appears that a corrigendum   was issued on 9.9.2015 stating therein that such Graduates, who have done their graduation in 2015 are also eligible. Immediately after issuance of the aforesaid corrigendum,  the petitioner applied on 9.9.2015, but her claim  is not being considered. 

It is to be noted that if the Graduates of 2015 were also eligible  for being considered  for BTC Training Course, 2014  then the said fact ought to have been mentioned in the advertisement  but by corrigendum the same has been incorporated on 9.9.2015 which is after the  last date of submission of form, i.e., 12.8.2015, therefore, only on this ground the petitioner's candidature cannot be non-suited.

The writ petition is disposed of with the direction to the respondent no.3 to consider the claim of the petitioner, if the petitioner has filled her form on 9.9.2015 and she is otherwise eligible  for selection of BTC Training Course-2014 and pass appropriate order in accordance with law.  

Order Date :- 24.9.2015

SKM