Smt. Antu Singh vs State Of U.P. And 2 Ors.
2016 Latest Caselaw 4689 ALL

Citation : 2016 Latest Caselaw 4689 ALL
Judgement Date : 1 August, 2016

Allahabad High Court

Smt. Antu Singh vs State Of U.P. And 2 Ors. on 1 August, 2016

Bench: Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 35188 of 2016
 

 
Petitioner :- Smt. Antu Singh
 
Respondent :- State Of U.P. And 2 Ors.
 
Counsel for Petitioner :- Devendra Kumar Mishra
 
Counsel for Respondent :- C.S.C.,Vikram Bahadur Singh
 

 
Hon'ble Manoj Misra,J.

This petition has been filed merely on apprehension that the BTC certificate obtained by the petitioner by way of correspondence would not be accepted by the respondents.

There is no material to show that such certificate has not been accepted and is not being accepted.

Under the circumstances, this Court is of the view that this petition is premature and is accordingly dismissed with liberty to the petitioner to file a fresh writ petition in case her candidature is rejected on the ground that she has obtained BTC through correspondence.

Order Date :- 1.8.2016

AKShukla/-

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