SAGAR BHATT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) PRESENT petition has been filed by the petitioner for quashing the order dated 21.08.2012 passed by the Principal, District Institution of Education and Training (DIET), Lohaghat, district Champawat, by which the petitioner has been informed that since his application did not reach in the concerned DIET before the last date of submission of application form, he cannot be permitted to appear in the counseling.

(3.) THE case of the respondent Nos. 1, 2 & 3 is that since the application form of the petitioner did not reach in time and the same was returned back to the petitioner, the candidature of the petitioner cannot be considered for the post of Trainee Teacher and the petitioner cannot be called for the counseling.