ABHIJIT UMESH BARSHILIA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) BY the present writ petition the petitioners have prayed for the issue of a writ of mandamus commanding the respondents to consider the candidatures of the petitioners for the appointment as L.T. Grade Teachers.

(3.) AT the time of filing of the writ petition the Court has passed the following order : 'Learned Counsel for the petitioners submitted that the petitioners, who appeared in the B. Ed. Examination were refused appointment on the ground that they submitted their certificate of B. Ed. after a delay of nine days from the last date for submission of application. Delay was not deliberate. It was bona fide as the result was declared on 24.7.2002 and the certificate was submitted on 25.7.2002. In these circumstances it is provided that the respondents shall consider the candidature of the petitioners for appointment as L.T. Grade Teachers.'