RANDHIR SINGH Vs. STATE OF UTTARANCHAL AND ORS.

JUDGEMENT

(1.) Heard Sri Khalil Ahmed, Advocate for the petitioner, Standing counsel for the respondents No. 1. 2 and 3 and Sri Sudhir Singh, Advocate, for the N.C.T.E.

(2.) By the present writ petition. the petitioner has prayed for a writ of mandamus directing the respondents to consider the petitioner for special B.T.C. and give him appointment as Assistant Teacher in primary school.

(3.) Briefly stated, the petitioner obtained the degree of B.Com. from the Kumano University and B.Ed. from Maharshi Dyanand University. Rohtak in the year 1992. According to him, he is a resident of District Udham Singh Nagar.