ANIL KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SRI Ajay Veer Pundir, Advocate for Appellant. Sri Subhash Upadhyaya, Brief Holder for Respondents 1 to 3. Sri Sudhir Singh, Advocate for Respondent No. 4. They are heard on admission.

(2.) APPELLANT Anil Kumar has filed this Special Appeal under Chapter VIII Rule 5 of the High Court Rules against the judgment and order dated 19 -07 -2007 passed in Writ Petition No. 574 of 2007 (S/S).

(3.) THE Petitioner, thus, in substance, was seeking a direction to the Respondents to consider the B. Ed, (correspondence course) equivalent to B. Ed, (regular course) and also to consider the Petitioner's candidature for selection in the Special B.T.C. training course for the year 2006 -2007. The Petitioner also sought quashing of the circular dated 01 -08 -2006 issued by Additional Secretary, Primary Education, Uttaranchal.