SATYA PRAKASH Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and the learned standing counsel.

(2.) The Petitioner has prayed for quashing of the order dated 1.11.2006 passed by the Director, State Council for Educational Research and Training, Lucknow rejecting the candidature of the Petitioner for admission in Special B.T.C. Course, 2004. There are several grounds indicated and the main ground is that the Petitioner had reflected his theory and practical marks of B.Ed. examination wrongly in the application form which had been tendered for the said course. It has been further indicated in the order that since the Petitioner has obtained his B.Ed. degree from an institution not recognised to conduct such a course by the N.C.T.E., therefore the candidature was not acceptable.

(3.) The Petitioner's candidature was not being considered and as such he filed a representation which was not taken notice of as a result thereof a writ petition being Writ Petition No. 78942 of 2005 was filed by the Petitioner which was disposed on 4.1.2006 calling upon the Director, S.C.E.R.T. Lucknow to decide the claim of the Petitioner. Thus the claim of the Petitioner became subjudice way back in 2005 itself.