NEERAJ TRIVEDI Vs. STATE OF U P

JUDGEMENT

(1.) THE petitioner alleged that he has done B.T.C. Training from Rampur while he was resident of Kanpur Nagar. He has applied for the post of Assistant Teacher in Primary Schools in pursuance to an advertisement published.

(2.) LEARNED Counsel for the petitioner Sri S.K. Srivastava contends that the petitioner has been informed that since he is resident of district Kanpur Nagar, he ought to have been obtained B.T.C. Training from Kanpur Nagar. Since he has taken B.T.C. Training from Rampur being resident of Kanpur Nagar, his case would not be considered.

(3.) IN such circumstances, after hearing learned counsel for the petitioner and learned standing Counsel, this writ petition is disposed of by directing the concerned respondents to consider the petitioner's application in accordance with law having regard to the observation made here -in -above and consider his case in the process of selection provided the petitioner is otherwise eligible in law to be so considered, such consideration is to be made by the respondent No. 3 before the selection process takes place, if not already been taken place.