SURENDRA MOHAN Vs. REGISTRAR DEPARTMENTAL EXAMINATION

JUDGEMENT

(1.) The petitioners, Surendra Mohan and Ashok Kumar Chaudhary, in the present petition, claim themselves to belong to Scheduled Caste. They had applied for the course of Basic Training Certificate (BTC) for teaching Urdu in Junior/Senior Basic Schools in terms of the advertisement dated 16.10.2000. After the examination, the result was declared and both the petitioners were declared successful under the category of Scheduled Caste. However, when they went to join the training, they were declined admission on the ground that the petitioner No. 1 was overage and the petitioner No. 2 could not be given benefit of 10 marks as is available to a ward of a teacher.

(2.) I have heard Shri Ashutosh Srivastava learned Counsel for the petitioners and Shri A.K. Dwivedi learned Standing Counsel.

(3.) Since the counter and rejoinder affidavits have already been exchanged, hence this petition is decided at the stage of admission itself with the consent of the learned Counsel for the parties as per Rules of the Court.