LAWS(ALL)-2011-12-44

JAVED AHMAD Vs. STATE OF U P

Decided On December 09, 2011
JAVED AHMAD Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Heard Shri D.S.P. Singh, learned counsel for the petitioner and learned standing counsel appearing for the respondents.

(2.) By means of the present petition, the petitioner has challenged the order dated 26.5.2010 passed by the Principal, District Institute of Education and Training, Sarnath, Varanasi (hereinafter referred to as the DIET) - respondent No. 3 whereby and wherein the candidature of the petitioner, as OBC candidate for selection to Special BTC Examination, 2006 (Urdu), has been rejected both against the OBC and General Categories.

(3.) Pursuant to an advertisement dated 12.9.2006 applications were invited for selection of eligible candidates for two years Special BTC training (Urdu) in respect of district Varanasi. The total number of selection to be made were 70, out of which 35 were to be filled by male and the remaining 35 by female candidates. Out of the aforesaid 35 male candidates, 17 were to be filled from general candidates, 10 from OBC and 8 from Scheduled Caste candidates respectively.