SANJAY RAJ Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner has preferred this writ petition for the issuance of a writ of mandamus or direction upon the respondent to grant him admission in Special B.T.C. Training Course, 2007.

(2.) Shorn off unnecessary details, the brief facts of the case are that the State Government issued an order dated 10.7.2007 which was modified on 13.7.2007 to provide Special B.T.C. Training to the B.Ed. degree holders. In compliance of the aforesaid Government Order the Principal of each District Institute of Education and Training issued advertisements inviting the applications from the eligible candidates for admission to Special B.T.C. Training Course, 2007. A copy of the said advertisement is placed on record by petitioner as annexure -6 to the writ petition.

(3.) In pursuance of the said advertisement, it is stated that the petitioner submitted his applications in District Gorakhpur, Maharajganj and Sant Kabir Nagar. It is stated that along with the application form, the petitioner had submitted his statement of marks of different educational qualifications. The petitioner has collectively enclosed all the statement of marks as annexure-8 to the writ petition.