STATE OF U P Vs. NAMRATA SINGH

JUDGEMENT

(1.) This special appeal has been filed against the judgment and order of the learned Single Judge dated 16.9.2008 allowing the writ petition of the petitioner-respondent and the order dated 13.5.2010 dismissing the review application of the appellants-respondents. The petitioner-respondent filed writ petition seeking direction to the respondents to consider the name of the petitioner for Special B.T.C. Training Course.

(2.) The contention of the petitioner-respondent is that she had obtained Shiksha Shastri degree which is equivalent to B.Ed. certificate from Sri Lal Bahadur Shastri Rashtriya Sanskrit Vidyapeetha, New Delhi. She was not allowed to go for training. In para-11 of the writ petition it is mentioned that she was not sent for training and no reason was given for the same. The petitioner-respondent filed writ petition No. 48433 of 2008 which was disposed of by this Court and a direction was issued to the respondent to allow the petitioner to pursue her Special B.T.C. Course.

(3.) We have heard counsel for the parties. With the consent of the parties writ petition is being decided at this stage.