NEHA SAINI Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned standing counsel for the respondents.

(2.) I have perused the government order dated 5th December, 2012. It is the said government order which provides for the procedure for entertaining applications for training of 2012 BTC Training Course.

(3.) The dispute in the present writ petition is that the petitioner belongs to the OBC female category and after counseling her candidature has been rejected by an endorsement made by the respondent No.3 to the effect that the caste certificate of the petitioner has been issued after the last date of submission of application forms.