REGENT COMPUTRONICS PVT. LTD.

NIRANJAN SINGH Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

ARUN KUMAR SHUKLA [REFERRED TO]
OM PRAKASH SHUKLA V. AKHILESH SHUKLA [REFERRED TO]
UPENDRA RAI V. STATE OF U.P. AND ORS. [REFERRED TO]
UTKAL UNIVERSITY V. DR. RANGACHARYA [REFERRED TO]
UNION OF INDIA V. N. CHANDRA SHEKHAR [REFERRED TO]
UNION OF INDIA V. R. RIDDAPA [REFERRED TO]
STATE OF U.P. V. ANANT KUMAR TIWARI AND ORS. [REFERRED TO]
ANANT KUMAR TIWARI V. STATE OF U.P. AND ORS. [REFERRED TO]
NARENDRA PRATAP SINGH V. DIRECTOR GENERAL [REFERRED TO]
BUDHAN CHOUDHRY VS. STATE OF BIHAR [REFERRED TO]
PRADEEP JAIN MISS REITA NIRANKARI MEENAKSHI ALKA AGGARWAL SHALINI VS. UNION OF INDIA [REFERRED TO]
R K SABHARWAL VS. STATE OF PUNJAB [REFERRED TO]
KRUSHNACHANDRASAHU VS. STATE OF ORISSA [REFERRED TO]
KRISHNAN KAKKANTH VS. GOVERNMENT OF KERALA [REFERRED TO]
PREETI SRIVASTAVA VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. PADAM DEVI [REFERRED TO]
B RAMANJINI VS. STATE OF ANDHRA PRADESH [REFERRED TO]
UNION OF INDIA VS. SHAH GOVERDHAN L KABRA TEACHERS COLLEGE [REFERRED TO]
P M LATHA VS. STATE OF KERALA [REFERRED TO]
YOGESH KUMAR VS. GOVERNMENT OF NTC DELHI [REFERRED TO]
STATE OF MADHYA PRADESH VS. GOPAL D TIRTHANI [REFERRED TO]
SAURABH CHAUDRI VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Ashok Khare, Senior Advocate, Sri Kripa Shanker, Sri Shailendra, Sri Prakash Padia, Sri V.K. Singh, Sri Anoop Barnwal, Shri A.S. Rai and Sri O.P. Shukla, learned Counsels for petitioners and Sri S.M.A. Kazmi, Chief Standing Counsel, assisted by Sri K.S. Kushwaha, Standing Counsel for the State respondents.

(2.) This second batch of writ petitions have been filed by unsuccessful applicants to the Special Basic Training Certificate 2004 (in short Special B.T.C. 2004). The petitioners have challenged the Select List declared on 27.5.2004 and have prayed for a writ of mandamus directing the respondents to send them for training for appointment as Assistant Teachers in Basic Schools run by U.P. Basic Education Board.

(3.) The U.P. Basic Education Act, 1972, provides for establishment of Board of Basic Education to organise, co-ordinate and control basic education in U.P. to establish and control schools for basic education and teachers training, to raise standards and co-relate it with primary education in the State. All the basic schools in the State up to VIIIth standard, except those which are being run by private institutions are under direct supervision and control of the U.P. Basic Education Board.

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NIRANJAN SINGH Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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