SUSHEELA DEVI Vs. STATE OF U P

JUDGEMENT

(1.) THE petitioner has preferred this writ petition for a direction upon the respondents to issue admit card to her for appearing in IInd year examination of B.T.C. Course -2009.

(2.) BRIEFLY stated the facts are that the petitioner appeared in B.T.C. Examination -2001 and its result was declared in 2004. It is stated that the petitioner was declared successful, however, her name was not included in the select list. Therefore, she preferred Civil Misc. Writ Petition No. 14907 of 2004 (Susheela Devi v. State of U.P. and others), which was disposed of by this Court on 12th April, 2004 and the respondents were directed to consider the grievance of the petitioner and pass the appropriate order.

(3.) IT transpires that in compliance of the said order, the Principal, District Institute of Education and Training, Jafarpur, District Azamgarh (for short, the "DIET") sent a communication dated 20th April, 2004 to the Director, State Council of Educational Research and Training (SCERT), Lucknow, the respondent no. 2, recommending the name of the petitioner for admission in compliance of the order of this Court under the Scheduled Tribes quota as no candidate of the said category was available. A copy of the said communication is on the record as annexure -2 to the writ petition. On 28th April, 2004 the office of DIET, Jafarpur, Azamgarh admitted the petitioner provisionally.