AJIT PRATAP SINGH Vs. STATE OF U P

JUDGEMENT

(1.) THE State of U.P. through its Principal Secretary (Education) and Nideshak Rajya Shaikshik Anusandhan Evan Parichhan Parishad, Lucknow together have applied for review of our order dated 13.9.2013 by which we have clarified the judgment and order dated 23.11.2009 allowing a batch of writ petitions including writ petition no. 38278 of 2004 (Ajit Pratap Singh and others Vs. State of U.P. and others).

(2.) THE Court vide judgment and order dated 23.11.2009 in deciding the above batch of petitions has held that the candidates with B.Sc. (Agriculture) or B.Sc. (Home Science) shall be treated as candidates belonging to the Science stream for the purposes of admission to the Special BTC Training Course 2004. It in general directed the respondents therein to consider the candidature of all those who had passed the B.Sc. (Agriculture) or B.Sc. (Home Science) for admission on the available seats /vacancies of Special BTC Training Course, 2004 by treating them to be the candidates of the Science stream. The direction was not confined to the petitioners only.

(3.) PETITIONERS Ajit Pratap Singh and others applied for modification of the above judgment and order dated 23.12.2009 contending that on account of shifting of candidates of B.Sc. (Agriculture) and B.Sc. (Home Science)from the Arts stream to the Science stream, the resultant vacancies be filled up from the remaining eligible candidates of the Arts stream.