JAWED AKHTAR SIDDIQUI Vs. STATE OF U P

JUDGEMENT

(1.) -Heard counsel for the parties and perused the record.

(2.) THIS writ petition is filed for a direction to the respondents to consider the petitioner's application for B.T.C. Urdu training.

(3.) THE contention of the counsel for the petitioner is that as provided in the standard of selection the marks obtained by the candidate in the High School and Intermediate examination in Urdu or in graduation would not be utilized for arriving at multiple marks. THE standard of selection has been given in para 5 of the advertisement which is as under : ...[VERNACULAR TEXT OMMITED]...