PREETI JAISWAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Mr. Siddharth Khare, learned counsel for the petitioner, Sri Chandan Sharma, learned counsel for the respondent Nos.4 and 5, Mr. Shailendra Singh, learned counsel for the respondent Nos.1 and 2, Sri Ashish Kumar Nagvanshi, learned counsel for the respondent Nos.3, 6 and 7 and perused the record.

(2.) The writ petition has been filed with the following prayers:-

(3.) Placing the brief facts of the case, learned counsel for the petitioner submits that the educational qualification of the petitioner is High School, Intermediate, Bachelor of Arts Degree, Bachelor of Education and Special BTC Training Course, 2008. In the year 2008 selection proceedings were undertaken by the State Government for admission to Special BTC Training Course 2008 to such candidates who possessed some other teacher's training qualification.