YAMUNA PRASAD YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Mohammad Naseerullah, learned counsel for the appellant, learned standing counsel for the respondents No.1 to 4 and Shri Pradeep Kumar Singh Bisen, learned counsel for the respondent No.5.

(2.) This special appeal has been filed by the writ petitioner against the order dated 01.07.2019 passed in Writ Petition No.3203 (M/S) of 2012 by the learned writ court dismissing the writ petition by holding that no direction can be issued to the respondents for issuance of appointment letter to the petitioner-appellant herein to act as Assistant Teacher in School runs by the Basic Shiksha Parishad.

(3.) The brief facts of the case are that the petitioner had initially appeared in BTC Entrance Examination, 1997, and the District Institute of Education at Atarsand of District Pratapgarh had orally permitted the writ petitioner-appellant to appear in the said examination. However, even after declaration of his result as successful candidate, he was not given admission at Atarsand and, therefore, he filed a Writ Petition No.489 (M/S) of 2000, wherein an interim order was granted on 23.02.2000 directing the respondents-State to give admission to the writ petitioner in BTC Training Course and the said writ petition was allowed on 01.04.2003.