GHANSHYAMS Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri P. S. Yadav, learned counsel for the petitioner, and Sri Ashok Mehta, learned Chief Standing Counsel for respondents.

(2.) The petitioners have prayed for a mandamus directing the respondents to permit them to join B.T.C. training course in pursuance of the advertisement dated 8.3.1998 copy of which is Annexure-1 to the petition. Since a large number of similar petitions have been filed In this Court, this Judgment will govern all such similar petitions which are pending in this Court. The aforesaid advertisement has been issued in pursuance of the G.O. dated 9,1.1998 whose validity has already been upheld by this Court in Writ Petition No. 29107 of 1999. Alok Kumar Pandey v. State of U. P. and others, which was disposed of by Hon'ble S. R. Singh, J., by its judgment dated 19.7.1999 copy of which is Annexure-3 to the counter-affidavit.

(3.) The petitioners claimed that they have passed B.Ed. from various institutions and they claimed that they are entitled to be sent for B.T.C. training course in pursuance of the said advertisement.