Palok Basu, R.K.Agrawal, JJ. - (1.) The Special Appeal arises out of an order of the learned Single Judge denying the petitioner the relief claimed through her writ petition seeking admission to the B.T.C. training course for the relevant year.
(2.) After hearing Shri Manu Saxena, Advocate holding brief of Shri Ajit Kumar, there appear sufficient reason explaining the absence of the Counsel on the last hearing and also explaining the delay in filing the restoration application. Shri P. K. Singhal, learned Standing Counsel has been heard opposition.
(3.) There being sufficient grounds for condoning the delay as well as restoring the matter to the original number, both applications consequently, are allowed. Special appeal is thus restored to its original number. The principal argument advanced by the learned Counsel for the petitioner is that had the benefit of the qualification emanating from obtaining the certificate from N.C.C. is extended to the petitioner, she should have been awarded 53 marks or above. To be precise, according to Shri Manu Saxena the quality points which the petitioner should have been awarded were 53.44.;