Arun Tandon, J. - (1.) Heard learned counsel for the petitioner and learned counsel for the State-respondents.
(2.) Petitioner before this Court made an application for being considered for admission to Special B.T.C. Course 2008, his application for such admission to the B.T.C. Course was not being processed, she, therefore, filed Writ Petition No. 55374 of 2009. The writ petition was disposed of vide order dated 30.10.2009 requiring the Director, State Counsel for Educational Research and Training, Lucknow to examine the grievance of the petitioner within the time specified.
(3.) By means of the impugned order dated 29.12.2009 the Director has held that in view of the order of status quo of the Hon'ble Supreme Court in Special Leave Petition No. 4854-4856/2009 no orders for petitioner being admitted to B.T.C. Course, 2008 can be issued. The present writ petition has been filed against this order of the Director.;