V.K. Shukla, J. - (1.) PETITIONER has approached this Court requesting therein that writ in the nature of mandamus be issued commanding the respondents to consider the candidature of petitioner for Special B.T.C. Training Course 2007 and sent her for training.
(2.) PETITIONER has stated that in the past by Principal District Institute of Educational Training , Robertsganj, Sonbhadra, she was called for counselling and thereafter counselling was done but thereafter she had never called. Petitioner has stated that she has made request for sending her for training. Petitioner at this juncture has approached this Court with requested quoted above. Request made by the petitioner cannot be accepted at this stage for the simple reason that State Government in principle has already resolved to close the said course which is inclusive of B.T.C. Training Course 2007 and once decision has been taken to close the said course then contrary directive cannot be issued.
(3.) FULL Bench judgment of this Court in the case of Civil Misc. Writ Petition No. 3733 of 2009 (Jitendra Kumar Soni and Ors. v. State of U.P. and Ors.) has already taken the view only in respect of candidates whose writ petition is pending on the date of delivery of the judgment will be extended benefit. Relevant extract of the said Full Bench judgment is being quoted below. 31. The Government has issued orders closing these courses except for those, whose applications were rejected on the ground that they did not possess the L.T./B.P.Ed./D.P.Ed./C.P.Ed. from institutions in U.P. and the matters are pending before this Court. With respect to the Special B.T.C. Courses for the years 2004, 2007 or 2008, if the petitioners, whose petitions are pending, are eligible, they shall be considered for training for the Special B.T.C. Courses, which shall be commenced within a reasonable period.;