- (1.) By means of the present Special Appeal , the judgment and order dated 14.9.2007 passed by Hon'ble Mr. Justice Arun Tandon in Writ Petition No. 23837 of 2007, Devendra Singh Vs.. State of U.P. is under challenge.
(2.) We have heard the learned Counsel for the parties and perused the record.
(3.) The controversy involved in the present case is that the State of U.P. On 26.2.2005 had taken a decision to conduct two years Special B.T.C. Training Urdu, for appointment of Assistant Teachers Urdu against 3000 posts lying vacant in various institutions situated throughout the State of U.P. Under the control of Basic Shiksha Parishad U.P. Allahabad.;