- (1.) This is an intra court appeal under the Rules of the Court against the judgment dated 01.09.2011 passed by the learned Single Judge dismissing the writ petition filed by the petitioner-appellant.
(2.) We have heard learned counsel for the appellant.
(3.) Petitioner-Appellant was selected for B.T.C. Training Course, 2010. A notice dated 26.10.2010 was issued seeking cancellation of her candidature on the allegations that the Adhikari examination passed by her from Gurukul University, Vrindavan, Mathura in the year 2001 was not valid as the said University has been declared as fake University. Petitioner-appellant submitted her reply stating that the said examination was equivalent to High School examination conducted by U.P. Board and till 2008, the University was not declared as fake University, as such, her certificate of Adhikari examination is valid. When no action was taken, she approached this Court by filing Writ Petition No. 16371 of 2011 which was disposed of by this Court vide order dated 28.03.2011 directing the Director, State Council for Educational Research and Training, Lucknow to decide the representation of the petitioner-appellant by a reasoned and speaking order. In compliance thereof, the representation of the petitioner-appellant was considered by the authority and her claim was rejected on the ground that Gurukul University, from where she has passed Adhikari examination (equivalent to High School examination conducted by U.P. Board) has been declared as a fake University by the State Government and the University Grants Commission and since her certificate of Adhikari examination was from a fake University, the same cannot be treated to be valid.;