Dilip Gupta, J. - (1.) THE relief claimed in this petition is for a direction upon the Respondents to admit the Petitioner to Special B.T.C. Training Course 2007.
(2.) IT is stated that the Petitioner was not considered for admission to the aforesaid B.T.C. Training Course as she obtained B.Ed. Degree from Barkatullah University, Bhopal. It is submitted by Learned Counsel for the Petitioner that in view of the Full Bench decision of this Court in Jitendra Kumar Soni and Ors. v. State of U.P. and Ors., 2010 (4) ESC 2441, the said Degree can be considered for the purposes of admission to the B.T.C. Training Course.
(3.) LEARNED Standing Counsel appearing for the Respondents relied upon paragraph 31 of the Full Bench judgment and has submitted that No. relief can be granted to the Petitioner in view of the Full Bench judgment in Jitendra Kumar Soni (supra) as the Full Bench had granted relief only to such candidates whose writ petitions were pending disposal in the High Court as is clear from paragraph 31 of the judgment. He further submitted that even otherwise, the B.T.C. Training Course 2007 has come to an end.;