NETRA PAL SINGH SISODIA Vs. SRI. DINESH CHANDRA KANNAUJIA, DIRECTOR S.C.E.R. JBTC LKO.
LAWS(ALL)-2011-5-547
HIGH COURT OF ALLAHABAD
Decided on May 25,2011

Netra Pal Singh Sisodia Appellant
VERSUS
Sri. Dinesh Chandra Kannaujia, Director S.C.E.R. Jbtc Lko. Respondents

JUDGEMENT

Sanjay Misra, J. - (1.) ACCORDING to Sri S.K. Shukla, learned Counsel for the applicant, the applicant was Petitioner No. 8 in Civil Misc. Writ Petition No. 27212 of 2004 (Geeta Rani and Ors. v. State of U.P. and Ors.) which was finally decided by the order dated 12.12.2008. However, the issue involved was considered by a Full Bench of this Court in the case of Jitendra Kumar Soni and Ors. v. State of U.P. and Ors., 2010 (7) ADJ 403 wherein the directions were issued as contained in paragraph 31 of the judgment. Paragraph 31 of the said judgment is quoted hereunder: 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.
(2.) LEARNED Counsel states that the applicant had preferred Special Leave to Appeal CC 4090 of 2011 before the apex Court which was dismissed as withdrawn in view of the decision of the Full Bench dated 13.08.2010 by the order dated 11.03.2011. Learned Counsel states that the applicant was a candidate for selection/admission of Special BTC Course 2004 and a certified copy of the judgment of the full Bench was served on the opposite parties on 22.03.2011. However, the opposite party has neither taken any decision nor considered the candidature of the applicant, which is disobedience of the directions issued by the Full Bench. Prima facie it appears that the opposite party Sri Dinesh Chandra Kannaujia, Director, State Council of Educational Research and Training, JBTC Campus, Nishatganj, Lucknow has not obeyed the directions issued by the writ Court.
(3.) IN view of the aforesaid circumstances, issue notice to the opposite party Sri Dinesh Chandra Kannaujia, Director, State Council of Educational Research and Training, JBTC Campus, Nishatganj, Lucknow fixing an early date by which time he may file a reply.;


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