GAJENDRA PRATAP SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel for respondent nos.1 to 3, and Sri Y.S. Bohra, learned counsel for respondent no.4.

(2.) The petitioner by means of the present writ petition has assailed the order dtd. 8/1/2021 passed by Deputy Director of Education/Principal, District Education and Training Institute, Aligarh by which services of the petitioner has been terminated.

(3.) The brief facts of the case are that under a policy of State Government, it has decided to impart six months Special B.T.C. Training Course for the year 2007-08 to those candidates who possess B.Ed. qualification so that they may be appointed as Assistant Teachers in Government Primary Schools. The petitioner states that he is B.A., B.Ed. and as such he has applied for the same under the handicapped quota. The petitioner was selected for Special B.T.C. Training Course, and after successful completion of the B.T.C. Training Course, he was appointed by letter dtd. 8/2/2009 issued by District Basic Education Officer, Aligarh.