- (1.) Heard learned counsel for the petitioner and perused the records.
(2.) The petitioner contends that the candidature of the petitioner has been erroneously rejected on the ground that he does not possess the equivalent certificates of the High School and Intermediate Examinations that is required for the purpose of B.T.C. Training Course, 2012-13.
(3.) So far as the High School Certificate of the petitioner is concerned, the petitioner possess the certificate of Board of Higher Secondary Education Delhi. This examining body has been found to be equivalent to the High School Examinations as per Item No. 29 of Chapter 14 of Part 2-A of the Regulations framed under the U.P. Intermediate Education Act, 1921.;