U.K. Dhaon, Rakesh Sharma, JJ. - (1.) Heard Sri H. S. Jain, learned counsel for the petitioner and the learned Standing Counsel, who has put in appearance on be- half of opposite parties No.1 to 6.
(2.) The petitioner, who is wife of a teacher, has raised a grievance through this writ petition that she was not allowed weightage of 10 marks to undergo B. T. C. training on the ground that only sons, unmarried daughter, daughter-in-laws, widows, judicially separated wife and divorcee of teachers working or retired of Government aided, Non-Government and other institutions are allowed such weightage.
(3.) The Petitioner appeared in the B.T.C. Training course examination conducted by the Registrar, Departmental Education Exam, U.P. Allahabad for the academic session 2000-2001. She was selected to undergo B.T.C. training and was issued a formal order in this regard on 19-2-2001 by the Principal, District Institute of Education and Training, Lakhimpur Kheri. When she submitted her joining report for undergoing training before the aforesaid Principal of the Training Institute in pursuance of call letter dated 19-2-2001, she was denied admission on the ground that the petitioner was wife (not being judicially separated wife), divorcee of a teacher and as such the weightage of 10 marks could not be allowed to her. When the said Principal refused to admit the petitioner for training course 2000-2001, the petitioner filed a writ petition No. 829(M/S) of 2001, Geeta Verma v. State of U. P. and others in this Court and the same was disposed of on 26-3-2001 with a direction to the Registrar, Departmental Education Exams, U. P. Allahabad to dispose of the representation of the petitioner by passing a reasoned and speaking order. The representation of the petitioner was disposed of on 7-4-2001 which was assailed by the petitioner by filing writ petition No. 1956 (M/ S) of 2001, Geeta Verma v. State of U. P. and others, in which an interim order was passed by this Court on 23-7-2001 directing the Principal, District Institute of Education and Training, Lakhimpur Kheri and the Registrar, Departmental Education Exams. U.P. Allahabad to grant provisional admission to the petitioner in B.T.C. training course within three weeks from the date of presentation of a certified copy of the order before the said authorities. According to the petitioner, this order was not complied with by the opposite parties and she was denied to undergo B.T.C. training.;