- (1.) THE petitioner filed this writ petition for the following reliefs: a. Issue a writ, order or direction in the nature of certiorari quashing the notice/order, dated 19th April, 2005 passed by the Principal, District Institute of Educational Training (D.I.E.T.), Firozabad/ respondent no.4. b. Issue a writ order or direction in the nature of mandamus commanding the respondent to permit the petitioner to complete his training pursuant to the order, dated 29th July, 2004 passed by the District Basic Education Officer, Firozabad. c. Issue a writ, order or direction in the nature of mandamus, commanding the respondents to grant scholarship stipend to the petitioner.
(2.) THE brief facts which give rise to this writ petition are that:
(3.) THAT for the purpose of imparting Special B.T.C. Training Course 2004 an advertisement, dated 21st January 2004 had been issued by the State Council for Education, Research and Training. The petitioner had passed his B.A. and B.Ed. through regular course from Agra University, which is recognised by the National Council for Teachers Education (N.C.T.E.).;