- (1.) Heard learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondents and Sri A.K.Yadav, learned counsel appearing for respondent no.4.
(2.) By means of this writ petition, the petitioner has raised a grievance that her claim for BTC Training Course, 2014 is not being considered on the ground that the petitioner has applied for the same on 9.9.2015.
(3.) Learned counsel for the petitioner submits that according to the advertisement, the last date of filling the application form for BTC Training Course, 2014 was 12.8.2015. The petitioner did not apply thinking that the said Training Course is for 2014 and all those candidates, who were eligible in 2014 could only apply. Thereafter, it appears that a corrigendum was issued on 9.9.2015 stating therein that such Graduates, who have done their graduation in 2015 are also eligible. Immediately after issuance of the aforesaid corrigendum, the petitioner applied on 9.9.2015, but her claim is not being considered.;