- (1.) Heard learned counsel for the petitioner as well as learned Standing Counsel appearing for the respondents and have perused the record.
(2.) The petitioner is seeking a direction for sending the petitioner for training in Special B.T.C. Training, 2008. A further prayer for passing appropriate orders on the representation of the petitioner has also been made. Attention of this Court was drawn to a letter dated 12.5.2015 written by the respondent no. 5-Pracharya Zila Shiksha Ewam Prashikshan Sansthan, Shivrampur, District Chitrakoot to the respondent no. 2-Director State Shaikshik Anusandhan Ewam Prashikshan Parishad, U.P., Lucknow indicating therein that the petitioner had applied for special B.T.C., 2007 in backward class category and has appeared in counseling. After the judgment of the Hon'ble Apex Court, her case was considered and it was found that for Special B.T.C., 2007 a seat was reserved for the petitioner. Now, it is found that her merit is 332.72 whereas the cut-off-marks in her category is 232.83. As such, the marks of the petitioner are less than the cut-off-marks.
(3.) With regard to Special B.T.C., 2008 her application form is available but she did not appear for counseling and at that point of time no seat was reserved for her and in this light a direction was required by the respondent no. 2. Learned counsel appearing for the respondents submits that at the first instance it would be appropriate that the suitable orders be passed by the respondent no. 2 on the letter dated 22.5.2015 sent by the respondent no. 5.;