- (1.) This appeal under the Rules of the Court is preferred against the judgment dated 27.7.2000 passed by the learned Single Judge in Civil Misc. Writ Petition No. 32263 of 2000.
(2.) We have heard Shri Abhinav Upadhyaya, learned Standing Counsel for the appellant and Shri Raj Kumar Mishra, learned Counsel for the petitioner-respondent.
(3.) It appears that the petitioner-respondent applied for admission as Scheduled caste candidate in special B.T.C. training Course pursuant to the advertisement dated 8-3-1998. However, he was not shown in the list of selected candidates and on enquiry he was informed by the appellant that his quality point marks were less than the last selected candidate and therefore he could not be selected and on further enquiry he was Informed that since mark sheet and certificate in support of Caste was not annexed by the petitioner-respondent, therefore he could not be selected. He approached this Court in Writ Petition No. 24309 of 1999 which was finally disposed of by this Court vide judgment dated 9,12.1999 alongwith large number of other petitions involving similar disputes wherein this Court placed the case of the petitioner-respondent in category III and permitted such persons to file fresh representations before the Director, State Council of Educational Research & Training, U.P Lucknow on 21.1.2000 furnishing following information : (i) The date of the original application submitted in response to the advertisement and the number allocated (if available with the petitioners) or other documents to show that original application .was submitted within time; (ii) The reservation category to which the petitioner belongs and the reservation benefits claimed in the original application; (iii) Quality points on the basis of qualifications claimed by the petitioner; (iv) Certified copies of the relevant documents/papers which the applicant had attached with the original application to show that quality point mark as claimed by the petitioner is correct; (v) Each candidate should also enclose a self addressed envelope duly stamped for registered post; (vi) Apart from the above mentioned information and documents any other Information or document which the petitioner may consider relevant for decision of his representation.;