- (1.) Heard learned Standing Counsel for the State-appellants and Sri Vijay Gautam, learned counsel for respondent-petitioner.
(2.) The present intra-court appeal under Chapter-VIII Rule 5 of the Allahabad High Court Rules, 1952 is directed against the judgment and order of the learned Single Judge dated 8th September, 2008 passed in Civil Misc. Writ Petition No. 55019 of 2007 (Azeem Ahmad vs. State of U.P. &Others).
(3.) Learned counsel for the appellant submitted before us that the issue as to whether the respondent-petitioner had successfully completed his training or he had adopted unfairmeans in the final examination of the training, thereby he was debarred from completing the training could be a ground for disengaging the petitioner, who was appointed on compassionate ground, has escaped the attention of the learned Single Judge.;