Saurabh Shyam Shamshery, J. - (1.) Heard Shri. S.K. Singh, learned counsel for the appellant, Shri. Avanish Tripathi and learned Standing Counsel for respondents.
(2.) The present special appeal is preferred against the judgment and order dated 07.5.2018 passed by the learned Single Judge in Writ-A No.10164 of 2018, whereby the said writ petition filed by the petitioner-appellant has been dismissed.
(3.) The appellant-petitioner had preferred the writ petition before the learned Singe Judge wherein following reliefs were sought: "(i) A writ order or direction in the nature of mandamus directing the respondent no.3 to allow the petitioner to appear in practical examination and further examination which is going to be scheduled on 25.4.2018, 26.4.2018, 27.4.2018 and 28.4.2018 by treating the training certificate of petitioner in consonance with the qualification as being so enumerated in sub para-3 of Cause 11 of the advertisement. (ii) A writ, order or direction in the nature of which this Hon'ble Court may deem fit and proper under the circumstances of the case. (iii) Award cost to the humble petitioner throughout of the present writ petition.";