Sushila Devi Vs Director of Education (Basic)/Chairman, U.P. Basic Shiksha Parishad and Others

Allahabad High Court 3 Sep 2002 C.M.W.P. No. 9020 of 1997 (2002) 5 AWC 3687
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

C.M.W.P. No. 9020 of 1997

Hon'ble Bench

Anjani Kumar, J

Advocates

Babu Ram Yadav, for the Appellant; B.P. Singh and S.C., for the Respondent

Final Decision

Dismissed

Acts Referred

Constitution of India, 1950 — Article 226

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

Anjani Kumar, J.@mdashHeard learned Counsel for the Petitioner.

2. By means of this writ petition under Article 226 of the Constitution of India, the Petitioner has prayed for issuance of a writ, order or direction in

the nature of certiorari quashing the select-list dated 27th November, 1996 (Annexure-4 to the writ petition) with a further prayer that a writ, order

or direction in the nature of mandamus be issued directing the Respondents to consider the claim of the Petitioner according to her merit in the

admission test of the B.T.C. Training Course for the year 1996-97.

3. Today admittedly since the duration of the course according to the statement made at bar is two years, the course itself is over. Therefore, today

the Petitioner cannot be admitted to the course which has been over in the year 1997-98.

4. In this view of the matter, no effective relief can be granted to the Petitioner.

5. In view of the above, this writ petition has become infructuous by efflux of time and deserves to be dismissed.

6. The petition is accordingly dismissed. The interim order, if any, stands vacated.

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