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Judgment
Sanjay Karol, J.—Letter written by Ms. Rajni Bala to Hon''ble Chief Justice of this Court was treated as writ petition. She intends to undertake training in JBT course in District Institute of Education and Training (DIET), Mandi.
In the affidavit dated 8.7.2011 field by the Director of Elementary Education, it stands clarified that the Apex Court in SLP(C) No. 4725 of 2006, has issued certain directions to the following effect:
As the students admitted in 1999 have been prosecuting the litigation from 2003, we direct that if these students seek fresh 2 admission to the institute in 2011, they shall be permitted to join the course, if they meet the eligibility criteria, by relaxing only the age requirement. As they have paid the fees for the course in 1999-2001, they will not be charged any further fee by the Institute.
According to the Director, the decision of the Apex Court has been conveyed to the Petitioner vide letter dated 4.7.2011 (Annexure R-1) and Petitioner is free to complete the course by undertaking training at Rameshwari Treacher Training Institute (RTTI), Sarabai, District Kullu.
In view of the aforesaid, No. order or further order is required to be passed in the present writ petition and the same is disposed of. The Registry is directed to convey this decision by sending a copy of this judgment to the Petitioner immediately.