Rajasthan High Court - Jaipur
Mahendra Singh And Ors vs Union Of India & Ors on 23 March, 2011
Author: Ajay Rastogi
Bench: Ajay Rastogi
In the High Court of Judicature for Rajasthan
Jaipur Bench
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Civil Writ Petition No.3756/2011
Mahendra Singh & Ors Versus Union of India & Ors
Date of Order ::: 23/03/2011
Hon'ble Mr. Justice Ajay Rastogi
Mr. Ankit Sethi, for petitioners
Counsel submits that through out petitioners were permitted to participate as member of OBC; however, in select list published, their candidature was considered against unreserved category which has deprived them of selection despite their names find place in OBC category. Counsel further submits that if vacancies are allowed to be filled in, that may cause prejudice to them.
Issue notice of writ & stay petition to respondents returnable within four weeks as to why petition may not be finally disposed of at admission stage. Notices be given Dasti, if desired.
In the meanwhile, this Court considers it appropriate to make it clear that non-availability of vacancy in reserved category (OBC) would not come in way for grant of final relief, if petitioners are otherwise entitled for. List after service.
(Ajay Rastogi), J.
K.Khatri/p1/ 3756CW2011Mar23-IsNonAvlblty.do