M. V. CHANDRAKANTH Vs. SANGAPPA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is against a judgment and final order dtd. 31/3/2021 passed by a Division Bench of the High Court of Karnataka (Dharwad Bench), allowing Writ Appeal No.100388 of 2017(GM-CC) filed by the Respondent No.1 and setting aside an order dtd. 13/6/2017 passed by the Single Judge dismissing Writ Petition No.1449 of 2006 (GM-CC) filed by the Respondent No.1 claiming the benefit of reservation for Other Backward Classes as a member of the 'Ganiga' caste.

(3.) By a Government Order being G.O. No. SWD 150 BCA 94 dtd. 17/9/1994, the Government of Karnataka formulated a Reservation Policy, for 'Scheduled Castes', 'Scheduled Tribes' and 'Other Backward Classes' for admission to professional courses for the year 1994-95, which is hereinafter referred to as the "Reservation Policy". As per the Reservation Policy the percentage of reservation was as follows:-