RAVINDRA SINGH Vs. STATE OF CHHATISGARH

JUDGEMENT

(1.) In the present Special Leave Petition, the petitioner challenges the impugned judgment and final order dated 12.3.2012 passed by the High Court of Chhattisgarh in Writ Appeal No. 101/2012 whereby the High Court has summarily dismissed the Writ Appeal of the Petitioner.

(2.) The core issue involved in the present petition is regarding inclusion of reserved category candidates in the unreserved category candidates list at the preliminary stage.

(3.) This issue revolves around Rule 3(i) of the State Service Examination Rules and the outcome depends on the interpretation and working of this Rule. Minimal but necessary facts which require mention are given below:-