RAILWAY PROTECTION FORCE Vs. PREM CHAND KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) Appellants have assailed judgement and order[In Writ Petition (C) No. 1350 of 2017.] dtd. 29/3/2019 whereby the High Court directed the respondentswrit petitioners, who had applied in reserved category and availed relaxation in age and/or physical measurements to participate in the recruitment process and had obtained marks higher than the last selected candidate in the unreserved category, to be appointed in the unreserved category.

(3.) Shorn of details, factual matrix giving rise to the appeal is as follows :-