UNION OF INDIA Vs. G. KIRAN

JUDGEMENT

(1.) Leave granted.

(2.) Assailing the final judgment and order dtd. 6/8/2019 passed in Writ Petition No. 18947 of 2016 (S-CAT) connected with REPORTABLE Writ Petition No. 54254 of 2016 (S-CAT) by the High Court of Karnataka at Bengaluru (hereinafter referred to as 'High Court '), the appellants have filed these appeals. For the sake of brevity, we will refer to the parties as per their status in Civil Appeal arising out of Special Leave Petition (C) No. 4743 of 2020.

(3.) The dispute in the present appeals is regarding the claim of a reserved category candidate i.e., Respondent No. 1, who availed relaxation in the Preliminary Examination but was placed higher in merit than the unreserved candidate i.e., Respondent No. 3 in the final merit list based on total marks awarded in Main Examination (Written) and Personality Test, to be treated as a General merit candidate for the purpose of cadre allocation against a General Insider vacancy for State of Karnataka in the Indian Forest Service (hereinafter referred to as 'IFS ').