SUMIT YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition has been heard by way of video conferencing.

(2.) Present writ petition has been filed challenging the Clause 3(iv) of the letter dated 17th August, 2017 issued by respondent no.2 and to direct the respondents to allow the petitioner to be considered under OBC category and grant all consequential benefits.

(3.) Learned counsel for the petitioner states that the petitioner had qualified the mains SSC Examination, 2015 and submitted two OBC certificates dated 24th December, 2010 and 02nd December, 2015 for consideration in OBC category.