KETAN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) CM APPL. 39997/2021 (for early hearing) in W.P.(C) 10411/2021 : This is an application on behalf of the petitioners for early hearing of the writ petition.

(2.) For the reasons stated, the application is allowed, and the writ petition is taken up for hearing with the consent of learned counsel for the parties.

(3.) Mr. Puneet Kumar Verma, learned counsel for the petitioners, submits that the decision of the Union and the KSB to this extent is arbitrary and unreasonable as the petitioner No. 1 also belongs to the Other Backward Classes ["OBC" ] category, for which the respondent No. 3-National Medical Commission ["NMC" ] has prescribed the maximum age of 30 years for application to medical courses. (For general category candidates, in contrast, the maximum permitted age is 25 years.) In the face of such a stipulation by the NMC, Mr. Verma submits that it is wholly irrational for a person, who is admittedly the ward of an ex-serviceman, to be denied the benefit of CW category reservation only because he has crossed the age of 25 years.