DHARAM PAL Vs. UNION OF INDIA

JUDGEMENT

(1.) IN spite of opportunity granted counter affidavit has not been filed.

(2.) LEARNED counsel for the respondents states that the counter affidavit could not be filed because draft comments received are inadequate.

(3.) THE issue raised in the writ petition pertains to reservation granted to OBC category candidates at the Limited Departmental Competitive Examination 2011 for promotion to the post of HC (GD).