LAWS(DLH)-2007-2-80

RENU VASHIST Vs. NATIONAL CAPITAL TERRITORY OF DELHI

Decided On February 12, 2007
ALKA Appellant
V/S
NATIONAL CAPITAL TERRITORY OF DELHI Respondents

JUDGEMENT

(1.) Both these petitions are taken up for disposal and are being disposed of together as they raise common issues.

(2.) The question that is raised in these petitions is when reserved category candidates qualify on merit in the open (general) category also, should they be placed against the quota for the reserved category or in the open (General) category

(3.) Various arguments were advanced by the counsel for the petitioners as well as the counsel for the respondents. The following decisions of the Supreme Court were referred to:-