(1.) Heard counsel for the parties
(2.) The question that arises for consideration in this appeal directed against the judgment dated March 6,1996 is: whether the petitioner in the Original Petitions can be deprived of the benefit available to the Scheduled Caste candidates.
(3.) It is not disputed that as per the Government Order dated 25.1.1977 (Ext. P6) in O.P. No.11231/95, the children born to inter caste marriages are entitled to educational concessions given to Scheduled Caste or Scheduled Tribe candidates, as the case may be, provided either of the parents of such candidates belongs to Scheduled Caste or Scheduled Tribe community, as the case may be.