YOGESH NANDLALBHAI BARAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This present application is filed for seeking a direction to the respondent-GPSC to allow the applicant-petitioner to participate in the main written examination scheduled on 24.11.2019.

(2.) It is the case of the applicant that the entire allotment of cut-off marks to the category of the Physical Handicap Category PHC., who belong to vertical reservation, is illegal and the candidates having similar disabilities cannot be discriminated by providing different cut-off marks on the basis of horizontal reservation.

(3.) Learned advocate Mr. Vaibhav Vyas appearing for the applicant has submitted that the applicant belongs to SEBC male. category and he is having 40% disabilities and other candidates, who might be suffering from the same disabilities are categorized on the basis of their reservation which is illegal.