ARUN PANDEY Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Anurag Khanna for the respondent No. 2. The petitioner claims a weightage of 5% in relation to his candidature for U.P. Combined Pre Medical Test 2012. The submission is that petitioner's father is a Green-card Holder and, therefore, the benefit should be given keeping in view the aforesaid fact as such benefits have already been extended in other States as well. He further contends that according to the brochure : copy whereof-has been filed as Annexure-1 to the writ petition, there was an announcement by the State Government of U.P. also to that effect.

(2.) I have perused the said brochure and the category of reservation as entailed in the brochure does not indicate any such weightage. The news item at the tail end of the document which is being described as a brochure is being relied upon by the petitioner. The source whereof has been disclosed as from the Times of India. A news item cannot partake the shape of Rules or Regulation and it cannot be read as part of the brochure. There is no other provision in any other document so as to extend such benefit.

(3.) The argument is that such a benefit is being provided all over India cannot entitle the petitioner to claim the said benefit as a matter of right so long as the said benefit is not extended by the State Government.