ANIL KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) The impugned order recites that since the petitioner has passed his graduation in Fine Arts, therefore, his category is to be determined on the basis of the subjects in his Intermediate Examination. The petitioner has passed his Intermediate with science subjects and therefore has been placed in the science category.

(2.) The application form filled up by the petitioner mentions the category as Arts. The petitioner's application has been rejected on the ground of filling up the wrong category.

(3.) The contention of the petitioner is that he has completed his graduation and has obtained the Bachelor of Fine Arts degree which is of the Arts category. According to Clause 4(2) of the Government Order dated 12.9.2012, the determination of the category on the basis of Intermediate Subjects can be made only if the graduation degree of the candidate cannot be placed either in the Arts or in the Science category.