PANDHARI RAM Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Dr. Manoj Kumar Dubey, learned counsel for the petitioner and Sri Sanjay Bhasin for the State as well as Sri Jafaryab Jilani, learned Additional Advocate General.

(2.) PETITIONER 's contention is that he had appeared in the C.P.M.T. Examination 2014. He belongs to Rajbhar caste which is a de -notified tribe as such he should be given reservation under Scheduled Tribe category. Since petitioner obtained 28th rank in the scheduled tribes category and 37 seats were allotted for scheduled tribes, as such, petitioner should get his admission in M.B.B.S. course.

(3.) HE has referred to the judgments rendered by Hon'ble V. M. Sahai,J. Hon'ble Sunil Ambwani, J., Hon'ble V. K. Shukla, J., Hon'ble Vineet Saran, J., These judgments of Hon'ble Single Judges have directed the State Government to treat Rajbhar as Scheduled Tribe for the purposes of education and other backward classes for the purposes of employment.