SANDEEP SEPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The controversy involved in the present case stands concluded on account of the judgment dated 11/2/2017 passed in W.P. No. 5635/2017 and other connected matters.

(2.) Paragraph 3 to 10 of the judgment delivered by this Court in W.P. No. 5635/2017, reads as under :

(3.) Learned counsel appearing on behalf of the petitioners submits that in the present case where 46 vacancies falling under the horizontal reservation and earmarked for Ex-servicemen are vacant as no eligible candidate has been found. Thus, all these seats deserve to be reverted back to the respective pools and the candidates who are in waiting list deserve to be appointed on the seats available to them. He submits that in the case of women candidates in the very same examination, the Vyapam has reverted the seats. However, in the case of Ex-servicemen, without any rhyme or reason, no such action has been taken. This action on the part of the respondents amounts to discrimination.