MOUSAM DAGAR Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Written statement has been filed by the State and the same is taken on record.

(2.) The grievance as such of the petitioner has been noted in the order dated 05.06.2018 which reads as under:-

(3.) Learned counsel for the State and the private respondent have, however, placed reliance upon the judgment in "Bihari Lal Rada Vs. Anil Jain (Tinu) and Ors, (2009) 4 SCC 1" to submit that a Backward Class candidate is also eligible to contest for the post of President on the strength of his own merit and as such reserved candidate can also contest for the General seats. Learned counsel for the petitioner is not able to dispute the said legal proposition as such.