MAN MOHAN KAPOOR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner claims that even though he has availed the benefit of age relaxation and fee concession available to the candidates belonging to Scheduled Tribes category, yet having scored more marks than the last candidate in the Generalcategory, he is required to be moved to the General category. Challenge has also been laid to the circular/instruction dtd. 12/12/2011 issued by the State Government, which provide for migration of only such SC/ST/OBC candidates to the general category merit list who are selected on the same standard as applied to general category candidates.

(2.) Bare minimum factual position is that :-

(3.) Contentions.