VIMAL DEV Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Endeavour of the petitioner in this writ petition is that his candidature for the post of Constable should be considered under SC (BPL) category instead of applied for SC (unreserved) category.

(2.) Facts

(3.) Having heard leaned senior counsel for the petitioner, we are not inclined to accede to the petitioner's prayer for the reasons recorded hereinafter.