VIKRAM SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) THIS petition has been taken up with the consent of parties for final disposal keeping in view the controversy involved in it. It may also be noticed that Shri D. C. Raina, learned counsel appearing for respondent No.2 stated that looking to the factual position of this case it can be disposed of without reply on the part of his client.

(2.) IT may be noted here that SRO 126 dated 28th June, 1994 describes reserved categores notified by the State Government. Rule 9 and Proviso to Rule 30 thereof prescribed that a person may be declared socially and educationally backward under different categories as notified by the State Government. One such notified category is resident of backward area.â„¢ Prior to 16th July198 income criteria was Rs.1 Lakh, thus where the income was more than Rs.1 Lakh such person was not entitled to the benefits as available under SR0126 (Supra).

(3.) SRO 126 dated 28th June, 1994 came to be amended vide SRO No: 219 dated 16th July198 which is to the following effect.