UNION OF INDIA Vs. KAMLESH VISHNOI

JUDGEMENT

(1.) Heard learned counsel for the appellants.

(2.) The present appeals arise out of a batch of writ petitions decided by the Hon'ble Single Bench vide its judgment dated 15.03.2021.

(3.) Learned counsel for the appellants vehemently submitted that the controversy involved in the present case has already been decided by Hon'ble Karnataka High Court and Hon'ble Orissa High Court. He submits that the respondent-petitioners cannot be called as OBC candidates as per the Central list although they may be falling under the OBC category in the State list. Since, the admission pertains to the Jawahar Navodaya Vidyalaya, therefore, unless a candidate is falling under the OBC category as per the Central list, the benefit of the same cannot be extended to any other category although they belong to OBC category as per the State list. The learned counsel for the appellants, therefore, submits that the respondent-petitioners were not entitled to get the benefit of reservation and, therefore, they have wrongly been admitted in the schools run by Jawahar Navodaya Vidyalaya as per the academic session 2020-21.