SANGEETA YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this writ petition, a challenge is made to cut off marks published for Rajasthan State and Subordinate Service Combined Competitive (Preliminary) Examination, 2012 (for short 'the Examination of 2012'). It is stated that cut off marks of reserve category candidates are more than open category thus declaration of cut off marks become illegal. It is in view of the fact that reserve category candidates, who obtained higher marks, are to be placed in open category in view of vertical reservation. The respondents may accordingly be directed to shift and migrate reserve category candidates to the open category if they have obtained more marks than the candidates in open category. He has referred to the judgment of this Court in the case of Bhawani Sing Kaviya and Ors. v. State of Rajasthan & Anr., 2008 LabIC 3504).

(2.) It is stated that the principle of vertical reservation has been considered by the High Court in reference of judgment of the Apex Court. Accordingly, respondents should draw list as prayed in the present writ petition.

(3.) I have considered the submissions made by learned counsel for the petitioner and scanned the matter carefully.