MASTER BISWAS BASNET Vs. STATE OF SIKKIM

JUDGEMENT

(1.) 1(i). The gravamen of the Petitioner's case is that he belongs to the category of 'Other Backward Classes', i.e., 'OBC', recognised by the State of Sikkim for the purpose of employment and other privileges. Having aspired to take up course in medicine, he had appeared in the Common Entrance Test - 2014, for medical seats held by the State of Sikkim, in which he was successful in being placed at serial no. 3 (three) of the merit list of OBC category candidates for which 6 (six) seats were allotted. However, in the first counseling held by the Respondent No. 1, he was shocked and dismayed on being informed that there was a dispute with regard to the OBC certificate issued to him and, therefore, although eligible in the OBC category, nomination for medical seat would not be issued to him.

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