JUDGEMENT
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(1.) We have heard learned counsel for the parties to the lis.
(2.) Leave granted.
(3.) The short question involved in these appeals is, as to whether
a Scheduled Caste(SC)/Other Backward Caste(OBC) candidate, who has migrated
from State 'A' to State 'B', after the marriage, is legally entitled to
claim benefit of the reservation in the latter State.;
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