ASHOK BHUSHAN J. - (1.) Leave granted.
(2.) These appeals have been filed challenging the judgments of Madras High Court and Delhi High Court allowing the writ petitions filed by Physically Handicapped candidates belonging to Other Backward Classes (OBC), claiming that they are entitled to avail 10 attempts instead of 7 attempts in the Civil Services Examination. The challenge is on the ground that since the attempts for Physically Handicapped candidates belonging to General Category have been increased from 4 to 7, w.e.f. 2007 Civil Services Examination, there should be a proportionate increase in attempts to be taken by Physically Handicapped Candidates belonging to the OBC Category.
(3.) C. A. No. 858 of 2017 @ Special Leave Petition (Civil) No. 21587 of 2013 had been filed against the judgment of the Division Bench of Madras High Court dated 24.1.2012 in Writ Petition (c)No. 18705 of 2010 titled M. Selvakumar versus Central Administrative Tribunal and Others.;