JUDGEMENT
S.ABDUL NAZEER,J. -
(1.) Leave granted.
(2.) The question for consideration in this appeal is whether a candidate who has availed of an age relaxation in a selection
process as a result of belonging to a reserved category, can
thereafter seek to be accommodated in/or migrated to the
general category seat?
(3.) Brief facts of the case which are necessary for deciding this appeal are:;
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