- (1.) Heard Sri L.D. Rajbhar and Sri Tara Chand Kaushal, learned counsel for the petitioners and perused the records. These two petitioners before this Court are aggrieved by the action of the Respondents? not allowing the petitioners to attend the counselling which was scheduled to be held with effect from 14th July, 2012 in relation to engineering courses to which admission is granted under a joint entrance examination conducted by the respondent-State Government.
(2.) The petitioners contend that they have qualified? in the entrance examination but they further claimed the benefit of reservation claiming themselves to be belonging to the "Bhar" caste? which according to them is a denotified tribe and is of the same status and equivalent to a Scheduled Tribe.?
(3.) The brochure under which the said entrance examination has been conducted notifies that reservation for denotified tribes in the entrance examination is not permissible and denotified tribes are not recognized as scheduled tribes.;