- (1.) HEARD Sri Rakesh Kumar learned counsel for the petitioner, Sri Santosh Kumar Nigam for the respondent no. 1, Sri D.S. Singh for the respondent no. 4 and Sri Tarun Verma for the respondent -Corporation.
(2.) THE petitioner has come up questioning the action of the respondents in proceeding to cumulatively apply 25% reservation in favour of the candidates of Defence Personal, Para Military Police Personal, Physically Handicapped Personal and Outstanding Sportsman Personal, contending that clubbing together all of them, is not the correct approach keeping in view the procedure that has been provided for under the guidelines issued by the Central Government, copy whereof has been filed as Annexure 11 to the writ petition.
(3.) SRI Rakesh Kumar submits that there is still a further sub division of percentage between these categories as provided under the said guidelines, and therefore the draw of lots should not be made by clubbing together all of them. The contention is that this virtually excludes the smaller categories from consideration and if the vacancies are less, some of the categories are eliminated altogether which results in not achieving the target of such reservation as provided under the policy. In order to substantiate his submission, he has relied upon on the ratio of the decision in the case of Union of India and another Vs. National Federation of the Blind and Others, 2013 10 SCC 772.;