S.P. Mehrotra, J. - (1.) CASE has been taken -up in the revised list. Learned Counsel for the petitioner is not present. However, Shri Akhilesh Pandey holding brief for Shri Prakash Padia, learned Counsel for the respondent No. 2, is present.
(2.) THE present Writ Petition, filed under Article 226 of the Constitution of India, pertains to the Combined Pre -Medical Test, 2002 organized on 30.6.2002 for the Educational Session 2002 -03 by the respondents Nos. 2 and 3. According to the petitioner, the petitioner appeared in the said Test, and in his Application Form as well as in his Answer -sheets, he always showed himself as belonging to the Other Backward Class category.
(3.) IT is, inter -alia, alleged that by the mistake of the clerical staff of the respondents Nos. 2 and 3, the petitioner was shown as belonging to the General category, and not Other Backward Class category.;