M.N. Bhandari, J. - (1.) By this writ petition, a challenge is made to the condition No. 3(H) of the order dated 28th October, 2015. The condition aforesaid denies benefit of OBC category to the Jat community of districts Bharatpur and Dholpur.
(2.) Learned counsel for the petitioners submit that advertisement for selection on the post of Nurse Grade II was issued by the respondents on 26th February, 2013. The selection in pursuance to it was made followed by declaration of result on 22nd March, 2015 but the respondents have now issued order dated 28th October, 2015 to deny benefit of reservation to the Jat community of Bharatpur and Dholpur districts in the light of the judgment of Apex Court, referred therein. The judgment of Apex Court applies to the service in the Government of India and not to the State Service. It is looking to the fact that central list for reservation was under challenge therein and not the state list. In view of the above, Condition No. 3(H) of the impugned order deserves to be set aside. The petitioners may accordingly be extended benefit of reservation in pursuance to the selection made by the respondents.
(3.) I have considered the submissions made by learned counsel and perused the record.;