Sanjay Kumar Dwivedi,J. - (1.) Heard Mr. Amritansh Vats, the learned counsel for the petitioner, Mr. Gaurav Abhishek, the learned counsel appearing on behalf of the respondent State and Mr. Sanjoy Piprawal, the learned counsel appearing on behalf of the respondent-JSSC.
(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
(3.) The petitioner has preferred this writ petition for quashing the impugned notice dated 27.06.2018 so far the petitioner is concerned by which the candidature of the petitioner has been treated under the general category candidate. The further prayer is also made for direction upon the respondents to appoint the petitioner under the BC-I category.;