As per case facts, respondent No. 2 advertised 1192 Clerk posts in 2013. Petitioner, from the Backward Class category, qualified the type test and secured 52.50 percent in graduation. The ... select list showed Backward Class candidates with higher marks than the last selected General Category candidate. The petitioner requested consideration under the General Category based on merit. Similar Writ Petitions were previously allowed, but relief was confined to the original petitioners who agitated the issue in time. The current Petitions were filed several years later, after the selection process was finalized. The question arose whether these 'fence-sitter' Petitioners, who filed their Writ Petition with significant delay, are entitled to the same benefits. Finally, the High Court dismissed the Petitions due to delay, laches, and the Petitioners being fence-sitters, observing that previous relief was restricted to those who agitated the issue promptly and that allowing belated Petitions would lead to chaos, with no vacancies remaining.