IN THE HIGH COURT OF PUNJAB AND HARYANA

1. LPA No. 329 of 2024 (O&M)

Haryana Public Service Commission

Parmila and another

2. CWP No. 17188 of 2024

Sanjay Saini and others

State of Haryana 

CORAM: HON’BLE MR. JUSTICE SANJEEV PRAKASH SHARMA 

          HON’BLE MS. JUSTICE KIRTI SINGH

Present: 

SANJEEV PRAKASH SHARMA, J. 

and CWP No. 17188 of 

involved therein.

2.  

Commission  has

learned Single Judge has allowed the writ petition and directed

screening  test 

LPA No. 329 of 2024                                

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH

Reserved on :  19

 Date of Pronouncement: 

LPA No. 329 of 2024 (O&M) 

Haryana Public Service Commission 

Versus

Parmila and another     

CWP No. 17188 of 2024 (O&M) 

Sanjay Saini and others     

Versus

State of Haryana and others  

CORAM: HON’BLE MR. JUSTICE SANJEEV PRAKASH SHARMA 

HON’BLE MS. JUSTICE KIRTI SINGH

Mr. Sanjay Kaushal, Senior Advocate 

Mr. Kanwal Goyal, Advocate,  

Mr. Arushi Dubey, Advocate and 

Mr. Arjun Kaushal, Advocate, for the appellant

Mr. R. S. Dhull, Advocate and  

Mr. Navnit Sharma, Advocate, for the petitioners 

In CWP No. 17188 of 2024. 

Mr. Vivek Salathia, Advocate, for respondent no.1

In LPA no. 329 of 2024.  

Mr. Saurabh Mohanta, Deputy Advocate General, Haryana.

SANJEEV PRAKASH SHARMA, J.  

This order will dispose of two cases i.e. LPA No. 329 of 2024 

and CWP No. 17188 of 2024, as common questions of law and facts are 

involved therein. 

By  way  of  present LPA  No.  329  of  2024

Commission  has  assailed the  judgment  dated 

learned Single Judge has allowed the writ petition and directed

screening  test result and  proceed  with  the 

                                - 1 - 

IN THE HIGH COURT OF PUNJAB AND HARYANA  

AT CHANDIGARH  

Reserved on :  19

th

 February, 2025

Date of Pronouncement:   9th April, 2025

     … Appellant 

Versus 

    … Respondents   

    … Petitioners 

Versus 

    …Respondents   

CORAM: HON’BLE MR. JUSTICE SANJEEV PRAKASH SHARMA   

HON’BLE MS. JUSTICE KIRTI SINGH  

Advocate assisted by 

Mr. Arushi Dubey, Advocate and  

for the appellant/Commission. 

Mr. Navnit Sharma, Advocate, for the petitioners  

Vivek Salathia, Advocate, for respondent no.1 

Mr. Saurabh Mohanta, Deputy Advocate General, Haryana. 

two cases i.e. LPA No. 329 of 2024 

2024, as common questions of law and facts are 

LPA  No.  329  of  2024,  the  appellant-

the  judgment  dated 08.01.2024  whereby  the 

learned Single Judge has allowed the writ petition and directed to revise the 

and  proceed  with  the process  of  selection  for  the 

2025 

2025 

two cases i.e. LPA No. 329 of 2024 

2024, as common questions of law and facts are 

-

08.01.2024  whereby  the 

evise the 

process  of  selection  for  the 

LPA No. 329 of 2024                                - 2 - 

advertised posts in accordance with law without categorizing the candidates 

till the final merit list is drawn.  

3.    CWP  No.  17188  of  2024  has  been  filed  for  issuance  of 

direction to the respondents to re-conduct the examination after following 

due process of reservation at all levels including at the level of screening test 

and at the level of skill test. Further prayer is for directing the Commission 

to re-conduct the interviews for the vacant posts lying in the Mewat cadre.  

4.    While issuing notice of motion, the operation and effect of the 

judgment  passed  by  the  learned  Single  Judge  was  stayed,  whereafter  the 

appellant  has  preferred  CM  No.  1282-LPA  of  2025  placing  the  correct 

judgment of the Single Bench before the Court. Writ petitioner/respondent 

no.1 has moved application for vacation of stay. Considering the nature of 

the case, we decided to hear the case finally and heard learned counsel for 

the parties on merits.  

5.    Brief  facts  which  need  to  be  noticed  before  adverting  to  the 

respective  submissions  are  that  Haryana  Public  Service  Commission 

(hereinafter  to  be  referred  as  ‘the  Commission’)  issued  an  advertisement 

no.29  of  2023  on  24.06.2023  inviting  online  applications  from  eligible 

candidates for filling up of 250 posts of PGT (Maths) for rest of Haryana 

cadre. Another advertisement no. 44 of 2023 was issued on the same date 

inviting applications for filling up 65 posts of PGT (Maths) in Mewat cadre 

alone. The scheme for examination consisting of three stages, (1) Screening 

Test, as under:- 

“i)  Candidates four times the numbers of advertised posts, 

including bracketed candidates, if any, category-wise, will be 

called for the next stage of selection process, provided that they 

LPA No. 329 of 2024                                - 3 - 

have  secured  the  minimum  cut-off  marks  of  25%  in  the 

screening test.  

j)   In cases, where the total number of applicants is less or 

nearly  four  times  the  number  of  advertised  posts,  the 

Commission reserves its right to call the candidates directly for 

the subject knowledge test.  

k)  The marks obtained by the candidates in the screening 

test will not be counted for final selection because it is only for 

short  listing  of  category-wise  candidates,  for  the  subject 

knowledge test.” 

(2)  The second stage is the Subject Knowledge Test, which provides as 

under:- 

“e)  The numbers of the candidates to be called for interview 

will be two times, including bracketed candidates, if any, of the 

number  of  category-wise  advertised  posts  provided  that  they 

have secured the minimum cut-off marks of 35%. 

f)  The  weightage  of  the  subject  knowledge  test  will  be 

87.5%.” 

(3)  The  third  stage  is  the Interview/  Viva-Voce, which  provided  as 

under:- 

  “The weightage of the interview will be 12.5%. 

The final merit list will be prepared by adding the marks of the 

subject knowledge test and interview/viva-voce.” 

The aforesaid conditions laid down in the advertisement were applicable to 

all.  

6.    The writ petitioner set up the case that she was from BC (B) 

Category and when the screening test result was declared, her roll number 

was not figured in the list of BC(B) category. The candidates, who were 

selected  in  the  screening  test  category-wise,  were called  for  subject 

LPA No. 329 of 2024                                - 4 - 

knowledge  test  and  thereafter,  the  result  was  declared.  She,  therefore, 

claimed that though she has secured higher marks in screening test, which 

were 41.85, she was not called for participating in the subject knowledge test 

while the General Category candidates, who secured between 41.58 to 38.04 

marks  in  the  screening  test  were  allowed  to  participate.  She,  therefore, 

submitted  that  as  she  had  secured  more  marks  than  those  of  General 

Category/unreserved category candidates, she has a right to be considered 

against General Category/ unreserved posts and the same cannot be denied 

by  not  selecting  her.  The  writ  petitioner/  respondent,  therefore,  claimed 

benefit of reservation claiming migration to General category at the stage of 

screening  test  examination.  The  learned  Single  Judge  has  accepted  the 

contention and held, as above. 

7.    Learned counsel for the writ petitioner has placed reliance on 

the judgments passed by the Supreme Court in Indra Sawhney vs Union of 

India  1992  Suppl.(3)  SCC  217; Andhra  Pradesh  Public  Service 

Commission vs Baloji Badhavath 2009 (5) SCC 1; Saurav Yadav vs State 

of U.P. and others 2021 (4) SCC 542; and Deependra Yadav and others vs 

State of Madhya Pradesh and others 2024 INSC 362, to contend that the 

judgment passed by the learned Single Judge does not warrant interference 

and submits that the present case is similar to that of Deependra Yadav’s 

case (supra) wherein Hon’ble the Supreme Court after relying on Saurav 

Yadav’s (supra), held as under:- 

“31.  In Saurav Yadav and others v. State of U.P. and others 

(2021) 4 SCC 542 , a 3-Judge Bench of this Court affirmed the 

principle  that  candidates  belonging  to  any  of  the  vertical 

LPA No. 329 of 2024                                - 5 - 

reservation categories would be entitled to be selected in the 

‘open category’ and if such candidates belonging to reservation 

categories are entitled to be selected on the basis of their own 

merit,  their  selection  cannot  be  counted  against  the  quota 

reserved  for  the  categories  of  vertical  reservation  that  they 

belong  to.  It  was  further  observed  that  reservations,  both 

vertical and horizontal, are methods of ensuring representation 

in public services and these are not to be seen as rigid ‘slots’, 

where a candidate’s merit, which otherwise entitles him to be 

shown in the open general category, is foreclosed. The Bench 

further observed that the ‘open category’ is open to all and the 

only  condition  for  a  candidate  to  be  shown  in  it  is  merit, 

regardless  of  whether  reservation  benefit  of  either  type  was 

available to him or her. 

32.  This being the settled legal position, it appears that the 

State of Madhya Pradesh itself realized the harm that it was 

doing  to  the  reservation  category  candidates  and  chose  to 

restore Rule 4, as it stood earlier, which enabled drawing up 

the  result  of  the  preliminary  examination  by  segregating 

deserving  meritorious  reservation  category  candidates  with 

meritorious unreserved category candidates at the preliminary 

examination  stage  itself.  As  this  was  the  process  that  was 

undertaken  after  the  judgment  in  Kishor  Choudhary (supra), 

whereby a greater number of reservation category candidates 

cleared the preliminary examination and were held eligible to 

appear in the main examination, there can be no dispute with 

the legality and validity of such process. 

33.  We  may  also  note  that  the  judgment  in  Kishor 

Choudhary (supra) was not subjected to challenge before this 

Court after the dismissal of the review petitions. The direction 

therein was to conduct and complete the examination process in 

accordance with the unamended Rules of the 2015. It was the 

LPA No. 329 of 2024                                - 6 - 

later  judgment  in  Harshit  Jain   (supra)  that  advocated  the 

methodology  of  holding  a  special  main  examination  for  the 

reservation category candidates who were found eligible after 

revising the preliminary examination result in keeping with the 

unamended  Rules  of  2015.  This  direction  was  found  to  be 

justified by the Division Bench, which dismissed the writ appeal 

by  way  of  the  impugned  judgment  and,  in  our  considered 

opinion, rightly so. 

34.  On  the  above  analysis,  we  find  that  the  impugned 

judgment dated 25.01.2023 passed by the Division Bench of the 

High Court of Madhya Pradesh at Jabalpur in Writ Appeal No. 

1706 of 2022 does not brook interference on any ground, be it 

on facts or in law.” 

8.    Learned  counsel  submits  that  thus,  even  at  the stage  of 

screening test, a candidate from reserved category will migrate to the open 

category if he/ she has secured higher marks in the screening test and would 

be considered under the open category and would be eligible to participate in 

the subject knowledge test. He further submits that the learned Single Judge 

has rightly held that denying a person from reserved category to be treated 

over and above the open category candidate having lesser merit would result 

in compromising the merit, which could not be the intention of the rule.  

9.    Learned counsel for the Commission has, however, relied on 

the judgment passed by the Division Bench of this Court in CWP No. 3144 

of  2019- Naveen  Rao  vs  State  of  Haryana  and  others,  decided  on 

11.02.2019,  wherein  candidates  were  not  allowed  to migrate  to  the  open 

category and it was held as under:- 

  “It  is  an  admitted  fact  that  the  petitioner  had  only 

qualified the preliminary examination which is a test meant for 

LPA No. 329 of 2024                                - 7 - 

short-listing  of  the  candidates  to  take  the  main  written 

examination  and  the  marks  obtained  in  the  Preliminary 

Examination  are  not  to  be  counted  towards  the  marks  to  be 

obtained in the Main Written Examination. It is only a process 

of short-listing of the candidates to be called upon for taking 

the main written examination. Thus, the judgements relied upon 

by  the  petitioner  in  the  case  of  Bhupinder  Kaur  and  others 

(Supra)  and  Rajneesh  Kumar  (Supra)  are  distinguishable 

because  these  judgements  do  not  deal  with  the  question 

involved in the present case rather the judgments relied upon 

by the respondents in the cases of Paramveer Singh and others 

(Supra) and Deepak Kumar (Supra) are squarely on the issue 

involved as in the case of Paramveer Singh and others (Supra) 

the question, posed hereinabove, has been answered in favour 

of  the  respondent  against  the  petitioner  holding  that  the 

principle  that  the  reserved  category  candidates  who  secured 

higher merit in the process of selection for appointment are to 

be  considered  for  appointment  against  the  general  category 

vacancies in spite of the fact that they have applied under the 

reserved  categories  and  the  slot  vacated  by  them  has  to  be 

given  to  the  next  candidate  in  the  reserved  category  would 

apply at the time of making appointment on the completion of 

selection  process  and  not  at  the  stage  of  qualifying 

examination/short-listing/screening  test.  The  said judgement 

i.e. Paramveer Singh and Others (Supra) has been followed in 

the case of Deepak Kumar (Supra). Therefore, we do not find 

any  error  on  the  part  of  the  respondents  in  restricting  the 

candidates  in  their  own  category  though  they  have  secured 

more marks than the general category candidates and were not 

shifted to the General category, making a slot for the reserved 

category candidates.” 

10.    Learned counsel for the Commission further relied on Division 

Bench  judgment  of  this  Court  in  LPA  No.  1053  of  2011  – Gur  Jai  Pal 

LPA No. 329 of 2024                                - 8 - 

Singh  vs  Punjab  Public  Service  Commission  and  another,  decided  on 

08.09.2011, wherein it was held as under:- 

“In view of the judgments referred to above, we find that the 

policy  of  reservation  for  the  purposes  of  short-listing  of 

candidates  for  the  purpose  of  main  examination  is  not 

applicable, it being an eligibility test. Therefore, the action of 

the Commission in not applying the principle of reservation at 

the  stage  of  preliminary  examination  cannot  be  said  to  be 

illegal, arbitrary or unjust in any manner, which may warrant 

any interference in appeal.” 

11.    Learned  counsel  for  the  Commission  also  relied  on  another 

Division Bench judgment of this Court in Civil Writ Petition No. 6478 of 

2024-Avinash  Yadav  vs  HPSC  and  another,  decided  on  18.03.2024, 

wherein the question which arose for consideration was as under:- 

“9.  Question sought to be agitated in this writ petition is as 

to whether the concept of reservation applies to all stages of the 

selection process leading to final recruitment or is to be applied 

at  the  stage  of  filling  up  the  vacancy  at  the  time of  making 

appointment.” 

12.    Learned  counsel  for  the  Commission  further  relied  on  the 

judgment passed by the Jabalpur Bench of Madhya Pradesh High Court in 

WP  No.  8750  of  2022  – Pushpendra  Kumar  Patel  and  others  vs  High 

Court of M.P. and others, decided on 02.01.2023, observed as under:- 

“15.   The tenability of the right of reserved category candidate 

to migrate at the stage of Preliminary Examination where merit 

is not assessed, needs to be looked at from a different angle in 

the following terms. 

15.1   The  concept  of  migration  or  mobility  of  a  reserved 

category  candidate  to  unreserved  category  list  is  exclusively 

LPA No. 329 of 2024                                - 9 - 

found  on  the  concept  of  merit.  It  is  an  undeniable fact  that 

Preliminary  Examination  in  question  are  meant  to  shortlist 

larger number of candidates down to a manageable number to 

be then subjected to Main Examination. Thus, the object and 

purpose  of  Preliminary  Examination  is  not  to  assess  the 

comparative  merit  of  the  candidates,  but  merely  to 

shortlist/screen  them  to  be  subjected  to  Main  Examination 

where alone comparative merit is assessed. The clauses of the 

advertisement  in  question,  as  reproduced  supra,  expressly 

reveal this intention of the Examining body. In none of these 

petitions  said  clauses  have  been  challenged.  The  Main 

Examination is the one where comparative merit of candidates 

is  assessed  and  the  select  list  prepared  thereafter  is  the  one 

where  right  to  migrate  can  be  claimed  by  reserved  category 

candidates  securing  equal  or  more  marks  than  the  last 

unreserved category qualified candidate. 

15.2  The concept of migration which is purely merit centric 

cannot be made available to be availed by reserved category 

candidates at the stage of Preliminary Examination in which 

comparative  merit  of  the  candidates  is  not  assessed.  The 

migration therefore can be applied in the examination where 

comparative  merit  is  assessed  which  herein  is  not  the 

Preliminary Examination. 

15.3.  If right to migrate is permitted to be availed by reserved 

category  candidate  at  the  stage  of  result  of  Preliminary 

Examination  then  that  would  violate  the  very  foundation  on 

which  the  concept  of  migration  stands.  If  the  argument  of 

learned  counsel  for  the  petitioners  is  accepted,  then  an 

anomalous  situation  would  arise  where  candidates  who  have 

not been subjected to any comparative assessment on merit are 

allowed  to  invoke  the  principle  of  migration  which is  found 

solely on merit. 

LPA No. 329 of 2024                                - 10 - 

16.   In view of above discussion, what comes out loud and 

clear  is  that  merit  centric  concept  of  migration  cannot  be 

invoked  at  the  stage  of  Preliminary  Examination  in which 

comparative merit of the candidates is not assessed/tested. In 

the instant case, as prescribed in the terms and conditions of 

advertisement in question, right to migration will certainly be 

available to reserved category candidates on the declaration of 

result  of  Main  Examination  and  not  at  the  declaration  of 

Preliminary Examination result.” 

13.    Learned counsel for the Commission has also pointed out that 

similar consistent view has been taken by the High Court in Dharamveer 

Tholia vs State of Rajasthan 2000 (3) WLC 399, following the judgment 

passed  by  Hon’ble  the  Supreme  Court  in Chattar  Singh  vs  State  of 

Rajasthan AIR 1997 SC 303. The same was reiterated in State of Rajasthan 

vs Hanuman Jat 2017 (1) RLW 525. 

14.    Learned  counsel  for  the  Commission  has  also  taken  to  this 

Court  to  a  Division  Bench  Judgment  of  Rajasthan  High  Court  in Sunita 

Meena vs Rajasthan High Court, Jodhpur thrugh its Registrar General 

and  others  2023  (1)  SLR  119,  wherein  the  similar  view  has  been  taken 

holding  that  the  rule  of  migration  as  laid  down  in Saurav  Yadav’s  case 

(supra) would not have any applicability at the stage of preparation of list of 

screening through preliminary examination.  

15.    We have carefully considered the submissions and the law as 

cited at bar.  

16.    In Union  of  India  vs  Dalbir  Singh  AIR  2009  SC  2438,  a 

similar issue arose where the Government of India invited applications for 

selection  for  the  posts  of  Mazdoor  in  General  and  Reserved  Categories. 

LPA No. 329 of 2024                                - 11 - 

Those candidates, who participated were placed in two separate proceedings, 

one  for  General  Category  candidates  and  another  for  reserved  category 

candidates. Several reserved category candidates secured more marks than 

the General Category candidates but were placed only in reserved category. 

Some  of  the  said  reserved  category  candidates,  who have  secured  more 

marks  than  the  General  category  candidates,  approached  the  Central 

Administrative Tribunal, Chandigarh, seeking shifting to General Category 

for further selection. The Tribunal allowed their application and this Court 

also allowed the same. However, Hon’ble the Supreme Court set aside the 

order and held as under:- 

“10.  From the pleadings, it appears to us, that the appellants 

had prepared two sets of lists. The first one being the list of 

those  candidates  who  had  staked  their  claim  in  the general 

merit  and the second  list  contains  those  candidates  who had 

opted for consideration of their case under OBC category. The 

respondent  at  no  point  of  time  had  taken  exception to  the 

procedure adopted by the appellants in preparing the select list. 

In our opinion, having opted to consider his case only under 

OBC category, he cannot thereafter claim that his case requires 

to  be  considered  in  the  general  merit,  only  because,  he  has 

scored  better  percentage  of  marks  than  the  last  selected 

candidate  in  the  general  merit.  In  our  considered  view,  the 

Administrative Tribunal having found that the appellants were 

justified  in  not  considering  the  respondent's  case for 

appointment under OBC category, ought not to have directed 

the appellants to consider his claim under general category. 

11)  For the  foregoing  reasons,  we  allow  this appeal  and set 

aside the impugned orders.” 

LPA No. 329 of 2024                                - 12 - 

17.    In Chattar  Singh’s case (supra),  Hon’ble  the  Supreme  Court 

held as under:- 

“16.  As regards the preparation of separate list of General, 

OBCs,  SCs,  STs,  and  physically  handicapped,  in  view  of  the 

fact  that  the  latest  amendment  has  made  explicit  what  was 

implicit in Rule 13, we are of the view that separate lists are 

required to be published by the Service Commission in respect 

of the candidates in the respective categories so as to make up 

number  of  candidates  15  times  the  notified  or  anticipated 

posts/vacancies  so  as  to  enable  them  to  appear  in  the  Main 

Examination.  It  is  true  that  the  amendment  is  prospective  in 

operation. However, it does not detract from the efficiency of 

Rule  13  originally  made.  In  view  of  the  above,  the Public 

Service Commission is directed to call all those candidates that 

constitute 15 times the posts/vacancies notified or anticipated 

in terms of the above declaration of law so as to enable them to 

appear in the Main Examination.” 

18.    With  regard  to  selection  process,  where  there is  a  stage  of 

screening  or  preliminary  examination  or  short  listing,  the  principle  of 

reservation has been held to be not applicable as the element of selection is 

absent  at  that  stage.  Considering  the  Rule,  as  above,  we  noticed  that  a 

candidate applying under the reserved category, participates in the screening 

test  for  the  purpose  of  his/her  eligibility  for  participating  in  the  regular 

selection, the marks obtained in the screening test are not to be counted for 

the purpose of selection. The list is to be prepared category-wise, which is 

four times the number of posts available in that category.  

19.    In other words, if there are, say, 100 posts available for filling 

up from one particular category, namely the BC(B) category, four times, i.e., 

LPA No. 329 of 2024                                - 13 - 

400 persons belonging to that category would be allowed to participate in 

the selection process, i.e., in the General Knowledge test. The screening test, 

thus, is not a stage where reservation is to be applied. It is when they have 

cleared the screening test category-wise that they come to the same level to 

participate  in  the  selection  process,  and  it  is  at that  stage  where  the 

reservation would be applicable. 

20.    Thus, at the stage of short listing of screening test, the principle 

of migration was not acceptable.  

21.    We  find  that  a  view  has  been  taken  that  the  preliminary 

examination for short listing is not a selection process, since the marks are 

not  being  counted  for  the  purpose  of  final  selection  although  a  written 

examination  is  conducted.  Short  listing  of  candidates  at  that  stage  is 

undertaken  category-wise.  Thus,  if  there  are  100  posts  for  a  particular 

category, 4 times the number of candidates of that category would be called. 

It  is  in  this  fashion,  the  Courts  have  taken  a  view  that  even  for  General 

Category  candidates,  4  times  the  General  Category  candidates  are  to  be 

called. Obviously, the view of the Court is that the General Category would 

not  be  included  for  the  purpose  of  screening  at  that  stage.  The  General 

Category  would  be  of  candidates  who  are  not  belonging  to  any  of  the 

reserved  category.  Migration  is,  therefore,  not  to be  applied  as  per  the 

aforesaid view of the Courts when short-listing of candidates for the main 

examination/interview, as the element of selection, where the principle of 

migration is to be applied, is absent at the short-listing stage.  

LPA No. 329 of 2024                                - 14 - 

22.    The  Courts  have  explained  that  the  stage  of  short  listing  is 

where  we  pick  up  the  best  candidates  from  that  particular  category.  The 

migration  has,  therefore,  to  be  essentially  applied  only  at  the  subsequent 

stage i.e. at the main examination or in this case the Subject Knowledge Test 

or whatever term may be used.

23.    In Chattar  Singh

’s  case  (supra),  the  aforesaid  view  was 

explained;  however,  we  find  that  there  is  a  change in  the  interpretation 

relating to reservation which we need to examine. 

24.    In Saurav  Yadav

’s  case  (supra),  Hon’ble  the  Supreme  Court 

laid down the method and manner in which any merit list is to be prepared. 

It lays down ambiguous terms that the first list which is to be prepared is of 

an Open Category. The so called General Category is essentially an open 

category where all the candidates, who may be from any of the caste, have to 

be exhausted. Thus, if a candidate belonging to SC Category or from BC(B) 

Category, has scored higher marks he would be placed in the open category 

at  number  one.  The  view  as  taken  in Saurav  Yadav’s  case  (supra)  was 

followed again by Hon’ble the Supreme Court in Sadhana Singh Dangi vs 

Pinki Asati 2022 (12) SCC 401 and held as under:- 

“13.  This  Court  thus  considered  two  views,  one  which  was 

taken by the High Courts of Rajasthan, Bombay, Gujarat and 

Uttarakhand;  and,  the  second,  which  had  weighed  with  the 

High  Courts  of  Allahabad  and  Madhya  Pradesh.  After 

considering the totality of the circumstances as well as the rival 

submissions, the view taken by the High Courts of Rajasthan, 

Bombay,  Gujarat  and  Uttarakhand  was  accepted  to  be the 

LPA No. 329 of 2024                                - 15 - 

correct view and the one which was taken by the High Courts of 

Allahabad and Madhya Pradesh was not approved.  

14.  The  decision  of  this  Court  in  Sourav  Yadav  had 

considered  all  the  cases  on  the  point  starting  from Indra 

Sawhney up to Mamta Bisht as well as other decisions. It was 

finally concluded that the candidates belonging to the category 

of OBC (Female) or any other reserved category (Female) were 

entitled  as  a  matter  of  right  to  have  their  candidature 

considered against the category meant for Unreserved Female 

Candidates if their merit position demanded so. It was further 

held that the category of Unreserved (Female) is not a specially 

allocated or reserved for those candidates who did not belong 

to any of the categories of SC, ST or OBCs and that by very 

nature  “unreserved  category”  must  mean  and  include every 

person  who  on  the  strength  of  merit  could  be  entitled  to  be 

considered in that category.” 

  **        **      ** 

23.  The  law laid  down  in Saurav  Yadav  is  very  clear  that 

even while applying horizontal reservation, the merit must be 

given precedence and that if the candidates who belong to SCs, 

STs  and  OBCs  have  secured  higher  marks  or  are  more 

meritorious, they must be considered against the seats meant 

for unreserved candidates. 

24.  The observations made by the High Court in the instant 

case, in our view, do not lay down the correct law. The High 

Court failed to appreciate that conceptually there would be no 

distinction between vertical and horizontal reservations, when 

it comes to the basic idea that even the candidates belonging to 

reserved  categories  can  as  well  stake  a  claim  to  seats  in 

unreserved categories if their merit position entitles them to do 

so.” 

LPA No. 329 of 2024                                - 16 - 

Again  Hon’ble  the  Supreme  Court  in  recent  judgment of Ramnaresh  @ 

Rinku Kushwah and others vs State of Madhya Pradesh and others 2024 

INSC 611, has set aside the judgment passed by the High Court of Madhya 

Pradesh and others relating to admissions and has held as under:- 

“16.  In view of the settled position of law as laid down by this 

Court in the case of Saurav Yadav (supra) and reiterated in the 

case of Sadhana Singh Dangi (supra), the methodology adopted 

by  the  respondents  in  compartmentalizing  the  different 

categories  in  the  horizontal  reservation  and  restricting  the 

migration  of  the  meritorious  reserved  category candidates  to 

the  unreserved  seats  is  totally  unsustainable.  In  view  of  the 

law laid  down  by this  Court,  the  meritorious  candidates 

belonging to SC/ST/OBC, who on their own merit, were entitled 

to be selected against the UR-GS quota, have been denied the 

seats against the open seats in the GS quota. 

17.  It is to be noted that, in the present case, the cut-off for 

UR candidates was much less as compared to the cut-off for 

SC/ST/OBC/EWS candidates. As such, the respondents ought to 

have  admitted  the  present  appellants  against  the  UR-  GS 

categories. It is further to be noted that many seats from UR-GS 

category  were  required  to  be  transferred  to  the  General 

category.” 

25.    Having noticed the aforesaid judgments, we find that even at 

the preliminary examination stage a candidate from reserved category may 

score higher percentage of marks than the person who is not from reserved 

category and it is an admitted position that a separate merit list is prepared 

even  at  the  preliminary  stage  of  different  categories.  However,  before 

preparing the merit list of different categories, open category list is required 

LPA No. 329 of 2024                                - 17 - 

to  be  exhausted,  which  may  include  candidates,  who come  from  various 

other categories also based on their merit. 

26.    In  the  present  case,  we  find  that  the  private respondent  was 

possessing  higher  merit  than  the  candidate  who  has been  placed  in  the 

General  Category  list  at  the  screening  test  level, but  since  in  her  own 

category she was below the cut off, which apparently was higher than the cut 

off for the General Category, she was ousted. It is with such situations that 

the law as laid down in Saurav Yadav

’s case (supra) was required to be 

followed  i.e.  first  list  even  at  the  screening  test  level,  should  have  been 

prepared which would include the other category candidates. The view in the 

concurring judgment of Saurav Yadav’s case (supra) of Hon’ble Mr. Justice 

S. Ravindra Bhat needs to be noticed, which is as under:-   

“11. The open category is not a ‘quota’, but rather available to 

all women and men alike. Similarly, as held in Rajesh Kumar 

Daria, there is no quota for men. If we are to accept the second 

view [as held by the Allahabad High Court in Ajay Kumar v. 

State of UP and the Madhya Pradesh High Court in State of 

M.P. v. Uday Sisode, referred to in paras 24 and 25 of Lalit, 

J.’s  judgment],  the  result  would  be  confining  the  number  of 

women candidates, irrespective of their performance, in their 

social reservation categories and therefore, destructive of logic 

and merit. The second view, therefore – perhaps unconsciously 

supports-  but  definitely  results  in  confining  the  number  of 

women in the select list to the overall numerical quota assured 

by the rule.”     

27.    Keeping in view the above, we find that the law as laid down 

by  this  Court  in Naveen  Rao  vs  State  of  Haryana  and  others  2019 

LPA No. 329 of 2024                                - 18 - 

PHHC:019757-D, cannot be said to be in conformity with the principles as 

laid down by Hon’ble the Supreme Court in Saurav Yadav, Sadhana Singh 

Dangi and Ramnaresh @ Rinku Kushwah’s cases (supra). Similarly, the 

law laid down by the Jabalpur Bench of Madhya Pradesh High Court in WP 

No. 8750 of 2022 -  Pushpendra Kumar Patel and others vs High Court of 

M.P. and others decided on 02.01.2023; Avinash Yadav’s case (supra) and 

Gur  Jai  Pal  Singh’s  case  (supra)  are  also  not  in  conformity  with  the 

judgment of Saurav Yadav’s case (supra). 

28.    It  is  to  be  noticed  that  a  written  examination  is  conducted 

known as Screening Test or as a Preliminary Examination or by different 

names as and when there are candidates more than five times or more the 

number of posts. The marks obtained in the said preliminary examination are 

not to be counted for the purpose of the main selection. However, at the 

screening test/ preliminary examination level, inter-se merit of candidates is 

prepared  so  as  to  assess  how  many  candidates  would be  allowed  to 

participate in the main examination.  

29.    We find that in Sunita Meena  and Dharamveer Tholia’s cases 

(supra), the examining body has put the reserved category person in one slot 

and those who are found to be five times number of the vacancies as per 

their merit, were called to participate in the main examination. At the same 

time so far as merit list of General Category candidate is prepared at the 

screening test level, the State has understood the said list to contain names of 

those  candidates  who  do  not  belong  to  the  reserved category.  This  has 

resulted in cut off marks for General Category list to be lower than the cut 

LPA No. 329 of 2024                                - 19 - 

off marks of BC (B) category. In other words, while a person who does not 

belong  to  reserved  category,  may  be  called  for  participating  in  the  main 

examination even though he possesses lesser marks than a reserved category 

candidate in the screening test. 

30.    In our opinion, such could not have been the view of the law 

makers. While obtaining marks in the screening test may not be part of the 

selection  process,  still  there  is  an  element  of  selection  as  only  those 

candidates, who fall in the said list, can be allowed to participate in the main 

examination. In our opinion, therefore, the view taken by the Apex Court in 

Chattar Singh’s case (supra), cannot be said to lay down good law in light 

of the law as laid down in Saurav Yadav’s case (supra). We, therefore, find 

that  the  judgment  passed  by  the  learned  Single  Judge  holding  the  writ 

petitioner entitled for consideration of participation in the main examination 

on the basis of her marks higher than the candidates, who did not belong to 

reserved  category,  cannot  be  said  to  be  unjustified.  The  writ  petitioner 

would, therefore, be entitled to participate in the main examination and the 

respondents would be required to prepare a fresh merit list at the stage of 

screening test,  firstly  of  Open  Category  by  counting  the  marks  of  all the 

candidates,  be  it  of  reserved  category  or  non-reserved  category.  This  list 

would be of four times the number of open category posts. The other lists of 

reserved categories would thereafter follow on the basis of their marks in the 

screening  test.  The  aforesaid  exercise  may,  of  course,  result  in  higher 

number  of  reserved  category  candidates  being  called  to  participate in the 

main  examination  i.e.  Special  Knowledge  Test  but  such  factual  aspect  is 

logical and in consonance with the Constitution Bench Judgment in R. K. 

LPA No. 329 of 2024                                - 20 - 

Sabharwal vs State of Punjab 1995 (2) SCC 745, wherein it was held as 

under:- 

“5. When a percentage of reservation is fixed in respect of a 

particular cadre and the roster indicates the reserve points, it 

has to be taken that the posts shown at the reserve points are to 

be filled from amongst the members of reserve categories and 

the  candidates  belonging  to  the  general  category  are  not 

entitled  to  be  considered  for  the  reserve  posts.  On  the  other 

hand the reserve category candidates can compete for the non-

reserve  posts  and  in  the  event  of  their  appointment  to  the 

said posts  their  number  cannot  be  added  and  taken  into 

consideration for working out the percentage of reservation… 

…… ….. ……. Despite any number of appointment/ promotees 

belonging to the backward classes against the general category 

posts the given percentage has to be provided in addition…..”  

31.    In view of the above discussions and directions, the appeal is 

dismissed. The judgment passed by the learned Single Judge is modified, 

and the results of candidates at the screening test level shall be prepared in 

accordance with the above directions. The Subject Knowledge Test shall be 

conducted accordingly where too the lists would be prepared in accordance 

with the observations made hereinabove.  

CWP No. 17188 of 2024 

32.    The writ petition was filed, which was placed before the

Division Bench by the learned Single Judge on account of pendency of the

aforesaid appeal. Since we have dismissed the appeal, we refrain from

passing any order and direct that the writ petition be placed before the

learned Single Judge, who would examine the issue in view of the

LPA No. 329 of 2024                                - 21 - 

observations made hereinabove. More so, no reply has been filed by the

respondents in the writ petition till date.

33.    All interim orders shall stand vacated.  

34.    All pending applications shall stand disposed of.  

35.    No costs. 

            (SANJEEV PRAKASH SHARMA) 

                 JUDGE  

9th April, 2025                (KIRTI SINGH) 

vs                       JUDGE  

Whether speaking/reasoned    Yes/No 

Whether reportable      Yes/No