As per the case facts the High Court held that a university was required to follow specific reservation norms for SC ST and OBC candidates after amendments to a Central ... Educational Institutions Act The appellants were aggrieved by this judgment The question arose whether after the amendment the university located in the specified North Eastern Region had to adhere to the general reservation rules or the new norms prescribed for such regions Finally the Supreme Court upheld the High Court's judgment endorsing the view that the university must follow the amended reservation norms of for SC for ST and for OBC candidates as this is consistent with the second proviso to Section of the Reservation Act as inserted by the Amendment Act

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