As per case facts, PSPCL advertised for Assistant Engineer posts, reserving some for Backward Class. The Petitioner, Vinay Sahotra, applied in the BC category, qualified the exam, and claimed reservation ... based on his Jhinwar community (BC in Punjab). His grandfather's residence in 1955 was in an area of undivided Punjab, which later became Himachal Pradesh. His father moved to Punjab much later, and the Petitioner was born there. PSPCL rejected his claim, citing migrant status. The Petitioner appealed this rejection to the High Court. The question arose whether a person whose ancestors resided in a region that was part of undivided Punjab but later became Himachal Pradesh, and whose family subsequently migrated to Punjab, is entitled to Backward Class reservation in Punjab. Finally, the High Court held that reservation benefits are state-specific and territorial. Since the permanent abode of the petitioner's father and forefathers after state reorganisation was in Himachal Pradesh, and the family migrated to Punjab later, the petitioner is considered a migrant and cannot claim BC reservation benefits in Punjab, but only in his state of origin, Himachal Pradesh.