On Monday, the High Court of Jharkhand barred people from other states from availing reservation in Govt services.
The Court passed the order by a majority of 2:1, on a petition by Ranjit Kumar, a permanent resident of Bihar who had sought reservation in the Police Service.
The HC had reserved the order in the case in Oct 2019.
Additional Advocate General Manoj Tandon who had appeared for the State Govt said,"Today the HC pronounced judgement in a matter related to the reservation in government services in the state of Jharkhand. The judgment states that the individuals who are not permanent residents of Jharkhand can not avail any kind of reservation in government services. It is for everyone irrespective of their categories."
The petitioner contended that in unified Bihar - now the states of Bihar & Jharkhand - his caste is included in Scheduled Castes (SC) & Other Backward Classes (OBC) categories, so he should get reservation under these categories.
He also argued that he has been living in Jharkhand since its formation & hence can't be denied the benefits of reservation.
This argument was opposed by the State Govt & it said that only permanent residents of Jharkhand can be given benefits under the reservation policy of the state.
Justice HC Mishra, one of the 3 Judges who gave the verdict rejected the Govt's appeal & said that since it is a matter related to undivided Bihar, hence, the benefit of the reservation should be given, but other Judges didn't agree to this.
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