IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.3330 OF 2001

Rashmi Pal        ...Appellant(s)

Versus

State of Uttar Pradesh & Ors.       ...Respondent(s)

With Civil Appeal No.3331 of 2001

O  R  D  E  R

Heard learned counsel for the parties.

The writ  petitions filed by the appellants  questioning the legality of  the

action taken by the State Government to include Jat Community in the list of OBCs

were disposed of by the High Court with the observation that they have already got

admission in the Post-Graduate Courses and inclusion of ‘Jats’ in the list of OBCs by

the Government will  not affect their right.  By now the appellants have completed

Post-Graduation and, as such, the appeals have become infructuous.  Therefore, we

refrain from expressing any opinion on the legality or otherwise of Notification No.

334/64-I-2000-46/95 dated 10th March,  2000,  issued by the Government  of   Uttar

Pradesh  under Section 13 of the Uttar

....2/-

- 2 -

Pradesh  Public  Services  (Reservation for Scheduled  Castes,  Scheduled Tribes  and

Other Backward Classes) Act, 1994.

The civil appeals are, accordingly, disposed of.

No costs.   

......................J.       [B.N. AGRAWAL]

......................J.       [G.S. SINGHVI]

New Delhi, January 22, 2009.