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Judgment
T.R. Ramachandran Nair, J.—The petitioners are applicants before the Haj Committee for granting the benefit of reservation. It is evident from the pleadings that both the petitioners have performed earlier and they have submitted applications for the years 2009, 2010 and 2011. It is submitted that there is a change in policy this year and going by the norms, any person who has performed earlier cannot get the benefit of reservation. Learned counsel for the petitioners submitted that such a change in policy has resulted in causing hardship to the petitioners and therefore, the same cannot be accepted. Learned Assistant Solicitor General appearing for the respondents 2 and 3 submitted that policy and norms are adopted every year and only in terms of the same, the applications can be considered. Going by the present norms, the petitioners are not entitled to get the benefit of reservation. There cannot be a dispute that the matter is governed by the guidelines for the current year which does not provide for any clause as far as the persons like the petitioners are concerned for enabling them to get the benefit under the reservation category.
Therefore, this writ petition is dismissed. But this will not prevent the respondents from considering the applications under the general category, if they have not been considered so far.