LALIT JANGDE Vs. HIGH COURT OF CHHATTISGARH

JUDGEMENT

(1.) With the consent of Shri Lalit Jangde appearing in person and Shri Sanjay K. Agrawal appearing for respondent the petition is heard finally.

(2.) In this petition under Article 226 of the Constitution of India the petitioner, who belongs to Scheduled Caste category, has challenged the action of respondent and the consequent issuance of Annexure P-2 which is a list of the candidates who have been found ineligible for appearing in the Civil Judge (Entry Level) Preliminary Examination, 2011 to be held on 26-6-2011.

(3.) Shorn of unnecessary details, suffice it would be to state the facts very briefly thus.