DEEPTI PARDHI Vs. STATE OF CHHATTISGARH COLLECTOR SUB DIVISIONAL MAGISTRATE AND CG PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) THE petitioner challenges the non-grant of Other Backward Class Certificate (hereinafter referred to as 'the O.B.C. Certificate') on the basis of her provisional caste certificate and non-selection of the petitioner in Civil Services Main Examination, 2005, on the ground that she was treated as general candidate. THE petitioner seeks following reliefs:

(2.) IN respect of relief clause No. 7.2 and 7.3, Shri Arvind Dubey, learned Counsel appearing for the State/respondents 1 to 3, would submit that in view of the order No. F 9-1/2001/1/3 dated 27th June, 2007, the petitioner is entitled to O.B.C. certificate. Learned Counsel further submits that the petitioner, on making an application for grant of caste certificate as O.B.C., shall be granted the said certificate in accordance with order dated 27th June, 2007. IN view of the categorical statement made by learned Counsel appearing for the State/respondents 1, 2 and 3, relief clause No. 7.2 and 7.3 stand satisfied. The petitioner has no further grievance.

(3.) ADMITTEDLY, the caste of the petitioner "Pawar" is in the O.B.C. list of State of Chhattisgarh at serial No. 13 and in the central list at serial No. 229.