KODIYATAR KANA AJABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned AGP waives service of notice of rule for and on behalf of the respondent - State.

(2.) Heard learned advocate for the petitioner and learned AGP for the respondent - State.

(3.) The petitioner belongs to the community which is covered under the Scheduled Tribes category. The advertisement for the post of Police Inspectors under 4 cadres, Class-III, wherein the petitioner applied, cleared his exam and his name was published in the merit list of selected candidates. However, no appointment order has been issued to the petitioner because of his caste certificate controversy pending consideration before the Scrutiny Committee.