HIRAL BIRENDRAKUMAR MUSAR Vs. COMMISSIONER, TRIBAL DEVELOPMENT DEPARTMENT

JUDGEMENT

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

(2.) Heard Mr.Kansara, learned advocate for the petitioner and Ms.Nirali Sarda, 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 recruitment on the post of Police Inspector (Unarmed) Class-II was published, wherein the petitioner applied, cleared her exam and her name was published in the waiting list of selected candidates at Sr.No.1 for the ST category, which was ordered to be operated vide order dtd. 22/8/2022. However, no appointment order has been issued to the petitioner because of her caste certificate controversy pending consideration before the Scrutiny Committee.