SAMAT KISHA MUCHHAR 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/s and learned AGP for the respondent - State.

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