QAMRUDDIN Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) This special appeal has been filed against the impugned judgment of the learned single Judge dated 28.7.2004. We have heard the learned counsel for the parties and find no infirmity in the impugned judgment.

(2.) The facts in detail have been set out in the judgment of the learned single Judge and hence it is not necessary for us to repeat the same except where necessary.

(3.) The appellant is a Shiekh and he claims to be O.B.C. The post of Pradhan in question was reserved for O.B.C. and hence obviously if the appellant is not an O.B.C. he is not eligible for the said post. The question is whether the appellant is an O.B.C.