UDAYSING JALAMSING VALVI Vs. SECRETARY, DISTRICT SELECTION COMMITTEE

JUDGEMENT

(1.) Rule returnable forthwith.

(2.) Heard finally, by consent of the parties.

(3.) The Petitioner's main prayer is to direct the Respondents to appoint the Petitioner on the post of Senior Assistant (Accounts) under Scheduled Tribe reserved category, as by communication dated 2 November 2012, the Respondents rejected the representation and claim of the Petitioner, though being waiting list candidate No.1 and as the post was vacant, as the appointed candidate unable to join the post, as unable to furnish the caste certificate.