SANTOSH KUMAR SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal is directed against an order dated 18.11.2011 in W.P. No. 11783/2009, by which a writ petition preferred by the appellant, challenging cancellation of his candidature, for appointment on the post of Data Entry Operator, in the Commercial Tax Department, was dismissed. The facts of the case are that the appellant was employed as a Computer Operator in the Government Foreign Liquor House, Sagar. While he was working in the said office for last three years, he had moved an application for appointment on the post of Data Entry Operator and IT Operator in the very department, on the process initiated by the Respondents No. 1 and 2, in this regard. As per the advertisement Annexure P-1, appellant had submitted his application form. Appellant being eligible, had claimed the appointment on the post, in a reserved category of O.B.C.

(2.) In all 26 posts were reserved for O.B.C. category, out of which eight were reserved for women, one for handicapped person, three for Army Personnel and fourteen for General OBC candidates. Petitioner belongs to general OBC category.

(3.) Appellant had submitted a certificate dated 04.07.1996 issued by the Tahsildar, Sagar Annexure P-4. At the relevant time, the Tahsildar was vested with the powers of Executive Magistrate and was competent to issue caste certificate.