MADHYA PRADESH PUBLIC SERVICE COMMISSION Vs. DEEPAK KUJUR

JUDGEMENT

(1.) HEARD .

(2.) THIS Writ Appeal has been filed against the order dt. 7.7.2009 passed in W.P. No. 573/2009.

(3.) BEING aggrieved by the said action, the respondent filed a Writ Petition before this court. The writ court allowed the writ petition on the reasoning that the respondent belongs to a caste "Oraon", which was a scheduled tribe caste. He submitted the caste certificate issued by the Naib Tahsildar dt. 4th July 1998, however, the result of the examination was declared on 9th November 2005 and the respondent submitted the caste certificate issued by the competent authority on 14th October 2005, hence, he had fulfilled the criteria.