RAMANUJ SONDHIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) BY this petition direction is sought against the respondents to appoint the petitioner in the post of Civil Judge, Class -II in the State of Madhya Pradesh with all consequential benefits.

(2.) THE petitioner was terminated in terms of impugned order Annexure P -5, on account of declaration by the Caste Scrutiny Committee that the petitioner does not belong to the Scheduled Tribe community, whereas he had sought appointment against the post reserved for Scheduled Tribe.

(3.) ACCORDINGLY , this petition is dismissed.