PRAHLAD THAKUR Vs. M P PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) PETITIONER in this petition has prayed for the relief to direct respondent No. 1 to take interview of the petitioner for the post of Civil Judge. Petitioner was not interviewed owing to the fact that he did not possess the domicile certificate.

(2.) PETITIONER had filed Writ Petition (S) No. 1561/2004 in which question of appointment of Civil Judge was raised. Same has been decided on 4-8-2004. Indore Bench of this Court had declined to grant any relief to the petitioner as the process of appointment of Civil Judge was already over. Following order was passed by Indore Bench of this Court:-

(3.) PETITIONER has raised the similar question again that he should be interviewed as earlier requisite certificate was not issued erroneously.