ANUSUIYA PRAJAPATI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) These writ petitions arising out of various impugned orders passed by the respondent Authorities cancelling the candidature ship of the petitioners in different selection processes for appointment to the post of Uchha Madhyamik Shikshak (different streams).

(2.) Since common questions of facts and law are involved, all the petitions have been heard analogously and are being decided by this common order.

(3.) It is the case of the petitioners that they are residing within the territorial jurisdiction of this Court. Prior to marriage, the concerned petitioners were residing in another State and belongs to a reserved class community, for which a valid Other Backward Class (OBC) certificate / SC / ST Caste certificate was issued by the Competent Authority of that State.