MS.SHILPA PATIDAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally with consent.

(2.) By this writ petition, the petitioner has prayed for a direction to the respondents to revise the petitioner's result and issue appointment order.

(3.) The case of the petitioner is that she had applied for the post of Sub Inspector, District Force/Subedar/ Platoon Commander in pursuance to the advertisement Annexure P/1 in respect of selection process of 2016. Her application was under the OBC category. According to the petitioner, though she had obtained more than the cut off marks fixed for the general female category, yet she has not been appointed.