JASWANT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner submitted an application to the respondent No. 3 seeking admission in Polytechnic College for diploma course conducted by the respondents and in pursuance of that application, he received an interview call letter dated 12-8-99 in which he was placed at S. No. 395 in the provisional merit list in the Scheduled Caste category and at the same time he was allotted a provisional merit No. 3321 in the general category. A photostat copy of the petitioner's application form is produced by the learned counsel Mr. Kalla for the respondent-department which is taken on record.

(2.) On the date of interview i.e. 24-8-99, the petitioner was given another form for the purpose of choice of the subjects.

(3.) At the time of interview, the Board checked all necessary documents and asked the petitioner to produce the bona fide certificate and record of the previous examination as well as caste certificate issued by the authority whose office is situated in Rajasthan as per the Department of Personnel Circular No. F. 6(17) Appointment (A-6)/61, dated 13-12-61 and 27-12-61 (Annex. R/1 to the reply-affidavit).Considering the marksheet, date of birth as well as caste certificate produced by the petitioner, he was placed in the merit list at S. No. 559-A in the Scheduled Castes category because he was non-resident of Rajasthan and in general category, he was placed at 3321.