NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO(S). 19766 OF 2017 [@ SPECIAL LEAVE PETITION (C) NO(S).19934/2017]

SHAIK SHAHANAJ                                     PETITIONER(S)                                 VERSUS THE STATE OF ANDHRA PRADESH & ORS.                 RESPONDENT(S)

J U D G M E N T KURIAN, J.

In the nature of order we propose to pass in this matter it is not necessary to issue notice. 2. Leave granted. 3. The appellant is aggrieved by the rejection of the interim order passed by the State Administrative Tribunal, as confirmed by the High Court.  The matter pertains  to  the  selection  for  the  post  of  Police Constable.  The appellant was denied the appointment on the ground that he did not produce the non-creamy layer certificate at the required time. 4. We find that the original application filed by the appellant is pending before the Tribunal.  The appellant has produced a copy of the non-creamy layer certificate before this Court. 5. The  appellant  is  directed  to  produce  the  same before the Administrative Tribunal.  We also direct the  Tribunal,  being  a  matter  of  selection  and appointment, to dispose of the original application expeditiously  and  in  any  case  within  three  months from  the  date  of  production  of  a  copy  of  this judgment. 6. The appeal is, accordingly, disposed of.

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7. We make it clear that we have not expressed any opinion on the merits of the matter. 8. Pending  applications,  if  any,  shall  stand disposed of. 9. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [AMITAVA ROY]  

NEW DELHI; NOVEMBER 24, 2017.

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