Smt. Neeraj Rana vs The State Of Madhya Pradesh
2021 Latest Caselaw 3030 MP

                                                      1                                WA-1896-2019
                           The High Court Of Madhya Pradesh
                                      WA-1896-2019
                              (SMT. NEERAJ RANA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                   6
                   Gwalior, Dated : 06-07-2021
                          Heard through Video Conferencing.
                          Shri B.P.Singh, learned counsel for the appellant.
                          Shri Varun Kaushik, learned Govt. Advocate for the respondents/State.

The authority rejecting the claim for issuance of caste certificate (OBC Jat) has placed reliance on a Apex Court decision passed in

W.P.No.274/2014.

Let State produce said judgment by bringing it on record.

                          List after a week



                       (SHEEL NAGU)                               (DEEPAK KUMAR AGARWAL)
                          JUDGE                                                JUDGE


               ms/-




MADHU
SOODAN
PRASAD
2021.07.08
13:01:19 -07'00'