Kurian, J. - (1.) 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.;