LAWS(SC)-2023-5-113

BHUBANESWAR DEVELOPMENT AUTHORITY Vs. MADHUMITA DAS

Decided On May 02, 2023
BHUBANESWAR DEVELOPMENT AUTHORITY Appellant
V/S
Madhumita Das Respondents

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from a judgment dtd. 30/10/2019 of a Division Bench of the High Court of Orissa.

(3.) On 17/10/1998, the first respondent joined the service of the appellant as a Junior Assistant against a post reserved for women belonging to the Scheduled Castes. In support of her plea of belonging to a Scheduled Caste, the first respondent submitted a caste certificate which was issued by the Tehsildar, Bhubaneswar. The caste certificate was issued on 5/1/1996 in Miscellaneous Case No. 7/1996, mentioning that the first respondent belonged to a Scheduled Caste, "Dewar".