UNION OF INDIA Vs. ROHIT NANDAN

JUDGEMENT

(1.) Leave granted.

(2.) The Union of India is in appeal against the judgment of the Division Bench of the High Court of Judicature at Patna, [In CWJC No. 12096 of 2022 dtd. 19/1/2023] allowing the writ petition filed by the respondent challenging the order of the Central Administrative Tribunal dismissing his Original Application filed against the decision of the Government disentitling his claim under the Scheduled Caste category. Following the recent decision of this Court in Dr. Bhim Rao Ambedkar Vichar Manch Bihar v. State of Bihar, 2024 INSC 528, we have allowed the appeal and directed that the respondent will continue to be of the OBC Category, belonging to Tanti caste and shall not to be treated as Scheduled Caste as per the notification of State Government dtd. 2/7/2015.

(3.) The short facts are that the respondent was appointed as a Postal Assistant in the year 1997 under the Other Backward Caste (OBC) Category on the basis of his 'Tanti' Caste Certificate.