SUPTDT OF POST OFFICES Vs. R VALASINA BABU

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dated 13.4.2005 passed by the High Court of Judicature at Andhra Pradesh whereby and whereunder the writ petition filed by the appellants herein, assailing the order of the Central Administrative Tribunal, Hyderabad Bench dated 22.4.1999 in the Original Application,) filed by the respondent herein, was allowed.

(3.) Respondent herein claimed himself to be a member of Scheduled Caste community known as Mala . He was appointed as a Postal Assistant in the office of the; Superientendent of Post Offices, Adilabad Postal Division on 28.7.1980 against a vacancy reserved for Scheduled Castes community, in support of his claim that he belonged to Mala community, he had produced a certificate dated 27.12.1980. On an information received that the respondent in fact belonged to Christian community, a disciplinary proceeding against him was initiated. During the pendency of the said inquiry proceedings, the Collector, Adilabad District also initiated a proceeding for cancellation of the Caste Certificate issued in favour of the respondent and by an order dated 28.11.1990 the Caste Certificate granted in his favour was cancelled The said order was brought on records of the disciplinary proceedings.