L USHADEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) These appeals involve interpretation and/or application of the provisions of the Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996 (for short "the Act").

(2.) The fact of the matter is being noticed from Civil Appeal No. 258 of 2004.

(3.) Konda Reddi is notified as a Scheduled Tribe in the Presidential order for the States of Andhra Pradesh, Tamil Nadu and Kerala. Appellant originally hails from the State of Tamil Nadu. Her forefathers admittedly migrated to the State of Kerala. She was appointed as Quality Supervisor in the Marine Products Export Development Authority Respondent No. 1 herein, which is a statutory body controlled by the Central Government. Her appointment was made on the basis of the caste certificate granted in her favour. On or about 11.12.1980, a show cause notice was issued to her to show cause as to why her certificate shall not be cancelled. Disciplinary proceedings were also initiated against her. Her service was terminated but the said order was set aside by a Division Bench of the High Court.