SUNITA SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Judgment dated 21.12.2015 passed by the High Court of Judicature at Allahabad in Writ-C No. 53689 of 2015, dismissing the writ petition filed by the appellant and confirming the order of termination from service passed against the appellant, is called in question in this appeal.

(2.) Appellant was born in "Agarwal" family. She married Dr. Veer Singh, who happens to belong to "Jatav" Community (said to be one of the Scheduled Castes). Signature Not Verified Bulandshahar certifying the appellant as of Scheduled Caste (Jatav). Based on the academic qualifications and the caste certificate, she was appointed initially as a Post Graduate Teacher (Hindi) vide letter dated 16.12.1993 at Kendriya Vidyalaya No.1, Pathankot, Punjab. During the course of her service, she completed her M.Ed and served the institution for about 21 years as teacher.

(3.) A complaint was lodged against the appellant to the effect that she was born in "Agarwal" family (general caste category) and after her marriage with a person of scheduled caste, she obtained a caste certificate in question. After making preliminary verification, the jurisdictional officer directed to conduct an enquiry in respect of the caste certificate of the appellant. The Tehsildar vide his order dated 22/27.6.2013 cancelled the caste certificate of the appellant and asked the appellant to return the caste certificate issued earlier to the appellant.