RAMPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dated 30th of April, 2008 passed by a Division Bench of the High Court of Punjab and Haryana at Chandigarh in CWP No. 4215 of 2007.

(3.) The appellant, at the relevant point of time, was working as a Constable but he got entry in service by producing a caste certificate showing him as a scheduled caste candidate. It appears that one complaint was made against him that he got the said certificate wrongly, by showing himself as belonging to 'Sirkiband' caste whereas in fact he belongs to 'Banjara' caste, which cannot be said to be a "Scheduled Caste". On enquiry by the Tehsildar, this certificate of the appellant was cancelled. It was the grievance of the appellant that before cancelling the certificate, no opportunity of hearing was granted to him and accordingly, the order of cancellation must be set aside.