GULZAR SINGH Vs. SUB DIVISIONAL MAGISTRATE

JUDGEMENT

(1.) Special leave granted.

(2.) The appellant had been issued a caste certificate on 10th October, 1988 in which it was inter alia stated that the appellant belongs to Majhbi Sikh Caste which was recognized as Scheduled Caste. The grievance of the appellant was restricted to the decision communicated to him by the Sub-Divisional Magistrate, Gurdaspur dated 3rd June, 1997 whereby the Certificate No. 9336 dated 10-10-1988 was cancelled. The said certificate was cancelled because of an enquiry, which was stated to have been conducted, it was found that the appellant belongs to the Christian community. The cancellation of the Scheduled Caste certificate was challenged by the appellant by filing a writ petition in the High Court. The High Court dismissed the same by observing as follows:

(3.) It is clear from the facts on record that prior to the cancellation of the Scheduled Caste certificate by the impugned order dated 3rd June, 1997 no show cause notice was issued to the appellant. It cannot be denied that with the issuance of Scheduled Caste certificate certain rights accrued to the appellant. If this certificate was to be cancelled on the basis of some enquiry which had been conducted by the department it was incumbent on the department, keeping in view the principles of natural justice, to issue a show cause notice to the appellant requiring him to explain as to why the Scheduled Caste certificate which had been issued should not be cancelled. If there were statements of other persons which were recorded, as seem to have been done in the present case, on the basis of which the department came to the conclusion that the appellant was not Majhbi Singh by caste but was Christian, then fairness would require that the said statements should be put to the appellant before a final decision is taken.