BASAVARAJA G.N Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In the instant petition, the petitioner has prayed for following reliefs:

(2.) Petitioner has questioned the validity of CRE cell report dated 10.10.2014 and show cause notice dated 10.12.2014 issued by the District Verification Committee on behalf of Member Secretary. Petitioner all along claims that he belongs to Soliga Community which falls under Scheduled Tribe category. In support of his statement he has produced extract of school admission certificate dated 05.11.2014. Based on his reservation status he was selected for MBBS admission through CET and he has also completed MS Course during the period of 2003-2006. He was appointed as Assistant Professor at Hassan Institute of Medical Science, Hassan, on 02.11.2006 and has earned promotion to the Cadre of Professor under General category.

(3.) The petitioner is married to one Chaithra on 03.05.2010 and there were several domestic disputes among petitioner and his wife initiated criminal proceedings against the petitioner and it has attained finality. In this back drop, father-in-law of the petitioner Shri. K. Ramachandrappa filed a complaint with the Tahasildar on 18.10.2012 alleging that petitioner had obtained fake caste certificate. Tahasildar rejected the complaint of Shri. K. Ramachandrappa filed against the petitioner on 8.11.2013. Shri. K. Ramachandrappa approached CRE cell by filing a complaint similar to the one filed before Tahasildar. CRE cell passed adverse report against the petitioner on 10.10.2014. Based on CRE cell report, show cause notice was issued on 10.12.2014 by the District Verification Committee. Thus, the petitioner questioned validity of CRE cell report and show cause notice.