KUMARI SOWMYA Vs. DISTRICT CASTE VERIFICATION COMMITTEE

JUDGEMENT

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

(2.) Petitioner had obtained caste certificate claiming that she belongs to Nayaka caste. The same has been examined by the District Caste Verification Committee and proceedings have been drawn against the petitioner on 11.09.2014. Pursuant to the aforesaid proceedings vide Annexure A, the Tahsildar, Nanjangud Taluk, proceeded to cancel the caste certificate issued to the petitioner by a order dated 28.10.2010 (Annexure D). Feeling aggrieved by the order of Tahsildar dated 15.12.2014, present writ petition is presented.

(3.) The petitioner has not questioned the validity of Annexure A proceedings of the District Caste Verification Committee and she has questioned only a consequential order passed by the Tahsildar. The petitioner has statutory remedy of the appeal before the Commissioner/Director for Schedule Tribe under Section 4D of the Karnataka SC/ST and other BC (Reservation of Appointments, etc.) Act, 1990.