H BHANUMURTHY Vs. MANAGEMENT OF BHARAT EARTH MOVERS

JUDGEMENT

(1.) WRIT petitioner had obtained employment in the respondent - company - a Government of India Undertaking, way back in the year 1978 as Mechanic-B against a post reserved in favour of persons belonging to Scheduled Tribe community.

(2.) WRIT petitioner had produced a caste certificate issued by the Tahsildar concerned indicating that he belonged to Kaadu Kuruba caste which is categorized as Scheduled Tribe community.

(3.) IN this background, the Management took action by issuing show cause notice to the writ petitioner alleging that the petitioner had secured employment by producing bogus caste certificate declaring himself as from Kaadu Kuruba community.