STATE OF KARNATAKA Vs. RAVINDRA SWAMY

JUDGEMENT

(1.) Assailing the order of the learned Single Judge in W.P.No.200002/2020(GM-CC), the State/Authorities have preferred the above appeal. By the impugned order, the learned Single Judge allowed the writ petition filed by present respondent No.1 and quashed the notice dtd. 18/12/2019 issued by appellant No.3 herein.

(2.) For the purpose of convenience the parties will be referred to henceforth according to their ranks in the writ petition.

(3.) The Central Government by an extraordinary Gazette Notification dtd. 29/10/1956 under Sec. 41 of the States Reorganisation Act, 1956 included Beda (Budga) Jangam community as the Scheduled Caste. The Government of Karnataka on 27/7/1977 included Beda Jangam, Budga Jangam at Sl.No.19 of list of the Scheduled Castes and Scheduled Tribes. On 23/2/2004 the Director of Census Operations, Karnataka issued the census report for the year 1991 reflecting the existence of Beda Jangam community in Bidar District.