VAGEESH B. M. Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioner is before this Court calling in question notice dtd. 3/4/2023 by which the 1st respondent/Deputy Commissioner directs the petitioner to appear before him for an inquiry regarding the caste certificate that is issued to the petitioner on 6/7/2020 depicting him to be belonging to Scheduled Caste/Beda Jangama. It is calling in question the notice the subject petition is filed.

(2.) Heard Sri Gangadhar S.Gurumath, learned senior counsel appearing for the petitioner; Smt. Pramila Nesargi, learned senior counsel along with Sri C.Jagadish, learned counsel appearing for the 1st respondent and Sri R.Nagabhushan, learned counsel appearing for caveator-respondent No.2.

(3.) Shorn of unnecessary details facts, in brief, are as follows:- The petitioner claims to be belonging to Beda Jangama caste which is a notified Scheduled Caste. It is the further claim of the petitioner that he has been doing social service and has gained popularity through social service among the public at large. Lot of activities done by the petitioner for the benefit of the public is what is pleaded as a preamble to the petition. The petitioner applies for a caste certificate to the jurisdictional Tahsildar seeking issuance of a caste certificate depicting him to be belonging to Beda Jangama. It is the averment in the petition that the Tahsildar after conduct of inquiry, inspection and satisfying himself with regard to genuineness of the claim of the petitioner, issued a caste certificate to the petitioner on 6/7/2020. For two years after issuance of caste certificate, there was no problem. The 2nd respondent, a resident of Hadripura Kadanur village, Doddaballapur Taluk, Bangalore Rural District registers a complaint against the petitioner before the Deputy Commissioner contending that the caste certificate issued to the petitioner is bogus, as he does not belong to Beda Jangama caste. Based upon the said complaint the impugned notice emerges directing the petitioner to appear before the Deputy Commissioner and produce all the documents to demonstrate/validate that he belongs to Beda Jangama caste. It is this notice that drives the petitioner to this court in the subject petition.