TEJESHWARI Vs. COMMISSIONER

JUDGEMENT

(1.) The captioned petition is filed seeking quashing of the order passed by respondent No.1 in an appeal vide Annexure- C and the order passed by respondent No.2 vide Annexure-B.

(2.) The facts leading to the case are as under:

(3.) The grievance of the petitioner is that inspite of direction issued by the appellate authority, the respondent No.2 has again rejected the request. The petitioner claims that post remand by this Court, the petitioner did not submit any application to respondent No.2-committee as she had already obtained a seat under General Merit category. The petitioner claimed that respondent No.2-committee, however, took up the matter suo motu and passed an order annulling the caste certificate. The petitioner claims that Rule 8 of the Karnataka Scheduled Castes, Scheduled Tribes and other Backward Classes (Reservation of Appointments, Etc.) Rules, 1992, is deleted and therefore, respondent No.2 will not get jurisdiction to decide the validity of caste certificate when it is secured for educational purpose and therefore, the captioned writ petition is filed seeking quashing of the orders passed by respondent Nos.1 and 2 annulling the caste certificate of the petitioner holding that petitioner does not belong to Beda Jangama caste.