NANDIHALLI MAHENDRA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioner has approached this Court seeking for a writ of mandamus directing the 3rd respondent to cancel caste certificate issued in favour of 9th respondent and further direct the 7th respondent to consider and to take immediate action and to hold that the election of the 9th respondent to the post of director of the 8th respondent-Society is illegal by considering the representation dtd. 10/1/2020 vide Annexures-A and B. The petitioner has also sought for a direction to the 1st respondent to take action against the erring officers who have issued false caste certificate in favour of the 9th respondent though he is not eligible for the benefit of reservation under category IIIB.

(2.) Heard the learned counsel for the parties.

(3.) Petitioner claims to be the member of the 8th respondent-Society. It is the case of the petitioner that the 9th respondent, who is elected as a Director of the 8th respondent- Society has produced false caste and income certificate by suppressing material facts. It is in this background, the petitioner had made representations/complaints to the 3rd respondent to hold an enquiry in this regard and cancel the caste and income certificate issued to the 9th respondent. Since the representations/complaints dtd. 10/1/2020 submitted by the petitioner to the respondents, did not invoke any response, the petitioner is before this Court.