MALLIKARJUNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PLAINTIFF of an original suit bearing O.S. No. 18/2004, which was pending on the file of Civil Judge (Jr. Dn.) & JMFC, Challakere is before this Court challenging the judgment passed by Court of the Civil Judge (Sr. Dn.) Challakere in R.A. 28/2005. Respondents are the defendants in the said suit.

(2.) THE sole plaintiff had filed the suit to effect necessary amendment in the school records incorporating his caste as "Ganiga" instead of "Lingayat Ganiga". Appellant is stated to be belonging to Ganiga Caste. He is stated to have studied in Sri. Swamy Vivekananda Higher Primary School at Challakere upto VII Std. and he is stated to have completed his high school i.e., 8th to 10th Std. in Janaseva Boys High School, Channenahally. It is his case that Tahsildar, Challakere has issued caste certificate treating him as person belonging to Ganiga Caste, which is a backward caste. He had got issued notice calling upon the defendants to correct the necessary corrections in the school records. According to plaintiff, he will be eligible for all benefits under Category II(A).

(3.) ON the basis of the above pleadings, following issues came be framed by the Trial Court: