ANANYA R SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner was allotted a seat in Bachelor of Engineer Course in Information and Technology Branch under the category of Other Backward Classes (for short 'OBC') and was allotted a seat in fifth respondent college. Petitioner came to be admitted to the said course on the basis of caste and income certificate dated 25.06.2014 produced by petitioner whereunder it was certified that petitioner belonged to Nadora/Nadvar/Nadava community which is recognized as backward class under the Government of India list and as such she was admitted to the course in fifth respondent-college on 23.07.2014 under OBC category.

(2.) As per the extant rules of fifth respondent, to ascertain the caste status of the petitioner, fifth respondent referred the caste certificate to the District Caste Verification Committee. The said Committee after holding enquiry by order dated 31.12.2014 Annexure-A concluded that petitioner belongs to Bunts community which does not figure in the OBC list as notified by the Central Government and as such it was ordered to cancel the caste certificate dated 25.06.2014 issued by the Tahasildar, Bramhavar whereunder it was certified that petitioner belonged to Nadora/Nadvar/Nadava caste.

(3.) Hence, a show cause notice dated 22.01.2015 Annexure-B came to be issued to the petitioner by fifth respondent calling upon her to show cause as to why her admission to B-Tech program/course should not be cancelled since caste certificate dated 25.06.2014 issued to her has been cancelled. At the request of the petitioner extension of time sought for to reply to the show cause notice was granted by extending the time for eight days with effect from 30.01.2015.