JAYASHREE Vs. DIRECTOR COLLEGIATE EDUCATION OFFICE OF COMMISSIONER

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner challenging the order passed by Karnataka State Administrative Tribunal, Bengaluru (hereinafter referred to as 'KAT', for short) in application No.6072/2014 dated 11.12.2017.

(2.) We have heard the learned counsel Sri. S. B. Hebballi for the petitioner and Sri. C. Jagadish Patil, learned Special Counsel for the respondent-State.

(3.) The brief facts of the case are that, petitioner was appointed as the Second Grade Typist by order dated 16.01.1996. It is the case of the petitioner that, she belongs to 'Tokare Koli' caste recognized as Scheduled Tribe and she has been appointed against the reservation for the Scheduled Tribe candidates. Thereafter petitioner was directed to get the Caste Certificate verified from the Caste Verification Committee, Belagavi and accordingly proceedings were initiated before the Caste Verification Committee and the Deputy Commissioner, Belagavi. The said Committee by order dated 29.10.2001 held that the petitioner does not belong to 'Tokare Koli' caste and she belongs to Talwar caste and ultimately held that the Caste Certificate issued was invalid.