ASHWINI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the petitioner is assailing the order at Annexure-K which is passed by the District Caste Verification Committee, Belagavi.

(2.) The learned Additional Government Advocate submits that an order passed by the Caste Verification Committee is appealable under Section 4-D of the Karnataka Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reservation of Appointments, Etc., ) Act, 1990 (for short 'the Act').

(3.) Section 4-C of the Act provides that the State Government shall constitute one or more verification Committees for each district consisting of such person or persons as may be prescribed for verification of caste certificate and income and caste certificate issued under Section 4-A or Section 4-B.