B R GOPAMMA Vs. DEPUTY COMMISSIONER CUM CHAIRMAN DISTRICT CASTE VERIFICATION COMMITTEE MYSORE DISTRICT

JUDGEMENT

(1.) Sri.V.R.Sarathy, learned counsel for the petitioner. Sri.C.Jagadish, learned Special counsel for the respondent Nos.1 to 5 and 7. None for the respondent No.6.

(2.) The petition is admitted for hearing. With consent of the learned counsel for the parties, the same is heard finally.

(3.) In this petition preferred under Article 226 of the Constitution of India, the petitioner has assailed the validity of the order dated 26.12.2015 passed by the respondent No.1 by which the caste certificate issued in favour of the petitioner to the fact that she belongs to the Scheduled Caste community has been cancelled on the ground that she has failed to produce any document in order to substantiate the fact that she belongs to Adi Karnataka Caste, which is notified Scheduled Caste.