ROOPA BARIA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Invoking the extraordinary jurisdiction of this Court, petitioner has called in question the legality, validity and correctness of notice dtd. 17/06/2013 (Annexure P/1) issued by respondent No. 2 namely Chhattisgarh State Schedule Tribe Commission against the petitioner.

(2.) Petitioner was appointed on the post of Assistant, Women and Child Development Officer in the year 1993 against the post which was reserved for Scheduled Tribe Community. It is the case of the petitioner that because of some personal animosity, a complaint was lodged against the petitioner before respondent No. 2 and petitioner submitted his reply on 03/05/2013, despite that, impugned notice dtd. 17/06/2013 has been issued to the petitioner asking him to produce his caste certificate on 12/07/2013 failing which appropriate action will be taken against him.

(3.) Return has been filed by respondent No. 2 stating that the notice issued by respondent No. 2 against the petitioner is strictly in accordance with law and it is within the jurisdiction of respondent No. 2 Commission under Sec. 9(1)(a) of Chhattisgarh Rajya Anusuchit Jati Evam Janjati Adhiniyam, 1995.