VIDYA KUMBHARE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the impugned order Annexure P/1 passed by the respondent No.2 dtd. 7/9/2019 dispatched to the petitioner on 10/10/2019. Vide the said impugned order the respondent No.2 have cancelled the caste certificate that the petitioner had dtd. 27/3/1995 and 11/1/2000 issued by the office of the Tehsildar, Rajnandgaon, under the erstwhile State of Madhya Pradesh as it then stood, certifying that the petitioner belonged to the Halba, Scheduled Tribe community.

(2.) Pursuant to the impugned order dtd. 7/9/2019, as a consequence the respondent No.3, under whom the petitioner was working, has terminated the services of the petitioner w.e.f. 4/3/2020.

(3.) Brief facts of the case is that the petitioner was born in Village Khairagarh, District Rajnandgaon on 19/12/1978. She completed her education in District Rajnandgaon itself. Thereafter, she got a caste certificate issued Annexure P/3 dtd. 27/3/1995 issued by the office of the Naib Tehsildar, Rajnandgaon. Based upon the said caste certificate, the petitioner subsequently got an employment with the State Bank of India, the respondent No.3, vide order dtd. 30/6/2020.