AMITABH TIWARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since the issue involved in both these petitions is one and the same, they are being disposed of by this common order.

(2.) In WP(C) No.329/2013, the petitioner- Amitabh Tiwari is questioning the appointment of respondent No.4- Ramadhar Bunkar on the post of "Notary", as he obtained the said post on the basis of a false 'Caste Certificate' that he belongs to the "Other Backward Class" (OBC), i.e. "Mahara" by caste, while in WP(C) No.407/2022, the respondent No.4- Ramadhar Bunkar has questioned the order impugned dtd. 11/10/2021, issued by respondent No.2-The Deputy Secretary, Law and Legislative Affairs Department, Raipur, whereby, he has been restrained from performing his duty as a "Notary" till the date of renewal of his licence as required under Sec. 5 of the Notaries Act, 1952 (hereinafter referred to as 'the Act, 1952'), else he has to face the consequences required under Ss. 12 and 13 of the Act, 1952.

(3.) The core question, which, therefore, involves in these petitions is as to,