RAMKESHWAR SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The short question involved in this petition is whether the concluded enquiry qua the social status of the petitioner can be reopened on the basis of subsequent complaint.

(2.) The aforesaid question of law arises in the following factual backdrop :-

(3.) Now, on the basis of some complaint made, the impugned notices Annexure P-1 & Annexure P-3 have been issued by the Chhattisgarh State Schedule Tribes Commission calling the petitioner for verification of his caste certificate and the impugned notice Annexure P-2 has also been issued by the State of Chhattisgarh directing the petitioner to appear before the said Commission for verification of his caste certificate, which have been challenged by way of this writ petition.