CHHATTISGARH HASTSHILP VIKAS BOARD Vs. DILIP HEDAU

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Vide order dated 02.01.2017, the learned Single Judge, in the writ application filed on behalf of the private Respondent quashed the order dated 19.12.2014 passed by the Managing Director of the Appellant- Chhattisgarh Hastshilp Vikas Board (for short 'the Board') by virtue of which the private Respondent was dismissed from service.

(3.) The reason for dismissal of the employee was because he claimed benefit of appointment under the Appellant-Board on the basis of a caste certificate issued to him showing himself to be 'Halba', a Scheduled Tribe.