AJIT PRAMOD KUMAR JOGI Vs. COMMITTEE

JUDGEMENT

(1.) Declaration of the caste status of the Appellant is the basic issue involved in this appeal. The imminent cause of action is the interference declined by the learned Single Judge in respect of the challenge raised against the show cause notice (Annexure P/1) issued by the High Power Certification Scrutiny Committee (for short 'the Scrutiny Committee'). The main ground of challenge is that there is no incriminating circumstance in the report submitted by the Vigilance Cell so as to have persuaded the Scrutiny Committee to issue notice to the Appellant/Petitioner, more so, in FORM-6B of the Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013 (for short 'the 2013 Rules'), where the insinuation is more with reference to the 'fraudulent act' in obtaining the caste certificate.

(2.) Heard Shri Kishore Bhaduri, the learned counsel for the Appellant and Ms. Fouzia Mirza, the Additional Advocate General, at length.

(3.) The learned counsel for the Appellant/Petitioner has taken strenuous efforts to see that no stone is left unturned with regard to the issue. So has been done by the learned Additional Advocate General as well, insofar as her role is involved, to have an effective adjudication of the matter at the hands of this Court.