UOI Vs. GOPAL MEHTO

JUDGEMENT

(1.) The present writ petition challenges the order dated 6-7-04 passed by the CAT. The core issue arising in the present petition is the applicability of the judgment of the Hon'ble Supreme Court reported as Madhuri Patil and Anr. Vs. Addl. Commissioner, Tribal Development and Ors., 1994 (6) SCC 241 where on the issue of social status certificate and cancellation of appointment of a Government employee the following guidelines were laid down:

(2.) The parent, guardian or the candidate, as the case may be, shall file an affidavit duly sworn and attested by a competent gazetted officer or non- gazetted officer with particulars of castes and sub-castes, tribes, tribal community, parts or groups of tribes or tribal communities, the place from which the originally falls from and other particulars as may be prescribed by the Directorate concerned.

(3.) Application for verification of the caste certificate by the Scrutiny Committee shall be filed at least six months in advance be before seeking admission into educational institution or an appointment to a post.