T VARALAKSHMI Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against the judgment in Civil Writ Petition No. 1679/84. The petitoner was admitted in the Indian Agricultural Research Institute, New Delhi, on the focting that she was a Scheduled Tribe candidate ; she also got financial assistance on the same score, She was informed by a Memo., dated 9th December, 1983, that her Scheduled Tribe status was disputed by the Director of Tribal Welfare, Andbra Pradesh, Hyderabad, and she was directed to produce a certificate issued by the Director of Tribal Welfare, to the effect that she belonged to the Scheduled Tribe. She was informed that she would not be permitted to register for II trimester commencing From 9th January, 1984. A caste certificate issued by the Tehsildar Charminar Hyderabad was produced and she gave an undertaking that she may be provisionally allowed to register subject to verification of the caste certificate from the Competent Authority She Slated :

(2.) The learned Single Judge was of the view that the petitioner had shifted without disclosing what had happened in the Andhra Pradesh University. As a result of the Writ Petition, the petitioner was allowed to continue with her studies and even took the examination, but the result was subject to the decision in the Writ Petition.

(3.) The learned Singh Judge held that the Memorandum asking the petitioner to adduce the proof of her status was well within the jurisdiction of the Indian Council of Research Institute and the Indian Agricultural Research Institute. The learned Single Judge observed that it was surprising that in spite of the report of the Director, Tribal Welfare. Hyderabad, the petitioner had been admitted in Delhi on the fooling that nobody would know as to what had happened to her career in Hyderabad.