PASWAN SANGEETAKUMARI RAMPALAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner herein has prayed to hold that the caste certificate issued by the Mamlatdar and produced by the petitioner is sufficient and further to direct the respondent nos. 2& 3 not to terminate the services of the petitioner on the ground of non production of caste certificate from respondent no. 1.

(2.) The issue involved in this petition is squarely covered by a decision dated 11.07.2000 passed by this court in Special Civil Application No. 1460 of 2000 which reads as under: Heard the learned advocates.

(3.) In view of the above, this petition is also required to be dismissed on the same lines. It is, however, clarified that the respondent authority shall take into consideration whatever materials the petitioner may produce in support of her claim and if she is found to be of the Scheduled Tribe of the State of Gujarat, she be given certificate to that effect. Petition stands dismissed accordingly. Rule is discharged. Interim relief stands vacated.