RAHUL KARABHAI GARCHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr.Dev Patel for the petitioner, learned advocate Mr.Kshitij Amin for respondent Nos.1 and 2 and learned Assistant Government Pleader Ms.Divyangna Jhala for respondent Nos.3 and 4, with regard to the admission of the petition as well as grant or otherwise of the interim relief.

(2.) What is prayed by the petitioner is to direct respondent No.3-Mamlatdar, Dhoraji to issue valid caste certificate to the petitioner in proforma as required by the Central Government. A further direction is sought for against respondent No.2-Super- intendent of Posts, Jamnagar, to consider the caste certificate of the petitioner dated 10th March, 2017 as valid requirement for the purpose of appointment of the petitioner. A prohibition is also prayed for against respondent No.2 from cancelling the candidature of the petitioner. By way of interim relief, it is prayed to direct the respondents, in particular respondent No.2, not to cancel the candidature of the petitioner for the post of GDS BPM, Zinzuda/Amaran.

(3.) The petitioner appeared in the recruitment process undertaken by the Department of Posts of Government of India, for the posts of Gramin Dak Seva, and submitted caste certificate dated 10th March, 2017 issued by respondent No.3-Mamlatdar in support of his caste status and the candidate in the category of Scheduled Tribe. The petitioner succeeded in the re- cruitment process and came to be selected for the post of Gramin Dak Seva at GDS BPM, Zinzuda/Amaran. He was informed on 14th January, 2020 that he has to report for the purpose of training.