VEJEEBEN BHIKHALAL VASH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Mr.Dhawan Jayswal waives service of Rule on behalf of the respondents.

(2.) This petition under Article 226 of the Constitution of India is filed seeking directions to the respondent No.-2 Commissioner of Tribal Development Department to forward to the office of Government Administration Department and Home Department and to the Director General Of Police the scrutiny report in relation to caste certificate.

(3.) The issue in the petition pertains to the caste certificate of the petitioner. Learned advocate for the petitioner submits that the petitioner belongs to Schedule Tribe category as her forefathers were from the forest area of the Gir, Bharda and Alech. It is submitted that the caste of the petitioner was declared as Schedule Tribe vide notification dated 29.10.1956. It is submitted that as per the procedure prevailing the petitioner had applied for caste certificate before the Taluka Level Committee on 09.09.2009 and accordingly the petitioner was issued caste certificate bearing no.1 of 2010 on 17.02.2010.