PATELIYA SONALBEN KALUBHAI Vs. DIRECTOR OF PRIMARY EDUCATION

JUDGEMENT

(1.) As common questions of fact and law are involved in all the three above referred petitions, they were heard together and are being disposed of by this common judgment and order.

(2.) In all the three captioned petitions, the controversy relates to the genuineness of the Caste Certificate issued in favour of the respective petitioners. It appears that the Vigilance Officer working in the office of Scheduled Tribe Department, Panchmahals, Godhra, has come to the conclusion that the respective petitioners have obtained the Caste Certificate fraudulently. The Vigilance Officer also came to the conclusion that the Caste Certificate is a forged and bogus certificate. Accordingly the Director of Primary Education, Gujarat State, passed orders in exercise of powers under the Gujarat Educational Institutions (Pre-primary and Primary Education Training Colleges) Rules, 1984 and cancelled the admission obtained by the petitioners in the respective colleges on the strength of the Caste Certificate.

(3.) At this stage it would be expedient to state the facts of each of the three petitions in nutshell.