LAWS(GJH)-2013-7-251

PARMAR RAMESHBHAI BHEMABHAI Vs. DIRECTOR OF EDUCATION

Decided On July 12, 2013
Parmar Rameshbhai Bhemabhai Appellant
V/S
DIRECTOR OF EDUCATION Respondents

JUDGEMENT

(1.) The petitioner has preferred present petition praying inter alia that:

(2.) Precisely, on going through the records, it reveals that the petitioner Parmar Rameshbhai Bhemabhai obtained caste certificate from the District Social Welfare Officer, inter alia, certifying the caste and sub-caste of petitioner as Hindu Pateliya (Schedule Tribe).

(3.) On the strength of the said certificate the petitioner got admission in the PTC. After obtaining the degree of PTC, the petitioner got employment and he is presently serving as teacher with respondent No.5 School. It appears that on 02.06.2002 certain news items were published in 'Gujarat Samachar' daily to the effect that the petitioner is not belonging to Schedule Tribe and he has obtained a bogus caste certificate on the strength of which he has obtained the admission in the P.T.C. course.