RATHVA RAMILABEN BHARUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, under Article 226 of the Constitution of India, the petitioner has challenged the order dtd. 11/10/2017 by which the petitioner's caste certificate showing the petitioner as one belonging to Hindu Rathva caste is cancelled.

(2.) Facts in brief indicate that the petitioner belongs to a Scheduled Tribe. In all the documents, the petitioner is appearing as one belonging to the caste 'Hindu Rathva'. Copies of Election Card, Ration Card, Aadhar Card and Electoral Roll is annexed to the petition. It is the case of the petitioner that the petitioner's matrimonial family also belongs to the Scheduled Tribe - Hindu Rathva. The petitioner's real brother and the real sister also possess the caste certificate of Hindu Rathva and the same also stands and is not cancelled.

(3.) Mr. K.B. Pujara, learned advocate for the petitioner would submit that without giving an opportunity of hearing and without supplying copies of documents shown in para 10 of the petition, the impugned order has been passed in violation of principles of natural justice.