IMRAN ALI RAJABHAI POLARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since these petitions involve common questions of law and facts, the petitions were heard together and are being disposed of by this common judgment.

(2.) These petitions under Article 226 of the Constitution are filed by minors, aged about 17 years, represented by their respective fathers or other natural guardians, for challenging the separate orders dated 25.9.2003 passed by the Director, Developing Caste Welfare Department, Gujarat State (hereinafter referred to as "the Director") cancelling the certificates issued by the District Social Welfare Officer, Palanpur in the year 1995 by which the petitioners were earlier recognized as belonging to the caste called "Muslim Julaya" which was recognized by Justice Bakshi Commission as a Socially & Educationally Backward Caste.

(3.) The facts leading to filing of these petitions are as under :-