BABUBHAI ASARI Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) This petition under Article 226 of the Contitution of India is filed with following prayers:-

(2.) The facts in nutshell are that the petitioner came to be recruited with the respondent Central Reserve Police Force on 3.4.1991 and served in the force till 31.5.2013.

(3.) Heard learned advocate Mr. G. Ramakrishnan for the petitioner. He contended that the petitioner belongs to an Adivasi community (Asari), which is popularly known as Dungri Garasiya. He referred to the Caste Certificate which is at Annexure-D to substantiate his claim that the petitioner belongs to the Scheduled Tribe.