SHANTABEN DHULABHAI KHANT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Makwana, learned AGP waives service of Rule on behalf of respondent No. 1 and Mr. Munshaw, learned counsel waives service of Rule on behalf of respondent Nos. 2 and 3. With the consent of counsel appearing for the parties, the Rule is fixed forthwith.

(2.) The petitioner, member of Schedule Tribe Community, married to a Non-Schedule Tribe person and working as Anganvadi worker in respondent Nos. 2 and 3 has approached this Court under Article 226 of the Constitution of India challenging the inaction and/or omission on the part of respondents in not treating her to be a member of Schedule Tribe (hereinafter referred to as SS.T. for short) community only on the ground that she has indicated her surname as SKhant and she has not come for altering the surname and surname SKhant is not included in S.T. Community.

(3.) The facts in brief deserve to be set out as under.