HEERA Vs. SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE

JUDGEMENT

(1.) Rule returnable forthwith. Heard the learned Counsel for the parties by consent.

(2.) The petitioner has challenged the order of the Caste Scrutiny Committee dated 11.5.2010 by which it invalidated the caste claim of the petitioner as belonging to 'Halba' Scheduled Tribe.

(3.) The petitioner produced several documents set out in the order. The Committee thereafter directed the Vigilance Cell to submit a report of the petitioner's caste. The Vigilance Cell also collected and produced several documents which are set out in paragraph No. 3 of the order. The Committee recorded that the petitioner's request for associating Research Officer of the Police Vigilance Cell was acceded to by the Caste Scrutiny Committee and the petitioner's mother's statement was recorded on the traits and characteristics of her caste.