ANISUDDIN KUTUBUDDIN Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) By these two writ petitions, the petitioners, who are working as teachers in schools run by respondent No.1-Zilla Parishad, have approached this Court challenging communications dated 02/05/2017 sent by the Chief Executive Officer of respondent No.1-Zilla Parishad asking the petitioners to produce caste validity certificate within a period of seven days, failing which the services of the petitioners would be terminated.

(2.) The petitioners were appointed as teachers way back in the year 1996 onwards and all of them have put in service of about two decades with respondent No.1-Zilla Parishad. In the writ petition, the petitioners have emphasized that it is for respondent No.1 as the employer to forward the necessary documents to the concerned Caste Scrutiny Committee i.e. respondent No.3 for verification and that having failed to do so, respondent No.1 could not have issued the impugned communications.

(3.) While issuing notice in the present writ petitions on 19/05/2017, this Court granted interim relief of protection of service of the petitioners.