KU.SONI Vs. SCHEDULED TRIBES CASTE SCRUTINY COMMITTEE

JUDGEMENT

(1.) Challenge in this writ petition is to an order dated 7th March 2018 passed by the respondent no.1 /Scrutiny Committee, Nagpur in Case No. ID-G-ST/1998/10301 invalidating the caste claim of the petitioner. We find the challenge to such order being based on the ground of observance of the principles of natural justice in the breach.

(2.) It appears from page 38 of the writ petition that the petitioner by her application dated 23rd February 2019 sought for an adjournment of hearing on the ground of her illness. However, it is pleaded in the writ petition that without considering the prayer for adjournment, the respondent no.1/Committee proceeded to invalidate the claim of the petitioner on the ground that she has failed to produce the relevant documents in support of her caste claim.

(3.) We have heard learned advocates appearing for the parties and perused the materials placed on record.