MOMIN MOHAMMAD ILYAS Vs. DIVISIONAL CASTE CERTIFICATE VERIFICATION

JUDGEMENT

(1.) By this petition, the petitioner has put forth prayer clause B, C, BB and DD as under :-

(2.) The petitioner was appointed as an "Attendant" in the class IV category on a post reserved for the OBC candidates, on 26/02/2009. On 14/08/2009, his caste claim was referred by his employer to the competent scrutiny committee. The petitioner had tendered his caste certificate dated 27/05/1996 showing that he belongs to the Momin caste, which is recognized as OBC. During the course of the proceedings before the Committee, the petitioner appeared and produced the documents relating to the school records of his grand father, father, and uncle. The caste validity certificate issued on 28/06/1994 to the real brother of the petitioner namely Mohd.Riyaz, was also produced. Documents prior to 1967 were also placed on record to establish that the Momin Caste falls in the OBC category.

(3.) The petitioner submits that he had then produced the school admission extract of his real cousin grand father Amiroddin Balesab Momin which shows the caste entry as Momin-OBC. The school admission extract of his real cousin grand father Karimoddin Balesab Momin, also indicates his caste entry as Momin OBC.