A.P.RAMTEKKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitions are taken up for hearing by consent of the learned Counsel appearing for the respective parties. The petitioners in Writ Petition Nos. 5198/2009 and 2126/2010 are the employees of the Food Corporation of India. Petitioners 4 to 7 in Writ Petition No. 1512/2004 are employees of Reserve Bank of India. They have approached this Court being aggrieved with an action of the respondents in issuing show cause notice to them, as to why their services should not be terminated on the ground that they have failed to produce the documents required for referring their caste /tribe claim to the Scheduled Tribe Caste Certificate Scrutiny Committee.

(2.) The facts in brief are that, all the petitioners have been appointed on various posts prior to 25 years and above. The petitioners were appointed on the basis of their claim as belonging to Scheduled Tribe. Most of the petitioners in the above said writ petitions, claim to be belonging to Halba Scheduled Tribe; some of them belong to Thakur, Dhoba and Gowari.

(3.) That as per the policy prevailing at the relevant time and in view of the office memorandum issued earlier, an employee seeking appointment against a post reserved for some reserved category, was required to submit his/her caste certificate. This caste certificate was thereafter required to be verified by the District Magistrate. It is the case of petitioners, that subsequently, after their appointments, their claims have been found to be valid by the District Magistrate and their services stood confirmed.