RAJANI Vs. SCHEDULED TRIBE CASTE CERTIFICATE

JUDGEMENT

(1.) Rule returnable forthwith. Heard by consent.

(2.) Petitioner has been in service since 1.2.1997 as Junior Clerk with respondent no. 2University based upon caste certificate "Halba Scheduled Tribe ". In the year 2001, respondent no. 2 asked the petitioner to submit the documents for verification of her caste. In the year 2002 the petitioner submitted the documents for verification of her caste. Respondent no. 2 forwarded the same to respondent no.1 caste scrutiny committee for verification. Enquiry is pending till date.

(3.) This Court by order dated 08.2.2013 (in W.P. No. 404/13 & connected petitions filed by present petitioner and others) quashed and set aside the impugned notices and directed the caste scrutiny committee to expedite the caste validity proceedings and also directed the parties to cooperate. Though steps were taken by the parties, the respondent scrutiny committee did not adjudicate the claim of the petitioner even within six months from the date of the order. Respondent no. 2 has, however, again issued a notice dated 2.8.2013 and insisted to produce a caste certificate by 8th August 2013, failing which threat to terminate petitioner's service was again given.