NIKHIL MEENA PATEL Vs. MAMLATDAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties, heard finally.

(2.) The question which falls for consideration is, whether the Designated Authority was correct in discarding the petitioner's entitlement to a caste certificate issued to him as belonging to the reserved category, that of his biological mother, and not being foisted with the caste of his father, who belonged to the forward community.

(3.) This petition filed under Article 226 of the Constitution of India challenges an order dtd. 26/2/2021 passed by the Mamlatdar, Dadra and Nagar Haveli, Silvassa, whereby the Mamlatdar has declared that the petitioner is not entitled to hold the caste certificate dtd. 16/10/2014 issued to him as belonging to "Hindu Chamar" caste, recognized as a Scheduled Caste under the Constitution (Dadra and Nagar Haveli) Scheduled Castes Order, 1962 and accordingly cancelled the caste certificate issued to the petitioner, on the ground that he belongs to the general category.