KU.SANGITA Vs. VICE-CHAIRMAN

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of learned Counsel for the respective parties.

(2.) The present petition questions the order passed by the Scrutiny Committee invalidating the claim of the petitioner of belonging to 'Thakur' Scheduled Tribe. It is contention of the petitioner that petitioner belongs to 'Thakur' Scheduled Tribe which is enlisted at serial No.44 of the Scheduled Tribe Order. She has produced certificate dtd. 08/03/2018 issued to the petitioner by the Competent Authority. Respondent No.1 is the Caste Scrutiny Committee and respondent Nos.2, 3 and 4 are the employer of the petitioner. Petitioner in pursuant to the advertisement came to be appointed as an Assistant Teacher from Scheduled Tribe Category. Petitioner forwarded the proposal to the Scrutiny Committee. Petitioner also forwarded relevant documents as under:

(3.) It is submitted that in the vigilance enquiry, the vigilance officer of the Committee had procured documents/pre-constitutional documents showing entry of 'Thakur', and the petitioner also submitted the same documents. No other entries are procured by the vigilance officer other than 'Thakur'. The Caste Scrutiny Committee invalidated the claim of the petitioner on the ground of documentary evidence, affinity, area restriction and other grounds.