CHANDRASHEKHAR Vs. VICE CHAIRMAN AND JOINT COMMISSIONER

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally with the consent of learned Counsel for the parties. The petitioner has approached this Court being aggrieved by the order dated 21-1-2016, thereby respondent No. 1-Committee has invalidated the caste claim of the petitioner.

(2.) The petitioner, however, has given up his claim with regard to challenge the order disputing his caste invalidation and has now restricted his claim in the present petition only for protecting his service.

(3.) The petitioner, claiming to be belonging "Halba-Scheduled Tribe", came to be appointed by respondent Nos. 2 and 3 in the year 1997. Since the petitioner claimed to be belonging Scheduled Tribe, his caste claim was referred to respondent No. 1-Committee for scrutiny. The Committee has found that the petitioner belongs to "Halba-Koshti" and not "Halba-Scheduled Tribe".