PANDA RAJYALAKSHMI Vs. DISTRICT COLLECTOR SRIKAKULAM

JUDGEMENT

(1.) In this writ petition the petitioner challenges the proceedings of Collector and District Magistrate, Srikakulam in Rc. No.4293/88, B-10, dated 3-11-1993 whereunder the caste certificate dated 5-7-1983 issued by the Tahsildar, Palakonda to the petitioner was cancelled.

(2.) In the affidavit filed in support of the writ petition, the petitioner submits that she belongs to Holva community, which is a Scheduled Tribe. According to her, her forefathers are from Kalahandi area of Orissa State, her father migrated to Sirusuvada village of Srikakulam District where many people of their tribe were living. She passed S.S.C. Examination in the year 1981 and her caste was recorded as "Oriya Brahmin (Holva)". She was issued a certificate by the Tahsildar, Palakonda on 5-7-1983, after conducting enquiry certifying that she belongs to Holva community.

(3.) In the year 1983-84, she appeared for B.S.R.B. examination and was selected for clerical post and was appointed as clerk in Canara Bank, Chettivari Palem, Gajuwaka, Visakhapatnam. When she was working in that post, the Assistant General Manager of Canara Bank, the 4th respondent issued proceedings dated 4-2-1988 calling upon the petitioner to submit explanation Since he believed that the caste certificate submitted by the petitioner was false. Accordingly, the petitioner submitted her explanation on 12-2-1988.