GOVERDHANLAL MANDIWAL Vs. STATE OF M P

JUDGEMENT

(1.) THIS appeal under Clause X of the Letters Patent of the High Court is directed against the order dated 20-11-2001, passed by learned Single Judge of this Court in Writ Petition No. 2175/2001, dismissing appellant's petition challenging the order dated 24-8-2001, passed by the State Level Committee, constituted by the Government of Madhya Pradesh to examine the complaints regarding grant of caste certificates.

(2.) THE appellant was initially appointed as Presiding Officer of labour Court as a candidate belonging to Scheduled Caste. A certificate in that regard was granted to him by Tehsildar, Mahidpur. On the date of passing of the order dated 24-8-2001 by the said Committee, he was working as a member Judge of the Industrial Tribunal. On a complaint made by respondent no. 3 - Smt. Laxmi Jain also a Presiding Officer of Labour Court, an enquiry was instituted as to the correctness of the caste certificate of the appellant. The Committee, after enquiry, by the said order dated 24-8-2001, held that the appellant was not in fact a member of Scheduled Caste. The petitioner has unsuccessfully challenged the decision of the State Level Committee before the learned Single Judge and he is now before this Bench in Letters Patent appeal.

(3.) RESPONDENT No. 3 has filed application I. A. No. 831/2002, raising objection that in view of the law laid down by the Supreme Court in madhuri Patil (AIR 1995 SC 94), the present L. P. A. is not maintainable.