RAJ KUMAR TAMRAKAR Vs. STATE OF M P

JUDGEMENT

(1.) PETITIONER by these two petitions, has invoked the jurisdiction of this Court to decide the question whether Tamrakar sub-tribe is included in the list of Scheduled Tribes issued by the President of India in Entry 20 of the list and for this purpose to make a roving and deep examination of the material and to declare that Tamrakar should be treated as Chhatri.

(2.) WRIT Petition No. 2656/1995 filed by petitioner Raj Kumar Tamrakar challenging the order of Madhya Pradesh State Public Service Commission, Indore, in which petitioner has been debarred from appearing in the future examination because of his serious misconduct of filing forged certificate of Scheduled Tribes. In this case, the petitioner has prayed that Tamrakar be declared as Chhatri Scheduled Tribe as notified by 1950 Order and he may be permitted to enjoy all the privileges and concessions available to member of Scheduled Tribe.

(3.) WRIT Petition No. 2184/1998 has been filed by the same petitioner in which order passed by Madhya Pradesh State Administrative Tribunal, Jabalpur in O. A. No. 2428 of 1995, dated 5-5-1998 in which his termination order was challenged on the same ground that he being Tamrakar be declared as sub-tribe of Chhatri Tribe claiming that Chhatri is the genus of which Tamrakar is specie. The learned Counsel for the petitioner submits that this Court should exercise its writ jurisdiction in the matter and after going through all the material and documents filed by the petitioner, the above said declaration as prayed by him be granted.