BAJRANGLAL BATHAM (MAJHI) Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD . This appeal has been filed by the appellant against the order dt. 12.3.2012 passed by the learned Single Judge in W.P. No. 214/2012 (S).

(2.) THE appellant was appointed as EDMC on 28.8.1978 under Scheduled Tribe Category and thereafter, he was confirmed under Group D category vide order dt. 14.9.1993. He was further promoted to the post of Postal Assistant/Shorting Assistant on 13.9.2001. In the year 1993, the appellant submitted a certificate in regard to his status as Scheduled Tribe and that certificate was sent for verification to the Collector. The Tehsildar informed the Superintendent of Post Office that the cast certificate of the appellant was forged one. The letter submitted by the Tehsildar has been filed as Annexure P/2. Thereafter, the Joint Collector further informed to the Superintendent of Post Office that the caste certificate of the appellant could not be verified.

(3.) THE appellant pleaded that he is a member of Scheduled tribe community and a certificate to that effect has been issued to him by the Tehsildar. Copies of the certificates have been filed as Annexure P/4 and P/5 before the writ court. The appellant also filed a certificate issued by the Tehsildar, District Sheopur dt. 21.4.2006 before the writ court. In the aforesaid certificate, it is mentioned that the caste of the appellant is Scheduled Tribe and a certificate was issued to this effect from the office on 7.8.1993 vide Dispatch No. 237.