MAHENDRA SINGH MEENA Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner has filed this review petition for review of the order dated 17.06.2015 passed in writ petition No. 5941/2015.

(2.) The main contention of the petitioner in this review petition is that the petitioner had taken specific ground in the writ petition that no proper opportunity of hearing was provided to the petitioner by the Caste Scrutiny Committee while passing the order which was challenged before the writ Court and that ground has not been considered by this Court while passing the order under review. Hence the order passed by this Court is contrary to law.

(3.) The petitioner was appointed as Sub-Inspector in the year 1988 on the basis that he is a member of Scheduled Tribe Meena. He was promoted to the post of Inspector in the year 2000. A complaint was sent to the police Headquarter Bhopal by Mr. Bhanu Kumar Jain to the effect that the petitioner received a certificate of Scheduled Tribe although he does not belong to Scheduled Tribe. The Police Criminal Investigation Branch conducted an investigation and it was found that the petitioner is resident of Semri Harchand tehsil Sohagpur District Hoshangabad. There was an agricultural land in the name of petitioner and his family members is having area 70.44 acares at village Semri Harchand tehsil Sohagpur District Hoshangabad. A parental house of the petitioner was also at Semri Harchand. The petitioner also admitted the fact that his father was residing at Semri Harchand and he had migrated to that place and the petitioner has an agricultural land there. The education of the petitioner was completed at District Hoshangabad