LADDURAM KORI Vs. JAJPAL SINGH

JUDGEMENT

(1.) Review of order dated 25.10.13 passed in Writ Appeal No. 502/13 is being sought. The Writ Appeal was directed against the order dated 09.10.13 passed in Writ Petition No.7047/13.

(2.) The Writ Petition, in turn, was against the order dated 16.09.13 passed by the High Level Caste Scrutiny Committee before whom complaint was made by the then State Minister of Commerce and Industries as regard to the caste of the writ petitioner (presently arrayed as respondent No.1) that he does not belong to "Nat" caste. The Scrutiny Committee after recording findings as to the steps taken to serve notice on the writ petitioner he did not appear proceeded to pass order that he does not belong to scheduled caste community. The writ petitioner has challenged the order on the ground that there was a major lapse on the part of the Scrutiny Committee.

(3.) The writ petition is reportedly pending and is posted for final hearing in Dec., 2018.