KU. YAMUNA RAIKWAR Vs. UJJAIN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This is a petition filed by the petitioner challenging the order dated 27.05.2006, passed by the labour Court, Ujjain and order dated 23.01.2007, passed by the Madhya Pradesh Industrial Court, Indore.

(2.) Facts of the case, in short, are as under:

(3.) In pursuant to the aforesaid order, the petitioner produced the caste certificate dated 11.07.1994 issued by the Nayab Tehsildar, but the same was not accepted by the competent authority of respondent, hence, vide letter dated 21.03.2003, the petitioner requested for extension of time for production of caste certificate in pursuant to the condition of appointment order dated 13.03.2003. The respondent after considering her request extended the time upto 28.03.2003. According to the petitioner, the competent authority has refused to issue a certificate in light of the GAD circular dated 07.09.1998 in which there is prohibition of demand of caste certificate twice. Since, the petitioner could not produce the caste certificate issued by a competent authority, vide order dated 28.03.2003 her appointment has been canceled.