UTTAM KUMAR DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned counsel for the parties for final disposal of the petition. Petitioner has challenged an order dated 26.11.2019 by which the Sub-Divisional Magistrate, Sadar Sub- Division, West Tripura in purported exercise of powers under Rule-6 of the Tripura Scheduled Castes and Scheduled Tribes Reservation Rules, 1992 (hereinafter to be referred to as the said Rules) cancelled Scheduled Caste (Mahishyadas) certificate of the petitioner issued on 27.05.1986.

(2.) Brief facts are as under :

(3.) There were complaints about the genuineness of such certificate and of the petitioner belonging to the said reserved category. The issue was referred to the State Level Scrutiny Committee (the Scrutiny Committee, for short) which after carrying out necessary inquiries passed an order on 05.01.2013 holding that the petitioner belongs to Mahishyadas Community and the allegations made against him were false. Further proceedings were dropped. This order reads as under :