KARTIK SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) These appeals arise in common background. They have been heard together and would be disposed of by this common judgment. For convenience, we may refer to facts from WA No.39/2017.

(2.) Brief facts are as under :

(3.) The petitioner Kartik Sarkar entered the Government service claiming to be a member of Scheduled Caste. On the basis of a complaint received from Tripura Scheduled Caste Welfare Society, Udaipur, inquiry was launched against the petitioner regarding his caste status. The Vigilance Officer submitted his report on 25th February, 2005 holding that the petitioner did not belong to the Scheduled Caste. SLSC obtained further reports from Block Development Officer and the Scheduled Caste Welfare Sub-Committee regarding the caste status. These materials also suggested that the petitioner's claim of belonging to Scheduled Caste was not genuine. Eventually, the SLSC passed a common order in case of this petitioner and other petitioners of connected writ appeals on 19th October, 2016 cancelling the petitioners' caste certificates. As a result, the services of all the petitioners were terminated. When the petitioners approached this Court by filing separate petitions, they came to be dismissed by the common impugned judgement by the learned Single Judge.