SEW PRASAD BISWAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. Roy Barman, learned counsel appearing for the petitioners also Mr. D. Bhattacahrjee, learned G.A. appearing for the State-respondents.

(2.) Both these writ petitions have been taken up and heard together because the facts as well as the law are common in nature. In both the cases the competent authority had cancelled their respective Scheduled Caste Certificate (ST Certificate, for short). This Court vide order dated 27.02.2020 had passed an order directing the petitioners to submit the S.C Certificate relating to their family members. The petitioners have filed a supplementary affidavit wherefrom it reveals that the S.C Certificate issued in favour of their father, namely, Bhabani Ranjan Biswas, still stands good and it has not been cancelled at any point of time.

(3.) Further, the S.C Certificate issued by the competent authority in favour of Smt. Prabha Rani Biswas, Rina Biswas, Pradip Biswas, Dipak Biswas, Abhirup Biswas, had not been cancelled. Mentionably, all are the brothers and sisters of the present two petitioners. Surprisingly, where it reveals that the certificate indicating their community, issued by the competent authority after due inquiry and in furtherance thereof, when the S.C Certificate was issued in favour of their father, Bhabani Ranjan Biswas, has not been cancelled, it is hard to digest that the S.C Certificate issued in favour of the present petitioners would be liable to be cancelled.