PHULU DEBBARMA Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) BY way of filing this writ petition under Article 226 of the Constitution, the petitioner though has not directly challenged the order of cancellation of her Scheduled Tribe Certificate, but challenged the letter dated 26.9.2006 whereby the petitioner was informed enclosing a copy of the order dated 23.8.2006 of the State Level Scrutiny Committee that her Scheduled Tribe Certificate was cancelled and has prayed for cancellation of the said letter along with the order dated 23.8.2006 on the ground that the order passed by the State Level Scrutiny Committee (for short, hereinafter referred to as 'SLSC') is based on no cogent materials and no reasonable opportunity was afforded to her to cross -examine the witnesses of the other side and no opportunity was also given to the petitioner to adduce evidence.

(2.) HEARD Mr. P. Roy Barman, learned counsel for the petitioner and Mr. T.D. Majumder, learned Govt. Advocate appearing for the State respondents.

(3.) IT is again contended by the petitioner that after the show cause reply, no opportunity was afforded to her to adduce any evidence or to cross -examine the enquiry officer and the witnesses listed in the inquiry report and by the order of cancellation of her caste status, all on a sudden, her scheduled tribe certificate was cancelled by the SLSC. Hence the writ petition.