SRI ASHOK DAS Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) By filing this writ petition the petitioner challenged show cause notice issued by the Member-Secretary(Director for Welfare of SCs & OBCs, Tripura) dated 22.07.2010(Annexure-P2 to the writ petition) and order dated 21.05.2011(Annexure-P6 to the writ petition) issued by the State Level Scrutiny Committee(for short, SLSC) in respect of caste status certificate of the petitioner and prayed for setting aside and/or quashing the same.

(2.) Heard learned counsel, Mr. Somik Deb for the petitioner and learned Addl. G.A., Mr. S. Chakraborty for the respondents.

(3.) In the writ petition the petitioner questioned the cancellation order passed by the SLSC on different grounds but at the time of hearing learned counsel, Mr. Deb insisted the writ petition only on one point that the impugned order of the SLSC is void since the SLSC has no jurisdiction to entertain the inquiry against the petitioner and the law does not permit the SLSC to take up any such inquiry.