LAWS(TRIP)-2019-3-20

SURJA MOHAN SARKAR Vs. STATE LEVEL SCRUTINY COMMITTEE

Decided On March 11, 2019
Surja Mohan Sarkar Appellant
V/S
STATE LEVEL SCRUTINY COMMITTEE Respondents

JUDGEMENT

(1.) Heard Mr. D.K. Biswas and Mr. G.K. Nama, learned counsels appearing for the petitioner as well as Mr. D. Sharma, learned Addl.G.A., appearing for the State-respondents and respondent-State Level Scrutiny Committee, represented by its Member Secretary (Director for Welfare of SC and OBC., Tripura, Agartala.

(2.) By means of filing the present writ petition, the petitioner has challenged the cancellation of his Caste Status Certificate, which was detected to be wrongly issued in favour of him.

(3.) Short facts may be discussed for adjudication of the present writ petition:-