SUTAPA HATAI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) An order of cancellation of the petitioner's social status certificate which has thrown her job in the state of uncertainty is the axis of the controversy in the present lis.

(2.) In order to appreciate the controversy, it would be apt to advert to the necessitous facts, as frescoed in the writ petition.

(3.) In terms of the letter of appointment dtd. 15/2/1997 issued by the Managing Committee of the Dubra Adarsha Vidyamandir (in short, the school), the petitioner joined the school in the post of Group-IV staff (Matron) on 17/2/1997 and her appointment was approved by the District Inspector of Schools vide. his memo. dtd. 21/2/1997. Suffice it to observe that the post was reserved for the candidate belonging to Scheduled Caste (in short, SC).