BAIJANTI MALIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Das, learned advocate appears on behalf of petitioner and submits, his client's caste certificate was purported to be cancelled by impugned order dtd. 29/8/2022 made by the Additional Tahasildar. He relies on sec. 7 in Odisha Scheduled Caste, Scheduled Tribe and Backward Classes (Regulation of issuance and verification of Caste Certificate) Act, 2011 to submit, only the Scrutiny Committee can cancel caste certificate. He relies on view of coordinate Bench by Judgment dtd. 20/5/2022 in W.P.(C) no.3373 of 2022 (Namita Sagaria vs. State of Odisha and others) saying that the Act makes it clear, only Scrutiny Committee constituted under it has been empowered to verify genuineness of caste certificate.

(2.) Mr. Nanda, learned advocate, Additional Government Advocate appears on behalf of State.

(3.) Clear jurisdictional error committed by the Tahasildar is apparent. Said office could not have cancelled the caste certificate. As such, impugned order is set aside and quashed.