ANUSAYA GADANAYAK Vs. COLLECTOR DHENKANAL

JUDGEMENT

(1.) Anusaya Gadanayak has filed W.P.(C) No.10176 of 2017 seeking following relief:-

(2.) Anusaya Gadanayak, petitioner in W.P.(C) No. 10176 of 2017, on 11.01.2017 applied for SEBC certificate from Tahasildar, Hindol through online. Accordingly, SEBC certificate No.192/2017 was issued in favour of her on 15.01.2017. Srikanta Sahu-petitioner in W.P.(C) No.23492 of 2017 lodged a written complaint before the Tahasildar, Hindol with regard to grant of SEBC certificate in favour of Anusaya Gadanayak. On the basis of such complaint, Tahasildar, Hindol on 7.03.2017 directed the Revenue Inspector (R.I.) to cause preliminary enquiry, who submitted report on the very same day stating, inter alia, that Anusaya Gadanayak forged the R.I. report and ROR. Consequentially, Tahasildar, Hindol lodged an FIR against Anusaya Gadanayak on 08.03.2017 and also filed an appeal bearing No.01 of 2017 before the Sub-Collector, Hindol for cancellation of SEBC certificate issued in favour of Anusaya Gadanayak. The Sub-Collector, Hindol, vide order dated 02.05.2017, cancelled the said SEBC certificate issued by the Tahasildar, Hindol on 15.01.2017 in Misc. Certificate Case No.SEBC/192/2017. Challenging the said order, Anusaya Gadanayak filed W.P.(C) No.10176 of 2017.

(3.) Both the writ petitions, being interdependent to each other, for just and proper adjudication of the case, the factual matrix of W.P.(C) No.10176 of 2017 has been taken into consideration.