SAMUDRA BAISHYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. N. Deka, learned counsel for the petitioner. Also heard Mr. S. U. Ahmed, learned State Counsel. None has appeared for the respondent No. 4.

(2.) THE petitioner is aggrieved by the report dated 11/11/20103 submitted by the Additional Deputy Commissioner, Kamrup (M), Guwahati, by which it has been recorded that the petitioner could not establish that he belongs to the recognized sub -caste of Schedule Caste Community. As per the said report he belongs to "Sonari Sub -caste" which is not a recognized sub -caste of Schedule Caste.

(3.) THE writ petition was disposed of directing the Deputy Commissioner, Kamrup to dispose of the particular enquiry that was initiated against the petitioner. It is pursuant to the said direction the enquiry report dated 11/11/2003 impugned in this writ petition was submitted to the Deputy Commissioner, Kamrup (M), challenging which the writ petition was filed.