LAXMI KANTA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By this writ petition, the petitioner seeks to challenge the order of the Superintendent of Police, West Tripura, Agartala terminating the services of the petitioner.

(2.) The case of petitioner, in short, is that the petitioner is a member of Mahisyadas Community". According to him, it is a Scheduled Caste Community. Sub-Divisional Officer, Dharmanagar after making elaborate enquiry issued a certificate in his favour way back on 20.8.87 stating, inter alia, that the petitioner is a member of the Scheduled Caste Community. Sometime in February, 1991 the petitioner was appointed as Lower Division Clerk under the Police Department of the Government of Tripura against a post reserved for Scheduled Caste.

(3.) It is stated by the petitioner that once: one Mr. B.S. Yadab, Additional Superintendent of Police (Rural), West Tripura, Agartala informed the petitioner that there were some allegations against him that he does not belong to Scheduled Caste Community and also that on the basis of a false certificate stating that he belonged to Scheduled Caste Community, the petitioner grabbed the appointment order to the post of Lower Division Clerk, as already stated. The said Additional Superintendent of Police made an elaborate enquiry into the matter and also heard the [petitioner and collected from him his Employment Exchange Card and Scheduled Caste Certificate. Subsequently the aforesaid documents were returned back to the petitioner on 1:7.1991.