BIKRAM BORO Vs. UNION OF INDIA

JUDGEMENT

(1.) An order dtd. 21/12/2025 passed by the Govt. of Assam, Department of Welfare of Plain Tribes and Backward Classes, Dispur whereby the caste certificate of the petitioner as Scheduled Caste (ST) was cancelled is the subject matter of challenge in this petition instituted under Article 226 of the Constitution of India.

(2.) The facts as projected in brief are that the petitioner is the son of one Raju Boro, who originally belonged to the Nepali Community. However, the mother of the petitioner belongs to Bodo Community. It is also the case of the petitioner that the paternal grandmother of the petitioner is also from the Bodo Community. It has been averred that the father of the petitioner was adopted by a Bodo family. The petitioner was accordingly granted a ST caste certificate which was however, the subject matter of a complaint lodged by the respondent no. 6. The said complaint was looked into which culminated in the impugned order dtd. 22/12/2015 whereby the caste certificate has been cancelled.

(3.) I have heard Shri A. I. Uddin, learned counsel for the petitioner. I have also heard Shri R. Dhar, learned Standing Counsel, Tribal Affairs Department; Shri N. Das, learned State Counsel for the Official respondents; Ms. B. Sarma, learned CGC and Shri G. Goswami, learned counsel for the respondent no. 6.