PRANJAL DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Article 226 of the Constitution of India petitioner seeks quashing of order dated 23.08.2006 passed by the Commissioner and Secretary to the Government of Assam, Personnel (A) Department upholding discharge of the petitioner from service and further seeks a direction to the respondents to re-instate him in service with all consequential benefits.

(2.) Facts of the case may be briefly noted.

(3.) According to the petitioner, he belongs to the Scheduled Caste community and in this regard, caste certificate dated 03.03.1994 was issued by the competent authority i.e. President, Barpeta Zilla Anusuchit Jati Parishad and countersigned by the Sub-Divisional Officer (Civil), Bajali.