RAJWANT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has approached this Court praying for quashing of the order dated 8.2.2012 (Annexure P-17), dismissing her from service on the ground that she managed scheduled caste certificates to get appointment under the said category.

(2.) Petitioner asserts that she belongs to 'darain' caste, which has been declared as scheduled caste by the President of India vide Constitution (Scheduled Castes) Order, 1950. This caste stands mentioned at Sr.No.12 of the said schedule. Petitioner applied for scheduled caste certificate and the same was issued to her by the Sub Divisional Officer (C), Amritsar, vide No.1710, dated 23.6.1992, Annexure P-3, where the caste of the petitioner is mentioned as 'darain', a caste which has been also recognized as a scheduled caste by the Government of Punjab.

(3.) Petitioner again applied for a caste certificate to the Tehsil Welfare Officer, Amritsar, which was issued to her vide No.9704, dated 14.6.1993, Annexure P-3/1. The said certificate was duly counter signed by the Deputy Commissioner, Amritsar. Petitioner took the benefit of being a scheduled caste category candidate while seeking admission in the College at the graduation and post graduation level. She passed her M.Sc. Agriculture examination.