MOHIT KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Present writ petition is directed against the order dated 25.7.2016 (Annexure P-23), whereby Scheduled Caste Certificate issued in favour of the petitioner vide Annexure P-11 dated 29.8.2006, was cancelled.

(2.) Learned senior counsel for the petitioner refers to the judgment of the Honourable Supreme Court in Kumari Madhuri Patil and another Vs. Addl. Commissioner, Tribal Development and others, 1995(1) S.C.T. 261 : (1994) 6 SCC 241 , to contend that the impugned order has been passed without following the procedure laid down by the Honourable Supreme Court. He also places reliance on certificate dated 20.5.2016 (Annexure P-8), issued by the Principal of Government Senior Secondary School, Mustafabad, District Yamuna Nagar, to the effect that petitioner belongs to Julaha community which is a Scheduled Caste. He prays for setting aside the impugned order, by allowing the present petition.

(3.) Having heard learned senior counsel for the petitioner, after careful perusal of record of the case and giving thoughtful consideration to the contentions raised, this Court is of the considered opinion that since the impugned order has been passed after due consideration of the matter and on the basis of a self contained enquiry report dated 24.6.2016 (Annexure P-20), it has not been found suffering from any patent illegality or perversity because of which the same deserves to be upheld. The writ petition is misconceived and liable to be dismissed for the following more than one reasons.