SANJEEV KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This writ petition has been filed with the following prayers:

(2.) The petitioner allegedly belonging to "Gaddi Arya" caste, claims himself to be a member of scheduled tribe community. He further claims that he was recruited in Central Industrial Security Force on 19.12.2003 as Constable being a candidate belonging to scheduled tribe category. Alongwith his application for this post, he had submitted scheduled tribe certificate, Annexure P-2, duly issued by the Executive Magistrate, Bharmaur, District Chamba, to his employer, the fourth respondent. The said respondent got the authenticity and genuineness of the certificate, in question, verified from the office of second respondent, who in turn, vide letter, Annexure P-3, had informed the fourth respondent that initially the petitioner was recorded as scheduled tribe in the revenue record and later on his father got his caste corrected from "Gaddi Arya" to "Hali", which has been notified as one of the scheduled castes by the State of H.P, the first respondent.

(3.) It has further been claimed that the order, Annexure P-6, in revision No. 93/1998, passed by the Financial Commissioner (Appeals) Himachal Pradesh, in a petition filed by his father, is illegal and contrary to the factual position besides bad In Law being passed behind his back deserves to be set aside and quashed.