JAGDEV CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for the following substantive reliefs:-

(2.) Respondent No.2 was recipient of Scheduled Tribe Certificate dtd. 24/8/1987 based on his caste as Gujjar. By using the Scheduled Tribe Certificate, petitioner got admission in JBT Course and later, on completion of the course got employment in the Education Department of the State Government as JBT.

(3.) One Paras Ram (father of petitioner herein) preferred a complaint dtd. 20/5/1994 to the Secretary (Education) with the allegations that respondent No.4 did not belong to Scheduled Tribe and had obtained the Scheduled Tribe Certificate by unfair means. It was further alleged that petitioner had further used the fake certificate not only for acquiring qualification of JBT but he had also been appointed as JBT under Scheduled Tribe quota.