RAM LAL KEHARI Vs. UNION OF INDIA

JUDGEMENT

(1.) RAM Lal Kehari, the petitioner was appointed on a post (Assistant Regional Director, Employees State Insurance Corporation) reserved for scheduled caste community on the basis of a certificate produced by him. He claimed that he belonged to Kol tribe. When it was found out that Kol has not been notified so as to be included as a scheduled tribe, the service of the petitioner was terminated forthwith. Before the Central Administrative Tribunal in O.A. No. 469/96 the petitioner had raised his claim unsuccessfully. The Tribunal un -suited the petitioner on the ground that Kol as a tribe has not been notified. The petitioner could not base his claim for an employment upon which a certificate by law could not be granted to him.

(2.) THE second submission was that the petitioner sought a direction that Kol as a tribe be notified and the Tribunal so order it. The Tribunal observed that this was out side the para -meters of its jurisdiction.

(3.) DISMISSED .