(1.) NARAYAN Roy, J -Heard counsel for the parties.
(2.) THIS Letters Patent Appeal is di -rected against the order dated 11.9.2006 passed by a learned Single Judge of this court in C.W.J.C. No. 13499 of 2004 whereby and whereunder the writ application was dismissed holding that the appointment of the writ petitioners on the basis of caste certificates produced by them showing them as Scheduled Tribes candidates was ab initio void.
(3.) THE learned Single Judge of this court, on appreciation of facts and materials brought on record, held that the writ petitioners were not the members of the Scheduled Tribes as they are not Kherwar by caste. It further held that the writ petitioners are Kahar by caste which are not members of the Scheduled Tribes and, therefore, their appointment was ab initio void.