LAXMAN B. RAWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed against the order dtd. 3/5/2005 whereby the sanction for withholding of the pension of the petitioner permanently in terms of the Rule 7 of the Rajasthan Civil Services (Pension) Rules, 1996 has been accorded.

(2.) The Division Bench of this Court in the case of Punjab National Bank (supra) after considering the entire issue, inter alia, laid down as under:-

(3.) It is well settled that the jurisdiction to decide on the aspect as to whether the person belongs to a particular community or not and/or the validity of a certificate lies with the authorities under the provisions dealing with issuance of the certificate pertaining to the caste and no other authority has the jurisdiction to decide on the said aspect.