SANTHI PRAKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri M. Srikanth, learned counsel for the petitioner and Sri K.V.V.Vedanthacharya, learned standing counsel for the Central Government.

(2.) Petitioner filed the present writ petition seeking to declare the enquiry ordered in Memorandum F.No.4-22/2007-NI (pt), dtd. 6/2/2018 issued by the Joint Secretary (DEPwD) and Chairperson, EC, AYJNISHD, Mumbai as illegal and arbitrary and consequently to set aside the same.

(3.) Petitioner asserts that she was appointed as Lecturer (Education) by proceedings dtd. 30/6/1995 in Ali Yavar Jung National Institute for the Hearing Handicapped Calcutta, which has now been renamed as Ministry of Social Justice and Empowerment, Government of India. She further asserts that she belongs to Hindu - Mala Community which is a Scheduled Caste. Since the parents of the petitioner were facing social disgrace, they got converted into Christianity when the petitioner was minor. After the marriage of the petitioner on 29/9/1990, she got reconverted into Hinduism before Arya Samaj (Central) Madras on 7/10/1990. A certificate to that effect was also given by Arya Samaj and the factum of conversion of the petitioner to Hinduism was also published in Part VI-Sec. 4 of Tamil Nadu Government Gazette dtd. 13/11/1991.