SANTHOSHAM AJAY CHANDER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking Writ of Certiorari to call for the records relating to and connected with the report bearing Rc.No.B/260/2017, dated 09.01.2019, submitted by respondent No.3 and to quash the same by holding it as illegal and arbitrary.

(2.) The petitioner is a Member belonging to Gandla Caste, which falls under BC-B Community at Sl.No.6 in the List of Socially and Educationally Backward Classes. He was initially appointed as a Constable in the Police Department on 18.10.2013 under BC-B quota. The petitioner submits that while he was discharging the duties as Constable, it appears that respondent No.5 has received certain complaints to the effect that the petitioner does not belong to BC-B Community and basing on the said complaints, respondent No.5 had directed respondent No.3 ' Tahsildar, Ninnel Mandal, Mancherial District, to conduct an enquiry into the genuineness of the Caste Certificate produced by the petitioner and submit a report. Pursuant to the said direction, respondent No.3, after conducting necessary enquiry had submitted the impugned report dated 09.01.2019 stating that the petitioner belongs to 'Reddy Gandla Caste', which does not come under BC category. Prior to the submission of the said report by respondent No.3, the petitioner has received a Memorandum of Charge bearing PR.No.A6/07/2018, dated 08.08.2018, from respondent No.5 alleging that the petitioner has produced a false Caste Certificate stating that he belongs to BC-B Community and basing on the strength of such false Caste Certificate, he had secured employment as a Police Constable. Aggrieved by the said report dated 09.01.2019 of respondent No.3, the petitioner has filed the present writ petition.

(3.) Heard Sri Karunakar Reddy, learned counsel for the petitioner and the learned Government Pleader for Services-II appearing for the respondents.