SUNIL KUMAR PASWAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Binod Singh, the learned counsel for the petitioner and Mr. Sachin Kumar, the learned A.A.G.-II appearing on behalf of the respondent State.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The petitioner has preferred this writ petition for quashing the order dated 31.05.2019 issued by the Caste Scrutiny Committee. The further prayer is made for quashing the order dated 17.08.2019 as well as the order dated 17.08.2020 and for quashing the memo no.2290 dated 17.08.2019 and whereby the respondent no.9 has cancelled the caste certificate No.JHCC/2018/21640 dated 17.03.2018. The further prayer made is for quashing letter dated 14.08.2020 whereby the Municipal Corporation was directed to send the recommendation that the petitioner is ineligible to hold the post of Mayor and further it has been stated that the petitioner is ineligible under Rule 3.16 of Jharkhand Municipality Elected Representative (Discipline and Appeal) Rules, 2020. Quashing of letter dated 17.08.2020 has also been prayed whereby in reference to letter No.2026 dated 14.08.2020 the Municipal Corporation has sent the recommendation. The letter dated 28.08.2020 has also been sought to be quashed issued to the petitioner under Rule 3.16 of the Jharkhand Municipality Elected Representative (Discipline and Appeal) Rules, 2020.