(1.) The appellant who was the writ petitioner has questioned legality of the writ Court's decision which upheld the opinion rendered by the Caste Scrutiny Committee (in short, CSC) that the caste certificate issued to the appellant cannot be accepted as valid. The writ Court held that the adoptee who did not suffer the hardships of the adoptive family by staying together and suffering the social sanctions, ridicules and ignominies attached with the community cannot claim the benefit of reservation merely by virtue of his adoption.
(2.) On an allegation that he secured appointment on the post of Deputy Superintendent of Police by submitting false caste certificate, the appellant was served a show-cause notice by the State of Jharkhand about 20 years after he entered in the government service under the erstwhile State of Bihar. Following the directions issued by the Hon'ble Supreme Court in "Kumari Madhuri Patil and Anr. v. Addl. Commissioner, Tribal Development and Ors. ", (1994) 6 SCC 241 the matter was referred to CSC to verify caste status of the appellant and the decision of CSC that the caste certificate issued to the appellant cannot be accepted came to be challenged in W.P(C) No. 3288 of 2017. The writ Court by an elaborate order discussed various aspects of the case and finally came to a conclusion that no interference was warranted with the decision of CSC.
(3.) The appellant is in appeal against the order dtd. 11/10/2017 passed in W.P(C) No. 3288 of 2017 raising inter alia the following grounds;
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