GOVERNMENT OF JHARKHAND Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is filed for quashing the report of the Caste Scrutiny Committee dtd. 29/2/2016 prepared under the chairmanship of Secretary, Department of Scheduled Tribe, Scheduled Caste, Minority and Backward Class Welfare, Government of Jharkhand by which caste 'TAMARIA' has been accepted as sub caste of Munda caste and thereby coming under the category of Scheduled Tribe.

(2.) In sum and substance, the report of Caste Scrutiny Committee dtd. 29/2/2016, is under challenge.

(3.) The matter came to fore, on respondent no.9- Kanu Ram Naag being appointed to the post of Deputy Director against a seat reserved for scheduled tribe candidates through 2nd JPSC examination claiming himself belonging to Munda caste.