SAMEERA PAIKARA Vs. COMMITTEE HIGH POWER CERTIFICATION

JUDGEMENT

(1.) Challenge in this appeal is to Order dated 04.09.2019 (Annexure A1) learned Single Judge in WPC-3068 of 2019 whereby application for impleadment/intervention filed by the appellant was dismissed.

(2.) Brief facts relevant for disposal of this appeal are that a proceeding has been initiated by respondent- 1 ie High Power Certification Scrutiny Committee (for short, 'Scrutiny Committee') for verification of social status of respondent-3. After completion of enquiry proceedings initiated by Scrutiny Committee, it is ordered that respondent- 3 failed to prove his being a member of Schedule Tribe Community and of Kunwar Caste, cancelled the Caste certificate issued in favour of respondent- 3. The said order dated 28.02.2019 of the Scrutiny Committee was put to challenge by respondent-3 in WPC-3068 of 2019. The appellant herein filed an application for intervention before the learned Single Judge in proceedings of that Writ Petition mentioning therein that she raised objection in the proceedings before respondent- 1 and also participated in the proceedings before the Caste Scrutiny Committee. It was also submitted that she belongs to Kunwar Caste and indeed she is having a public image and also fought an election of Legislative Assembly against son of respondent- 3 from constituency reserved for Schedule Tribe category candidates. Therefore, she is having a right to intervene in the Writ Petition, being necessary party.

(3.) Learned Single Judge while considering the intervention application filed by the appellant seeking permission to intervene in Writ Petition, has also considered the other intervention applications filed by some other persons and dismissed all the applications for permission to intervene in the Writ Petition by impugned order. It is the said order which is sought to challenge in this Writ Appeal.