- (1.)Heard Mr. A. Bhaumik, learned counsel appearing for the appellant. Also heard Mr. D. Bhattacharjee, learned G.A. and Mr. D. Sharma, learned Addl. G.A. appearing for the State-respondents.
(2.)The appellant-petitioner has challenged the judgment and order dtd. 3/6/2020 passed by the learned Single Judge in connection with case No. WP(C) No. 758 of 2017 (Sri Ashok Das v. The State of Tripura and 2 Ors.).
(3.)Briefly stated, while the petitioner was in service, his Scheduled Caste(S.C.) certificate was challenged by the State and the matter was referred to the State Level Scrutiny Committee(SLSC). The SLSC after making thorough inquiry, had cancelled the S.C. certificate of the appellant. The appellant-petitioner challenged such cancellation of his S.C. certificate by filing a writ petition before this court. The said writ petition was dismissed. The appellant-petitioner preferred an intra-court appeal, which was also dismissed. Thereafter, the appellant-petitioner challenged the judgment and order, passed by the Division Bench of this court before the Supreme Court by way of filing a Special Leave Petition. The Hon'ble Supreme Court did not interfere with the impugned judgment and order passed by this court upholding the cancellation of the S.C. certificate by the SLSC.
;