REKHA BHOWMIK Vs. THE STATE OF TRIPURA AND ORS.
LAWS(TRIP)-2015-7-80
HIGH COURT TRIPURA
Decided on July 13,2015

Rekha Bhowmik Appellant
VERSUS
The State of Tripura and Ors. Respondents

JUDGEMENT

Utpalendu Bikas Saha, J. - (1.) THE petitioner Smt. Rekha Bhowmik filed this writ petition challenging the order dated 16.09.2009 passed by the respondent -State Level Scrutiny Committee (for short, "SLSC") whereby and where under the SLSC cancelled the SC certificate No. 2619/F.1(6)/SDO/SNM/CTZN/78 dated 23.06.1978 issued by the Sub -Divisional Officer, Sonamura, West Tripura in her favour and was directed to submit her original caste certificate.
(2.) HEARD Mr. D. Chakraborty, learned counsel for the petitioner as well as Mr. TD Majumdar, learned GA for the respondents. The petitioner contended that she belongs to 'Mahisyadas' community which is recognized as "Scheduled Caste" Community in the State of Tripura and a certificate to that effect was issued in her name on 23.06.1978, after proper inquiry. Copy of the said certificate is annexed as Annexure -A to the writ petition.
(3.) A show cause notice along with vigilance report was issued to her on 21.02.2007 but the said notice could not be served upon her by the Postal Department. Thereafter, she was given another opportunity by way of publishing advertisement in the local newspaper on 18.05.2008 to collect the show cause notice from the office of the Director, SCs & OBCs, Gurkhabasti, Agartala. The petitioner appeared and received the show cause notice along with the vigilance report from the office of the Director on 19.05.2008.;


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