- (1.) Heard learned counsel for the petitioner and Sri S.N. Mishra, learned standing counsel for the respondents.
(2.) On 17.09.2020, this Court has passed the following order:- "By the impugned minutes of the meeting of the District Level Committee dated 29.07.2020, the petitioner's caste certificate of Schedule Tribes was cancelled and the impugned consequential order dated 30.07.2020 has been passed by the District Magistrate, Mirzapur cancelling the caste certificate. Sri S.N. Shukla, learned standing counsel submits that against the impugned order, the petitioner has a right of appeal before the Divisional Level Committee under the Government Order dated 27.01.2011. He prays for a day's time to produce the Government Order dated 27.01.2011. As prayed by learned standing counsel, put up tomorrow as a fresh case at 10 A.M. for further hearing."
(3.) Today, learned standing counsel has produced two Government Orders dated 27.01.2011 and 28.02.2011, which are reproduced below:;