- (1.) We have heard Sri L.P.Singh, learned counsel for the petitioner, learned Standing Counsel for the State respondents and Sri A.K.Saxena for respondent no.4.
(2.) This petition has been filed challenging the order dated 9.3.2009 passed by the respondent no. 3 Tehsildar whereby the representation of the petitioner was rejected and the Scheduled Tribe's certificate dated 14.1.2009 issued to the petitioner of 'Gond' caste has been cancelled nd also the consequential order dated 28.3.2009 passed by the respondent no. 4 terminating the services of the petitioner from the post of 'Conductor' on the ground that the Scheduled Tribe certificate submitted by him stands cancelled.
(3.) The petitioner had earlier approached this Court by filing writ petition no. 27174 of 2008 challenging the order dated 8.4.2008 cancelling the Scheduled Tribe certificate issued to the petitioner of 'Gond' caste. Writ petition was disposed of vide ordr dated 21.7.2008 giving liberty to the petitioner to make a representation before the Tehsildar, with the direction to him to decide the same by a speaking order. In pursuance of the order of this Court, the Tehsildar considered the representation made by the petitioner and by the impugned order, he has cancelled the certificate, as a result whereof, the services of the petitioner was terminated for the same reason.;