- (1.) The petitioner preferred the present writ petition challenging the order dated 4.6.2004 passed by respondent No. 2 Scrutiny Committee whereby the petitioner's claim that he belongs to Rajput Bhamta caste (V.J.N.T.) is. invalidated.
(2.) The petitioner claims that he belongs to Rajput Bhamta caste which is notified as V.N.N.T. The Sub-Divisional Magistrate, Sailu issued certificate dated 31.8,1996 certifying that the petitioner belongs to Rajput Bhamta Community which is recongnised as V.J.N.T. When he was studying in 12th standard in the year 1996-97, his caste claim was referred to the Caste Verification Committee for verification. Before the Committee, the petitioner has produced documents as well as affidavits of his relatives. After receipt of report of vigilance cell considering other documents the caste claim of the petitioner was invalidated and the Committee cancelled the certificate issued by Sub-Divisional Magistrate, Sailu by its order dated 18.10.1999.
(3.) The petitioner challenged the said order of the Scrutiny Committee by preferring Writ Petition No. 2876/2003. This Court by order dated 15.12.2003 set aside the Committee's order dated 18.10.1999 and the matter was remitted back to the Committee to decide the claim of the petitioner afresh by giving opportunity to the petitioner to produce additional evidence and also with direction to give personal hearing to the petitioner. Thereafter, respondent No. 2 Committee again invalidated the caste claim of the petitioner by order dated 4.6.2004. Being aggrieved with the said decision of the Committee, the petitioner filed present writ petition to quash and set aside the order of Committee and declare him to be of V.J.N.T. category.;