ORIENTAL INSURANCE Vs. ANAPPA

JUDGEMENT

(1.) The appellant-Insurance Company is before this Court assailing the order dated 13.06.2018 passed by the learned Single Judge in W.P.No.49692/2016.

(2.) The appellants herein invited applications for appointment to the post of 'Assistant', which was reserved for Scheduled Tribe category. The first respondent herein produced a caste certificate dated 31.08.1978 which stated that the first respondent belonged to "Jenu Kuruba" community which is a Scheduled Tribe category. Based on the said claim, the first respondent was appointed as Assistant. It is contended that the first respondent was suspended from service on 20.01.2012, on an allegation that he had produced a false caste certificate at the time of seeking employment. It is further contended by the first respondent that he was due to retire on 31.01.2012.

(3.) The first respondent approached this Court in W.P.Nos.2888-2890/2012. However, since the first respondent attained the age of superannuation, the learned Single Judge held that the order of suspension merged with the order of superannuation and therefore, the petitions do not survive for consideration. Keeping all contentions open, the writ petitions were disposed of.