Karnataka High Court
Sri Chikkanna vs District Social Welfare on 23 January, 2009
Author: N.Kumar
Bench: N.Kumar
" Sri c JAGADISH SPZL. ABA 3 IN THE HIGH COURT or zammnrrmm AT DATED mrs me: 23"' DAY or aaNUa1;r:'§j"2'cj«é'§L%i[ .j: _ among V THE.' HON'BLE rm. JUSTi.'Z:CE::-:I;!é,f'v 4' ° "
WRIT mrrxrxon No. v.131.l.73 /"E1505? fig .
BETWEEN V' 1 3111 cnrnmmn' , sfo mm Baanm '1§H&IF?£* L , L AGED ABOUT 55 sfspgns * * zanamamp. ofzammrnm. Lfiezsmifzvm ASSHIBLI; 'j::3EEQ LI;"
'maul, mrrrs TALIIIC HY'-'OF-Rk Ujli-'1'P~Ié='rkkT' « %%%% PETITIONER {By 93:; Ab'Ht5i€~ ASSTS ;
1 , 1%f4Is'I'R1c'r WELFARE
-_opy.zcR3._ AND rmrmzn SECRETARY V p:s1=a:::_'r scrmwm cnsrn: mm V , ,:t=1=Lrar caszrz vxnrrrcarzom . " MYSORE nrsmrcr ' .m.-sc21=3" ' 2 '1'!-IiE3,V__:?J1iP'UT'£ ccmxxssxoman 'A 442303.12 DISTRICT V. mrsonz . . . EISPONDEITIS L'/ "H VHVIVNHVX :10 1.3903 HSIH Vilwlwnnuunn .. ...- «J wgminmnenta GI' gmsats in favamz ":e§i;:€"-. j--.j.ti;'?:.;a zaerabmra zzsf 'aha acifaadzzleafi. zzastesg---.4': 'ss:':1§3:§3.2.léfi"' trikzaa ami athar bamkwmrwfii «:":.%.~&%3a§f :§,n. 'é::§:'m V;~3-.f:;:aix:Q:3 flivil Sewiaes and $st$;%.:li.sfiiae:i%:5f' public agate: an;-.:%. in a'§§;:_v.j'*e":L.~3f33Lz:ai': §:u.E§n,:i4;;r.;é:1s:i'tias V' and 're the __ ad%1c:;49~;'{:£.":sr:ia;_ "i"2:3¢t.i'3mtion5 establifihed am': . 3i:2i,;vf; .:La"::s;d$§. fay the State: Gavaarnmmit. "
3'. i;;";$ Act xeafie aw unfier;
I Gate ctrtifiaatc ms: .;ma%«%%l::m. Cwxtfifimtd - _§,;"'I_?a 31:23' '~::}§_.1§3d:%§at§ :32" his garenfz Q2."
£>e;:"§§:t:§*.2fz3g ts the ficfififiuied V * aha Sabadufim '1'*.2:.:'.b$$ may, 'x%::'z A tar slaim kmzmfit rrnf "";2~e5:.$.ér-*»*a5't.*£z:z2': a2r2::2'm*- fiaati er; a5, eai mgr j A1' appmzntmamt as am}? aeervivza arm»:
em: far aafiaissiam :9 a amzrge axf gazed}? .223 a flzzizmsraitg €222' asgy V s9d'2mat.:é:::.n&£ xzzsézi ézartimz make are Rfifijiflfifiififl ta aha Tafzmfidar in &'z::':f2 fem and is: 5225:}: marzzzaar as may be [M/.
H91!-I VXVLVNHVX :10 .|.'.mo:1 I-inlu H'\l\.u\.nn.._... .- ..- ..... Wum. vr mmmmm mam count or KARNATAKA r-new coma"? prefigrihw fez' 1:53:22: mi' 5 Sartificate.
{2} Any s:.t&:2c£2'dats.= parezzt «C32? guardian fi;?.t~i4e'.Z«%;z:a;;::iz§;; :..s':g 03513.2' Ba ckwaxd $les:::3..a5»;g? .. gé;3z',"' _ I :5 ssrafer ta =;:.iaV.:§;=a7__ }b::*~;~_r§';€afi 3': gf ram arm 5:15 9:3 aznrzdar 0:; 43"., £3355:
far appaintmssrzi; cs:-***' u"-»V.$-:=3*_7:"r.r*:.:A'é.**:'e ~"é§.r past arr far ;2rT3; c;:':=.:zAse:p 91'" $ tad}! in Agivlgiagii ' V may Ecmsa z"..,i,$s'*:s:5j.;{'~ §§_'22..'sA22?2.&.§:a§ £3? app} .":f.si:s:*;?;*':.;'. -';V-flair: V1"%i.?;~§%¢.;';.:£§;1?'&r gm szzwsfzz fhfig a§§§§§'$&§fi'%%g$§r as may ba V ?¥,..7§_s»ea2;'r:-2 cf an fféfififié az§s'.'.'€ Sarita ¥;:7$s~.*:*_£;':'.,z§{*;2i».s;;>:~i:=.~:-z»,
3.91. ??.;s:=}z_ S =..\'£'&.§2s.2£.Ec2"s'a3' gay 0::
'V_§4t*$&eip:"' afigziicafiiafi zzrzcier the éL%;$*.2~~$'a::e;;I:ia:£iV' """ Hfi} ax f.3J",3g smi after ';§.ui:!2 :3£iIa:}'%.£.i.§"_'§«"' aa he fifiam fit =1.m~§fcz 'A--§.;jaatjT:£#f},rirzg: himsaif .z"Qg;a..:'»:'2":é:::g fhg ""'--ga;.?:?%.i*.§;»1*;s'ier::ass {pf the aiaim mafia by 2:223 &§.';f,'§.Iifi&£"2t pass an ardar isguizgg a "'~;::a3a«ar cartifiaate arr, am tim gzasa my be, as: izzszczma arm' cggia am'-tifieata ms $225152 f::rz"m gm xa}! be preacxibed, ax raj ac: ting the apfil 35 ca ti 5;" , -"X ) 'f"\-flirliilll-l\l Ian. nu;-..u__.. m-- __ -. .u-uuvnIHl\A HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR 11 appeal is provided to the Coctrxniaaioner of the Revenue sub-c:ii*:7i.géic§1:.. ' %
9. In pursuance 1:0 ._'g:hé'=_ 'di'L'駢i:-ié-Ia issued by the Apex Cc-urt_ inV"t_1;é cassif Macfhuri Patil and E Addl.
cnmnissi onar, Trxfial opznfiézzt and others, reported in AIR 94, the said Act wa§"'T;.j§funhdaci 3; nfr'0':Iucing Section 4-C and ¢1-C reads as Luann: and cut;
%%%% - [11 me State ahall constitute one -.7:
VA " ' Avifi-zifi ca ti an tzamau' t tees for A.V}a~..1§!:.v'v'%i'j"§:§ELzstrir:t consisting of such paifiéfi or persons as may be _ ,_:$za§:cr1b9d for verification of caste .v' ';:art1!i::ata and income and casts certificate issued under Section 4-}. or Section 4-3.
{2} Any parser: who has abcained a caate certificate or an income and Pm vymvmvx so umoo Ham wu............ .- ._- - . . .. .. ..---~4M~»w»oa0VU1M1WOWt1
-. nunnavfllflhfl mun COURT OF KARNATAKA HEGH CONE? Of' KARNfiA"¥&§i'.33&; NEGH COUR 13 ciznmmisai mm: 9: ms ccsm:
z-avemua flivigimzz, in mmiz.
31:: such manna: aréczf azxzz ,§a_;§m;§u2:.::'-..jgi:zf4_ such fee $3 may be pL*;=.é'aT"c:;:*_*'..b efi. . '.
{2} ?h& 9:v:azpna:%_camm;s$;¢n§;} afzal .E affi er ggs.' 1a*:z1z3€;;'<."I':=3 bs '::.?:_2 ' 5'-fizz ea an appc:rf.:a.;:r;i,'::y heafftf'-A gfisa sum awe: V j . a3vp€§5ag.£'4 xém deems fit. " "
1Q.€fifid$§ J : #3"-{S thfi S tats?
Gave rr:ré1é25.*xV2cj. .V , has? " ti t_é.£L1i'»éc§ a fife ii i i cat 11 cm catmitytaé ._ far ':$;e:;[¥cs3*;._T'j"~..»::3;2;2s'c;;*.11a%: ms varisfjg tiéze caste <:&zi:'+.:if."§.:;';z1t33:v_s "°a;.r1:i iE1=;"¥C2I!Z8~ caztifimatsm .4,.is5..i;{%&;»_..j11:,derV"V§'»2e's;:'*;:;€.::':m é-L33; arfi xi-E. Evan a =.puaavE%'a~.=%~._,_ ~;;;,«3r§.'t:3._ "Ema almaztiy azebtaineari. a maate ae;'rfi'i.fi¢fi:E§AT%1ndex fisactsmn 33--.€s.. ma fie-B e.:..:*&r; make a§;:g§l'31:::ati:m tar: three wxmiittfia 9.::aaat:'a.t~ut&=;i Sactimn 4-C far iaszm af a vaiidity "-..._' "'ce';rtific;ate. Tim Vezifizcatian Cfmrsmiittae 31$ €.";'flnfQ3Z'X.'€é §st-am: to 2mm arsquiry as it $99233 fit: witkin 33 fi§.'§"'fi frcm the efiaitvs v::»f aazah x«./ 3 E S c C E c "I E E > § E ca in 3 § 3 3 J t 2 c E 5 1 Z 3 § 5 E 3 3 2 $ 15 fb} Daring tfie aaursa _@fW z enquixy he gfiaii swamina tha £Qfi§&;.15' xecardk, bixfih aartificate .35 any; afia»au¢h _fit&¢:" reievant zaaaz, £%;;afia££V'flx&m£méf* * the aypiicant if,&a i3T;fie@aQfi;a$&_:
may aisa examine tfi$ §ax3mEfigaaz&£§§V af the appi£¢ant;~&fi§-- g_aQfi'"a$§§x paxsan whm h§ETthQk33fi$fQ€§Q'¢f he social status_H§f1Vi&s: ggfiifipint 53¢ garentxgfigrfiifim, K ragiafifagzém law fi£flé*@5#fl =$f "tbfif Rulea reads V :5"-A : :1; arm T.e"a.£id.£t}? 92* '_£"c9;§;fi¢ate issugfi E3? the Gaste 'R";y V§ ifE§a§§mn fiémfidttaa in favmax @f a A §er$fi§ >be£Gnging ta ths fiakefimled £§é§é ax Scheduled Tkibe ahali remaia A.__va£fd .far the Jpu:p§£§ sf afiusatzan 'a_fin& wplaymant uncii it is canae£Ea§ or untii &h& daae an whiah afie candifiata changea his reiigioaa faith 51.8 whiabaer ia eariier, M//,* Q Iilslln I_U§lI..DI|A. ...- .. . M .
... ltlk'&4f"'¢ anII'h0nI -mwuwnu um JVHHIVHHMRM FHKFFI MKJUKE K13' fi.HK§'A§fi.KA S;-3 tribe at the time of Eiiing z:$r§wir:ati::::3.--<fi§:~;»z"§;§§s¢{%:,s.; tr?» a xeservmi tsfinatituamcy. cases are net wavered :.:.n<:im:~..;-jzis ;§':::'i:'I.;4 that View Qf thva matter; :m€§i.¢é'»._ issuad is sang I-2-ait:hm.2tV jz_ii~2:.j_,€.sfi:z:';'a:~.i;iVz3;,V.'-._ 3'-'§,é':?::'::::<a.a"§,'. E "
5;:-3.53 the fB1.lr:3r5v3i2?;§_..€2=rfi${E'~§_ The writ gatitgrgfi a§V:.1*m;§.a»:2*+%.. The 2%-.at€irL%2 'i5, 'i'--.§.'e1::'.-'=.:::;y gum'-sheé.
%%%% 4' k ii: % Sd/1 'z'%1er%:;*Ee:::,a ' "$235: "
AIS! Lasagna'...-.«- .... _ _ _.... .