Karnataka High Court
D K Prabhakar vs State Of Karnataka on 25 November, 2009
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
IN THE. HEGH COURT 0;: KARNATAKA AT BANGALORE
Dated this the 25"' day of November, 2909
Before
THE I:ION'BLE MR JUSTICE H UL-U 'I/ADI G L' A'
Criminal Petition 5623 / 2009
Between .-
D K Prabhakar S/0 D K Venkatesh
48 yrs. Karvi Keri, Kundapur " ._ * A . V ;
UdupiTa1uk & District A' V _Pe:_i:ioneu~
(By Sri S N Bhat, Adv.)
And:
1 State of KarnataI<a.V-- by - V
Supe1'intenden2. 'otT_P'_r---iice
Dimctorate T6fT.C.iv_j1 ghts '_
Enfor;:eme11tVCei},.BgmgTa1O;:<; C--enE1'e
Banga';0Fe'-- ' ' V
Sub--_§nspec"t'0rV_v(5f P.c>..Eice'*.
Rights Er§fQrce1nen': Cell
4.Mang3]A0m_ _____
l\.)
3». V "S:a:e' :.::by:V}{:1:iid:1pu1' Police Station
*IKu'ndap'LrI'., I V V Respondents
(By Srijé. V R'a':n§i¥£'1'ishna, G-P)
n This C(I':}.1"f1i1'l£i} Pegizion is filed uncier 3.482 of the Cr.PC praying to
q-fin-zh thé*«F1.RfC1'ime I\fo.29()/2008 before £he Kundzipu1'P03iC<:.
This Criminal P{:£iEi0I1 c 0:2 for Admission this day, the Court
'mexé-3 the following:
ix}
ORDER
Government Pieacier to take notice.
Petitioner has sought for qtiashing the FIR in Crirneii registered before the Kundapur Police for mic' 'offenciie pttinisihablievfinder S.3(1)(9) and 7( E )(2) of the Karnataka SC/ST.ii{P'rei.i_entii0niiof_:2\t.rocitie.si)arétciéi _ E989. _ ._ _ ._ Petitioner joined the services inii*Cyana_ra Ba'r1}<y_:o'ri 24.3.2980 by producing the caste certificate ohta~i.:1ed the"T_ahsi'l'dar on 17.3.1978 stating that he beEt'iirigisiiVt(3et..i§,otegaificoitiinttnity. 'However. later the District Caste Verification iContn1i.t1eeheadccibyte-.tiie_. Deputy Commissioner canceiied the caste certificate oh--tain'cr1Vby__thc.V1§eii.€~'ioner, by his order dated 27.5.2005. The igovernineunt yide its notification dated 11.3.2002 protects such of A'-those' 'p¢rS()11§ like' the petitioner who have obtained faise caste. certificate, on surfs/.nd~e_;' of" caste certificates obtained, by treating their 0 ;ippt)inti'n.ent ._tintie.ri--'ge.nerz11 merit category and that they shall not be eligible for W any f_)1'()1I]()[i€)I2 er other benefits under the SC/ST category in future. st"
In the case on hand, the Deputy Commissi0ne.r of the Caste Verification Committee, by his order dated 27.5.2005, has aiready c:'1_11t::j11ed the cane certificate obtained by the petitioner. That apart, the--.. 'iv!,_3'.2OO;?,.A government order atso protects the interest of the petitioner." __ In View of the same, the comptaint fi.Ied'éigaifis;L« ¥,t1e-.'pet.;itéQ:'1"e;r regi;~;t'ereC}' in F1 R./Crime N0.290/2009 by the Kundapur Potétte " . Petition is atlowed.
Government Pleader to t":t'e_ :.t1e_n1()_0t'2.;1ppeé;s-rémeewithin four weeks. An