07 April 1997
Supreme Court
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RAMAVATAR Vs STATE OF BIHAR

Bench: K. RAMASWAMY,D.P. WADHWA
Case number: C.A. No.-002951-002952 / 1997
Diary number: 79390 / 1996
Advocates: Vs IRSHAD AHMAD


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PETITIONER: RAMAVATAR

       Vs.

RESPONDENT: STATE OF BIHAR & ORS.

DATE OF JUDGMENT:       07/04/1997

BENCH: K. RAMASWAMY, D.P. WADHWA

ACT:

HEADNOTE:

JUDGMENT: O R D E R      Leave granted.      The appellant  claims for  promotion as Engineer-in-Chief on the basis  of a  the basis  of a  Scheduled Tribe  Status. In the judgment in  Major Yogendra  Narain Yadav  vs. State  of Bihar  & Ors., the  right of the person has been determined. In this case, the question  arises is:  whether the appellant really belongs to Scheduled Tribe?  With a  view to  find the  genuineness of   the status as  Scheduled Tribes,  we had  directed the  petitioner to file geneology table of his family history. It is now admitted in his affidavit  that the  family of  the  appellant  hails    from Bilaspur, Madhya  Pradesh. He  claims that  his  forefathers  had migrated to  Bihar and  that the  appellant had done his eduction there and  had obtained  the certificate  also from  the District Magistrate, Patna,  Admittedly, none  of his forefathers had been granted any  such certificate.  The family  history, as stated in the affidavit indicates as under:                        "G E N E O L O G Y                         Late Chilbili Sah                                 :                        Late Chintaman Sah                                 :                           Late Hira Sah                                 :          ----------------------------------------------              :                     :                     : Late Tulsi Sah        Late Janki Sah      Late Mahabir Sah               ------------------------------------               :              :               :          Ram Avatar     Kaushalya       Laxmi Narayan              (Son)        (Widow)            (Son)               :              :               :     ---------------   ----------------    ------------------     Married with      Married with late   Married to Bagaha     Yashoda Devi      Ganga Pd., Patna    District Bettiah,     Ara District                          Old District     Old Shahabad                          Motihari     District.        :                                   :        :             -------------------------------------

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      :             :                :                 :        :       Rashmi Bala     Ushmi Bala          Abhijit        :         Daughter       Daughter            Son        :        :                        ....    All are married  ...                                                                 : -------------------------------------------------------------------------- - Shashi    Nishi     Rishi     Pawan    Suman    Sandhya   Pragati   Raman Bala      Bala      Bala      Kumar    Kumar              Gond      Kumar Daughter  Daughter  Daughter  Gond     Son       Daughter Daughter  Son married   married   married   son      unmarried married  married   un- to O.P.   to        to        Un-                to       to Ajay   marrie d Gond,     Raghunath Birendra  married            Chapra   Kr., Patna     Manjhi    Sah Jhar-                    District Patna City      Lasia     suguda in                    presently Patna     P.S.E.    Sabalpur                     Gopalganj           Kurrudeg  District                     District           in        presently           Semdega   Jharsuguda           in the    (Orissa)           Ranchi           District           now Gumla           District      A reading  of this  family history  indicates that  his claim as  Scheduled Tribe  is not  only highly  doubtful but beyond comprehension  to believe  that he  eligible for  the same. Under  the circumstances, we do not find any substance to interfere  with the  order of the High Court. However, it would be open for the appellant to be entitled to compete as a general candidate.      The appeals  are accordingly  dismissed but without any order as to costs.