2012 (4) AIR Kar R 292

Karnataka High Court

Hon'ble Judge(s): Vikramajit Sen, Actg. C.J., Arvind Kumar , JJ

( A ) Karnataka Scheduled Caste/Scheduled Tribe and Other Backward Classes (Reservation in Appointment etc.) Act (7 of 1991) S. 13 — Karnataka Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reservation of Appointment, etc.) Rules (1993), R. 4C — Genuineness of Caste Certificate — Competent authority to decide — After promulgation of said Rules, it is only District Caste verification committee which is Competent Authority to look into genuineness or otherwise of any caste certificate — It is so even if certificate has been issued by Tahsildar in previous legal regime — But Rules do not have retrospective application and committee is creature of these Rules — Thus committee is not competent Authority when investigation into genuineness of Caste Certificate came to its culmination before Rules came into force. 2003 AIR Kar R 1139, Distinguished. AIR 2004 SC 1469, Relied on. (Paras89)