AIR 1996 SUPREME COURT 1962 ::1996 AIR SCW 2333 ::(1996) 2 RRR 446 ::1996 (2) UJ (SC) 254 ::1996 UJ(SC) 2 254 ::1996 (4) SCC 431 ::1996 (2) CurCC 268 ::(1996) 4 ICC 549 ::(1996) 5 JT 71 (SC)

Supreme Court Of India

(From : Karnataka)

Hon'ble Judge(s): K. Ramaswamy, B. L. Hansaria, S. B. Majmudar , JJJ

Constitution of India , Art.341— Constitution (Scheduled Castes) Order (1950) , Cl.2— Scheduled Caste - Candidate contesting election claiming to be a Scheduled Caste - Rejection of his claim on ground that he is a Verrashiva Jangamma and not Beda Jangamma which is notified as Scheduled Caste in State - Claim of candidate based on earlier decision of Civil Court in election petition relating to Z. P. election - However said decision found to be not deciding his status - Moreover certificate of status issued by Municipal Commissioner was without jurisdiction - Rejection of his claim as to being a Scheduled Caste was proper. (Para 2 5 6)