2014 AIR CC 1039 (AP) ::(2014) 2 AndhLD 370

Andhra Pradesh High Court

Hon'ble Judge(s): K. G. Shankar , J

( A ) Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act (16 of 1993) S. 6 , 20 — A. P. (Scheduled Castes, Scheduled Tribes and Backward Classes) Issue of Community, Nativity and Date of Birth Certificates Rules (1997), Rr. 6, 8 — Caste certificate — Claim for — No evidence to show that petitioner was brought up as Telaga child nor any evidence to show that social status of child was Telaga, which was Non-Tribal community — Father of petitioner belonging to Scheduled Tribe as Konda Kapu by community — Moreover petitioner produced judgment of Court holding father of petitioner as belonging to Konda Kapu Community — No contrary evidence produced by State — Petitioner entitled to Caste Certificate by virtue of community of his father. (Paras131415)