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The Supreme Court refused to entertain a plea against the decision of Chhattisgarh High Court that had formerly rejected the findings and report of a committee on the caste of the former chief minister Ajit Yogi. The Bench consisted of Justice Kurian Joseph and Justice Sanjay KishanKaul. The bench upheld the high Court’s decision that had directed the constitution of a fresh Committee to look into Jogi's caste.
The Advocate General of Chhattisgarh, Jugal Kishore Gilda pointed out correctly that the scrutiny committee was not constituted in accordance with the Act of Chhattisgarh. The order of the Supreme Court was in response to a plea by Sant Kumar Netam who challenged the decision of the high powered committee that had held that former chief minister had obtained the certificate if tribal status, “Kanwar” to which he was not entitled. The Committee held that the scrutiny of the Committee was arbitrary and not in accordance with law.
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