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Judgment
4 paragraphs · 124 wordsIt appears from the impugned order of the learned Single Judge that he was exercising the jurisdiction under Article 227 of the Constitution while entertaining W.P.(C) No.8649 of 2006 against an order passed by the Tahasildar, Berhampur in terms of Rule-8 of the Orissa Caste Certificate (for Scheduled Castes & Scheduled Tribes) Rules, 1980.
Against an order passed by the learned Single Judge under Article 227 of the Constitution, no writ appeal as such is maintainable by virtue of the decision of the Supreme Court in Life Insurance Corporation of India v. Nandini J. Shah (2018) 15 SCC 356.
Consequently, the writ appeal is rejected on the ground of maintainability. The interim order earlier passed by this Court stands vacated.
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