Inconsistent Caste Declarations Preclude Statutory Benefits Under the Doctrine of Approbate and Reprobate

The appellant was elected Mukhiya in 2021 on a seat reserved for Extremely Backward Class (EBC) candidates, claiming "Dangi" caste status

Respondent No. 4 challenged this under Section 136(2) of the Bihar Panchayat Raj Act, 2006, alleging the appellant belongs to the "Koeri/Kushwaha" caste, which falls under the Other Backward Class (OBC) category

The State Election Commission referred the matter to the State Level Caste Scrutiny Committee

The Committee found that the appellant's ancestral land records (Khatiyan) recorded the caste as "Koeri" and that the appellant himself declared his caste as "Koeri" in a 2018 land purchase

A Single Judge dismissed the appellant's writ petition challenging the Commission's jurisdiction and the Committee’s findings

The appellant subsequently filed this intra-court appeal

Section 136(2) of the Bihar Panchayat Raj Act, 2006, regarding disqualification proceedings

Full Bench decision in Rajani Kumari v. State Election Commission, which mandates that disputed caste questions be adjudicated by a competent fact-finding authority

Doctrine of "Approbate and Reprobate," as reiterated in Union of India v. N. Murugesan, which prevents a party from taking inconsistent stands to gain benefits

Principle from R. Vishwanatha Pillai v. State of Kerala, stating that appointments or benefits obtained via false caste certificates are void ab initio and constitute a fraud on the Constitution

The Court reasoned that the State Election Commission did not adjudicate the caste status itself but properly referred it to the competent Caste Scrutiny Committee as per legal requirements

Upon reviewing evidence, the Court found the "Khatiyan" (revenue records) carried a presumption of correctness and clearly identified the appellant's ancestors as "Koeri"

The Court emphasized the appellant's 2018 voluntary declaration of "Koeri" status in land documents as a critical admission

It rejected the appellant's reliance on GAD circulars from 2011, noting that administrative instructions cannot be used to legitimize shifting caste identities or override consistent documentary evidence

The court concluded that the appellant's attempt to "change colours like a chameleon" by alternating between OBC and EBC status depending on the benefit sought was a violation of equity and the principles of reservation

The High Court dismissed the Letters Patent Appeal and affirmed the Single Judge's judgment

The Court ruled that the Caste Scrutiny Committee's findings were based on unimpeachable evidence and that the Commission’s reference was legally valid