Ajay Kaushal (Minor) vs Union Of India And Others
2011 Latest Caselaw 6479 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 72222 of 2011
 

 
Petitioner :- Ajay Kaushal (Minor)
 
Respondent :- Union Of India And Others
 
Petitioner Counsel :- Rajeshwar Singh
 
Respondent Counsel :- A.S.G.I.,Brajesh Pratap Singh
 

 
Hon'ble Rajes Kumar,J.

The petitioner applied for the admission in Class VIth in the college of respondent no. 2 and appeared in the entrance examination. The petitioner is a Scheduled Caste.  In the form he has declared himself as S.C. In the admit card he has been shown as S.C. while the petitioner has been given admission under the category of Scheduled Tribe and the necessary document in this regard is being sought. Since the petitioner is S.C. and not S.T., it is not possible for the petitioner to produce the document relating to the S.T. and the petitioner is entitled to get the reservation under the category of S.C.

Sri Brijesh Pratap Singh, Advocate appears on behalf of respondent nos. 2 and 3 may seek instruction.

Put up on 21.12.2011 as fresh.

Order Date :- 14.12.2011

OP