Km. Ritika vs State Of U.P. And Others
2015 Latest Caselaw 5484 ALL

Citation : 2015 Latest Caselaw 5484 ALL
Judgement Date : 15 December, 2015

Allahabad High Court

Km. Ritika vs State Of U.P. And Others on 15 December, 2015

Bench: Arun Tandon, Harsh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 65542 of 2008
 

 
Petitioner :- Km. Ritika
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Rajesh Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Harsh Kumar,J.

Heard learned counsel for the parties.

In the order impugned of Tehsildar, it is mentioned that in the village, where the petitioner resides, there is no caste by the name of Dhangar and the petitioner is Gaderia by caste, which is included in the list of backward classes.

It has further been recorded that there is no caste certificate of Dhangar Jaati in favour of the father of the petitioner also.

Counsel for the petitioner disputes the correctness of the findings so recorded on the facts.

In our opinion, writ is not the proper remedy for the purpose.

The petitioner may approach the District Level Screening Committee constituted under the Government Order at the first instance.

Order Date :- 15.12.2015

Ashish Pd.