Mohd. Subhan And 10 Others vs State Of U.P. And 2 Others
2015 Latest Caselaw 2103 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 49467 of 2015
 

 
Petitioner :- Mohd. Subhan And 10 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Braham Singh,Susheel Kumar Tewari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the petitioners and learned counsel for the respondents.

The grievance of the petitioners is that his application for issuance of caste certificate of Other Backward Class is not being considered.

In our opinion, the grievance of the petitioners needs to be appropriately examined by respondent no.2-District Magistrate, who is the Chairman of Caste Scrutiny Committee, at the first instance.

Accordingly, this writ petition is disposed of with a liberty to the petitioners to file a representation for ventilating their grievances before respondent no.2-District Magistrate within two weeks along with a certified copy of this order. The respondent no.2 shall consider the same by means of a reasoned order preferably within eights weeks thereafter. All consequential actions shall be taken accordingly.

Order Date :- 2.9.2015

Ashish Pd.