Gyanendra Prasad Gond & 3 Others vs State Of U.P. & 3 Others
2015 Latest Caselaw 2122 ALL

Citation : 2015 Latest Caselaw 2122 ALL
Judgement Date : 2 September, 2015

Allahabad High Court

Gyanendra Prasad Gond & 3 Others vs State Of U.P. & 3 Others on 2 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 49439 of 2015
 

 
Petitioner :- Gyanendra Prasad Gond & 3 Others
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- Pradeep Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties and perused the record.

The petitioners have failed to establish as to whether the caste to which they belong, is notified as SC/ST in the State of Uttar Pradesh or not under the first order of the President of India or any amendment made thereto by an Act of Parliament in accordance with the provisions of Article 341 and 342 of the Constitution of India.

We are of the considered opinion that no relief as prayed can be granted in absence of compliance of facts being brought on record.

The writ petition is dismissed accordingly.

Order Date :- 2.9.2015

Ashish Pd.