Utkarsh vs State Of U.P. And 3 Others
2023 Latest Caselaw 18392 ALL

Citation : 2023 Latest Caselaw 18392 ALL
Judgement Date : 20 July, 2023

Allahabad High Court

Utkarsh vs State Of U.P. And 3 Others on 20 July, 2023

Bench: Mahesh Chandra Tripathi, Prashant Kumar





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:145170-DB
 
Court No. - 40
 

 
Case :- WRIT - C No. - 23505 of 2023
 

 
Petitioner :- Utkarsh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Rajesh Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Hon'ble Prashant Kumar,J.

1. Heard learned counsel for the petitioner and Sri Sharad Chandra Upadhyay, learned Standing Counsel for the State-respondent.

2. Petitioner is before this Court assailing the order impugned dated 05.07.2023 passed by the third respondent cancelling the caste certificate of the petitioner bearing no. 090241406979 without providing any information or opportunity of hearing to him.

3. Learned counsel for the petitioner in support of his submissions has placed reliance upon the judgment passed by this Court in Mathura Prasad Vs. State of U.P. and 2 Others (Writ-C No. 13306 of 2019, dt. 18.04.2019) and as such it is sought to be contended that the present matter is squarely covered by the aforesaid judgment and the similar treatment may also be extended to the petitioner.

4. The above said argument of learned counsel for the petitioner is not being disputed by learned Standing Counsel.

5. The writ petition is accordingly allowed in terms of Mathura Prasad (supra). The impugned order dated 05.07.2023 is set aside. However, it is open for the authority concerned to proceed in accordance with the Government Order dated 24.1.2019.

Order Date :- 20.7.2023

A.K.Srivastava