Mayank vs State Of H.P. And Others
2021 Latest Caselaw 1173 HP

THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                               CWP No. 652 of 2021
                                              Decided on: 22.02.2021




                                                                          .

       Mayank
                                                                      .......Petitioner

                                            Versus





       State of H.P. and others
                                                                   ......Respondents





       Coram
       The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.
       The Hon'ble Mr. Justice Ravi Malimath, Judge.
       Whether approved for reporting?1

       For the petitioner:                 Mr. Rajesh Kumar, Advocate.

       For the respondents:                Mr. Ashok Sharma, Advocate
                                           General with Ms. Ritta Goswami
                                           and Mr. Adarsh Sharma, Addl.
                                           A.Gs.



                                           (Through video conferencing)
       L. Narayana Swamy, Chief Justice. (Oral)

The relief sought by the petitioner is a direction to

respondent No.3 to consider the application made for the

issuance of Scheduled Caste certificate, despite of the fact that

the same has been made in the year 2018.

2. On instructions, the learned Additional Advocate

General submits that the office of respondent No.3 submits that

they do not have the copy of the application stated to be made

by the petitioner and in case petitioner approaches the

competent authority, the same shall be processed and

Whether the reporters of Local Papers may be allowed to see the judgment? Yes.

considered and appropriate orders will be passed thereon, in

accordance with law.

.

3. We have heard learned counsel for both the parties.

4. In view of submissions made by the learned

Additional Advocate General that the application stated to be

made by the petitioner in the year, 2018 is not pending in the

office of respondent No.3. Under these circumstances, we

permit the petitioner to approach respondent No.3 by making a

fresh application for issuance of Scheduled Caste Certificate to

the petitioner.

If such application is made, the statutory

authority/competent authority shall consider the same and pass

appropriate orders for issuance of Scheduled Caste Certificate to

the petitioner within a period of three months from today.

5. With the above observations, the writ petition is

disposed of. Pending application(s), if any, shall also stand

disposed of.

                                                ( L. Narayana Swamy )





                                                      Chief Justice


    February 22, 2021                                ( Ravi Malimath )
         (naveen)                                          Judge