Showkat Ahmad Gojjar Bhat & Ors vs Union Territory Of Jk & Ors
2021 Latest Caselaw 294 j&K/2

                                                                                   Serial No. 140
                                                                                Supplementary-1 List
                                                                                   Of 08.03.2021

                               HIGH COURT OF JAMMU AND KASHMIR
                                         AT SRINAGAR
                                                                        WP(C) No.376/2021
                                                                         CM No.1208/2021
           Showkat Ahmad Gojjar Bhat & Ors.
                                                                             ..... Petitioner(s)
                                                  Through: -
                                      Mr A. H. Naik, Senior Advocate with
                                      Mr Shabir Ahmad Najar, Advocate.
                                                      V/s
           Union Territory of JK & Ors.
                                                                            ..... Respondent(s)

CORAM:

Hon'ble Mr Justice Ali Mohammad Magrey, Judge.

(ORDER) 09.03.2021

The petitioners claim that they applied before the concerned

authorities in the respondent Department for issuance of 'Scheduled Tribe'

certificate in favour of their children, but the said request of the petitioners is

not being considered by the respondents for reasons not known to the

petitioners. It is contended that this inaction, on the part of the respondents,

despite repeated requests made by the petitioners, has compelled the

petitioners to approach this Court through the medium of the instant Writ

petition.

Mr A. H. Naik, the learned Senior counsel, appearing on behalf

of the petitioners, in support of his case, has invited the attention of the Court

to judgment dated 8th of July, 2014 passed in OWP No.1688/2013 (placed on

record alongside the Writ petition as Annexure-III), wherein, in an identical

matter, the Court has already directed the respondents therein to issue

'Scheduled Tribe' certificate in favour of the petitioners therein.

Notice in the main petition as well as in the connected CM,

returnable on or before the next date of hearing. TAHIR MANZOOR BHAT 2021.03.09 17:34 I attest to the accuracy and integrity of this document List on 20th of May, 2021.

Meanwhile, the Tehsildar, Kokernag/ respondent No.4, shall

consider the cases of the petitioners for grant of 'Schedule Tribe' certificate

in favour of the children of the petitioners within two months from today, in

accordance with the rules governing the subject uninfluenced by objection of

respondent No.5, if any. Further, the Deputy Commissioner, Anantnag/

respondent No.3, is also directed to issue appropriate instructions to the

respondent No.4 to expedite the consideration for grant of 'Scheduled Tribe'

certificates in favour of the children of the petitioners within a period of one

week from today.

(Ali Mohammad Magrey) Judge SRINAGAR March 9th, 2021 "TAHIR"

TAHIR MANZOOR BHAT 2021.03.09 17:34 I attest to the accuracy and integrity of this document