Through: Shri B.M. Pingal vs State Of Uttarakhand
2022 Latest Caselaw 2962 UK

 IN THE HIGH COURT OF UTTARAKHAND
             AT NAINITAL
                  Writ Petition (MS) No. 2006 of 2022

Samiya Siddiquie.                                    ................Petitioner.

                                 Through: Shri B.M. Pingal, learned counsel for
                                 the petitioner.


                                 -Versus-
State of Uttarakhand
and another.                                          .........Respondents.
                                 Through: Shri Pradeep Hairiya, learned
                                 Standing Counsel with Shri Hargovind Pant,
                                 learned Brief Holder for the State /
                                 respondents.


            Date of hearing and judgment : 15.09.2022

Shri Sanjaya Kumar Mishra, J.

1. By filing this writ petition, the petitioner has prayed for the following reliefs:

"i. To issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 08.08.2022 issued by respondent no. 3 (contained as Annexure No. 4 to this writ petition) or mould the relief appropriately keeping in view of the facts highlighted in the body of the writ petition.

ii. Issue a writ, order or direction in the nature of Mandamus directing the respondents authorities to issue Caste Certificate of Other Backward Class (Chhipi) in favour of petitioner forthwith"

2. No counter affidavit has been filed by the respondents / State. Caste Certificate is denied to the petitioner only on the

ground that petitioner has not enclosed any evidence of her residing in the State of Uttarakhand since 1985.

3. It is apparent from the records that petitioner was born in the State of Uttarakhand on 10.12.2000 and is residing in the State of Uttarakhand since then. Other Backward Class caste certificate has also been issued by the respondent authorities in favour of her father. She has also annexed a copy of birth certificate, copy of permanent resident certificate and caste certificate issued to her father as Annexure Nos. 1 and 4 to the writ petition. Considering all the above documents, I do not find any reason to deny the caste certificate to the petitioner.

4. For the purpose of clarity, we also take note of the Government Order dated 02.04.2013 bearing No. 1118/XVII- 1/2013-01(20)/2013, issued by State of Uttarakhand, in this regard and the case of the present petitioner is covered by the said Government Order wherein at Paragraph No. 4 the following provisions have been made, which reads as under:-

^^3 vfoHkkftr mRrj izns"k ds SC ST rFkk OBC ds O;fDr;ksa dks tkfr izek.k&i= rHkh fuxZr fd;k tk,xk] tc os 09 uoEcj 2000 ;k mlls iwoZ mRrjk[k.M jkT; ds fdlh Hkkx ds LFkk;h fuoklh ¼Permanent Resident½ gksaA 4-LFkk;h fuoklh (Permanent Resident) dh ifjHkk'kk rFkk mlds fu/kkZj.k ds laca/k esa fuEu funsZ"k fn, tkrs gS%& i. LFkk;h fuoklh (Permanent Resident) dh ifjHkk'kk ogh gksxh] tks lkekU; iz"kklu foHkkx }kjk fuxZr "kklukns"k la[;k%& [email protected],d&[email protected]@2001] fnukad 20 uoEcj 2001 esa nh xbZgSAbl "kklukns"k esa LFkk;h fuokl ls lacaf/kr O;oLFkk tks tkfr izek.k&i= fuxZr djus gsrq izklafxd gS] fuEu izdkj gS& a. O;fDr Hkkjr dk ukxfjd gS] rFkk

b. O;fDr dk mRrjk[k.M esa ^LFkk;h vkokl^ (Permanent Home) gksA ^LFkk;h vkokl^ (Permanent Home) dk rkRi;Z ,sls O;fDr;ks als

gS] tks mRRjk[k.M esa iSr`d :Ik ls jg jgs gks avFkok ftudk mRrjk[k.M esa iSr`d vkokl gks] Hkys gh os viuh vkthfodk vkfn ds dkj.k izns"k ds ckgj fuokl dj jgk gksA vFkok O;fDr mRrjk[k.M esa U;wure 15 o'kZ ls fuokl dj jgk gksA ii. LFkk;h fuoklh esa ,slk O;fDr Hkh lfEefyr gksxk] ftldk tUe mRrjk[k.M esa 09 uoEcj 2000 ;k mlls iwoZ gqvk gks rFkk og vFkok mlds ekrk&firk mDr izLrj& 4¼i½dh "krsaZ iwjh djrs gksA iii. LFkk;h fuoklh esa ,slk O;fDr Hkh lfEefyr gksxk] ftldk tUe mRrjk[k.M esa 09 uoEcj] 2000 ds ckn gqvk gks vkSj mlds ekrk&firk mDr izLrj& 4 ¼i½ dh "krsaZ iwjh djrs gksA iv. LFkk;h fuoklh esa ,slk O;fDr Hkh lfEefyr gksxk] ftldh lsok,a mRrj izns"k iquxZBu vf/kfu;e] 2000 ds varxZr mRrjk[k.M jkT; dks LFkk;h :Ik ls vkoafVr dh xbZ gksA v. LFkk;h fuoklh esa ,slh iRuh Hkh lfEefyr gksxh] tks mRrjk[k.M ds LFkk;h fuoklh ls "kknh djus ds mijkUr vius ifr ds lkFk mRrjk[k.M esa jgrh gksA vi. LFkk;h fuoklhessa ,slk O;fDr Hkh lfEefyr gksxk tks orZeku mRrj izns"k ds fdlh Hkkx ls mRrjk[k.M es amigrate gksdj mRrjk[k.M esa jg jgk gks vkSj og izLrj & 4 dh ¼i½ ls ¼v½ rd dh fdlh Hkh "krZ dks iwjk djrk gksA vii. Tkfr izek.k&i= fuxZr djus dh n`f'V ls LFkk;h fuokl (Permanent Resident) gh izklafxr gSAfuokl ds laca/k esa vU; "kCnksa tSls fuokl djrk gS (Resides)] fuokl (Residence)] lkekU;r;k fuokl djrk gS^ (Ordinarily

Resides) ^lnHkkoh fuoklh (Domicile) rFkk ^ewy fuoklh^ (Original Resident) dks fopkj vkSj mi;ksx esa ugha fy;k

tk;sA^^

5. In that view of the matter, the writ petition is allowed. The Tehsildar, Ram Nagar, District Nainital - respondent no. 3 is directed to reconsider the matter and after affording reasonable opportunity of hearing and producing the documents to the petitioner to establish her case, in terms of the provisions referred to above, shall take a decision strictly, in accordance with law, by speaking and reasoned order within a period of 21 days from production of certified copy of this order.

(Sanjaya Kumar Mishra, J.)

SKS