Aadi Sehal vs State Of Uttarakhand And Others
2023 Latest Caselaw 2095 UK

     HIGH COURT OF UTTARAKHAND AT NAINITAL

            Writ Petition (M/S) No. 2179 of 2023

Aadi Sehal                                           ...Petitioner

                               Versus

State of Uttarakhand and others                 ...Respondents

Present:-
            Mr. Jitendra Chaudhary, Advocate for the petitioner.
            Mr. B.D. Bisen, Brief Holder for the State.

                                 JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral) The challenge in this petition is made to an order

dated 24.02.2023 by which, the caste certificate has been

declined to the petitioner.

2. Heard learned counsel for the parties and perused

the record.

3. At the very outset, learned State counsel would

submit that an appeal is provided in such matters. The first

appeal may be preferred before the Sub Divisional Magistrate

and second appeal before the District Magistrate by virtue of

notification dated 20.05.2022 issued by Department of

Personnel and Vigilance-VI of the State of Uttarakhand.

4. The notification has been placed for perusal of the

Court and factor with regard to the time limit within which

these appeals may be decided, the first appeal in such

matter, according to this notification may be preferred before

the Sub Divisional Magistrate and second appeal before the

District Magistrate.

5. Since the procedure has been prescribed in such

matters, there is no reason to entertain the petition.

Accordingly, the petitioner deserves to be dismissed at the

stage of admission itself.

6. The writ petition is dismissed in limine.

7. The petitioner is at liberty to challenge the

impugned order, by which caste certificate was declined

before the appellate authority. This Court has no doubt that

if such appeal is preferred, it shall be decided within the

stipulated time as given in the notification, as referred to

hereinabove.

(Ravindra Maithani, J.) 04.08.2023 Jitendra