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WPMS/3299/2022
2023 Latest Caselaw 43 UK

Citation : 2023 Latest Caselaw 43 UK
Judgement Date : 4 January, 2023

Uttarakhand High Court
WPMS/3299/2022 on 4 January, 2023
SL.             Office Notes,
No.   Date   reports, orders or                  COURT'S OR JUDGE'S ORDERS
              proceedings or
               directions and
             Registrar's order
              with Signatures
                                  WPMS No. 3299 of 2022
                                  Shri Sanjaya Kumar Mishra, J.

Mr. P. C. Petshali, learned counsel for the petitioner.

Mr. Suyash Pant, learned Standing Counsel for the State.

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

i. Issue a writ, order or direction in the nature of Certiorari to quash the rejection order dated 30.11.2022 passed by respondent no. 3 in respect of issuance of caste certificate to the petitioner (Annexure -9) ii. Issue a writ, order or direction in the nature of Mandamus to direct the respondent no. 3 to issue SC caste certificate to the petitioner for 'Jatav Caste'.

iii. Issue any other order or direction, which this Hon'ble Court may deem fit and proper in the circumstances of the case.

iv. Award cost of the petition.

His application for grant of caste certificate has been rejected on the ground that as per the report of the Revenue Inspector, the documents filed by the petitioner were incomplete.

In that view of the matter, the writ petition is disposed of giving liberty to the petitioner to file a fresh application before the appropriate Authority by annexing appropriate documents and the same shall be considered as per the judgment passed by us in WPMS No. 3710 of 2018 and WPMS No. 2055 of 2022 on 11.03.2019 and 29.08.2022 respectively. Accordingly, the writ petition is disposed of.

(Sanjaya Kumar Mishra, J.) 04.01.2023 (Grant urgent certified copy of this order, as per Rules) A/-

 
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