Shubham Chand vs State Of Uttarakhand And Others
2023 Latest Caselaw 1906 UK

     HIGH COURT OF UTTARAKHAND AT
               NAINITAL
            Writ Petition (M/S) No.2036 of 2023
Shubham Chand                                      ....Petitioner

                             Versus

State of Uttarakhand and Others                 ....Respondents

Present:-
            Mr. M.K. Chand, Advocate for the petitioners.
            Mr. Suyash Pant, Standing Counsel for the State.
            Mr. Manoj Kumar, Central Government Standing Counsel
            for the respondent no.4.

                          JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The petitioner claims caste certificate under a

particular category, which has been denied to him by the

rejection order dated 29.06.2023. It has been challenged with

the further relief that the respondent authorities may be

directed to issue OBC certificate to the petitioner.

2. Heard learned counsel for the parties and

perused the record.

3. Learned counsel for the petitioner would submit

that the order rejecting caste certificate is appealable before

the Sub-Divisional Magistrate concerned and against it,

another appeal is provided before the District Magistrate, by

virtue of Government Order No. 198/XXX(6)/2022-20(02)21

dated 20.06.2022.

4. Since the issue can be raised in the department

alone, this Court does not see any reason to make any

interference, at this stage. Accordingly, the petition deserves

to be dismissed at the stage of admission itself.

5. The petition is dismissed in limine.

(Ravindra Maithani, J.) 21.07.2023 Ravi Bisht