WPMS/2951/2023
2023 Latest Caselaw 3240 UK

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                                   WPMS No.2951 of 2023
                                   Hon'ble Ravindra Maithani, J.

Mr. Navneet Kaushik, Advocate for the petitioner.

Mr. V.D. Bisen, Brief Holder for the State.

Heard.

Admit.

Learned C.S.C. takes notice for the respondents.

Respondents may file counter affidavit within four weeks.

Two weeks thereafter, rejoinder affidavit, if any, be filed.

List this matter for final hearing on 01.03.2024.

Heard on Interim Relief Application IA No.1 of 2023 The petitioner has been denied OBC caste certificate on the ground that she is married.

Learned counsel for the petitioner would submit that after marriage, the status of a person as OBC does not extinct. He would refer to the judgment dated 30.10.2009, passed in WPMS No.146 of 2009, Neha Saini Vs. Sate of Uttarakhand and Others, to argue that OBC caste certificate is issued based on birth.

By means of the interim relief application, the petitioner seeks that provisional certificate maybe granted to the petitioner because she has to appear in one examination on 26.10.2023.

Having considered, as an interim measure, the respondent no.2 is directed to provide provisional OBC caste certificate to the petitioner within next three working days. The provisional certificate shall remain subject to the final outcome of the writ petition.

Interim relief application stands disposed of, accordingly.

(Ravindra Maithani J.) 19.10.2023 RV