Uttarakhand High Court

Smt. Shivani Devi vs State Of Uttarakhand And Others on 3 July, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
         Writ Petition No. 1971 of 2025 (M/S)
Smt. Shivani Devi                    ..........Petitioner
                                     Vs.
State of Uttarakhand and others                      ........ Respondents
Present :   Mr. Rajat Mittal, Advocate for the petitioner appeared through video
            conferencing.
            Mr. Mahendra Singh Bisht, Standing Counsel for the
            State/respondent nos.1 to 4.
            Mr. Atul Bhatt, Central Government Standing Counsel for the Union
            of India/respondent no.5.

                               JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral) It is the case of the petitioner that she had applied

for OBC Certificate as she belongs to Gujjar Community. But,

yet her application has not been decided by the respondent

no.4/Sub Divisional Magistrate, Vikasnagar, District

Dehradun. The petitioner has to contest the Panchayat

Elections, for which, Nomination will be closed on 05.07.2025.

2. Heard learned counsel for the parties and perused

the record.

3. Learned counsel for the petitioner would submit

that either the "Provisional Caste Certificate" may be granted

to the petitioner or the respondent no.4/Sub Divisional

Magistrate, Vikasnagar, District Dehradun may be directed to

decide the application dated 06.06.2025 of the petitioner,

which is Annexure No.4 to the writ petition for obtaining

"Caste Certificate" before the nomination is closed.

4. Learned State Counsel would submit that the

application dated 06.06.2025 of the petitioner, which is

Annexure No.4 to the writ petition for obtaining Caste

Certificate, shall be decided before the last date of filling up of

the nomination form.

5. The Court takes on record the statement given by

the learned State Counsel.

6. The petition is disposed of with the directions to

the respondent no.4/Sub Divisional Magistrate, Vikasnagar,

District Dehradun to decide the application dated 06.06.2025

of the petitioner, which is Annexure No.4 to the writ petition,

prior to the last date of filling up of the nomination form, in

accordance with law. The decision taken shall be

communicated to the petitioner, immediately after such

decision is taken.

7. Learned State Counsel undertakes that he would

communicate the order of the Court to the respondent

no.4/Sub Divisional Magistrate, Vikasnagar, District

Dehradun.

(Ravindra Maithani, J.) 03.07.2025 Sanjay

SANJAY

DN: c=IN, o=HIGH COURT OF UTTARAKHAND,

2.5.4.20=e50e50b49596520698eff87e0a08bb d504686df4d1afc60f54a287831dec46fe,

KANOJIA postalCode=263001, st=UTTARAKHAND, serialNumber=26EEB7122ED0DD23233A255 DD8EC450A84B515A087CAEFD1B3179A7DE AE40699, cn=SANJAY KANOJIA Date: 2025.07.03 17:14:11 +05'30'