Km. Meera vs State of Uttarakhand and others

Hon''ble V.K. Bist, J.—Heard Mr. M.K. Ray, Advocate for the petitioner and Mr. H.M. Raturi, Standing Counsel for the State of Uttarakhand / respondents.

By means of this writ petition, the petitioner has prayed for a writ of Mandamus directing the respondents to issue a caste certificate in favour of the petitioner.

The contention of the petitioner is that his Sub Caste is "Dhimar", which is notified in the State of Uttarakhand as an Other Backward Caste. He further states that his family is residing in the State of Uttarakhand since 1992, and he born and brought up in the State of Uttarakhand. In this regard, the petitioner has annexed Photostat copies of the Voter Identity Card, House Tax Receipt as well as Ration Card. Because of some urgency, the petitioner applied for issuance of caste certificate before respondent no. 4 on 5.8.2011.

The grievance of the petitioner is that though he had moved the application for grant of caste certificate way back on 5.8.2011, no action is being taken by respondent no. 4 on the said application. He, therefore, prays that direction be issued to respondent no. 4 to take decision on his application, at the earliest.

Sri H.M. Raturi, learned Standing Counsel for the State of Uttarakhand states that it will be in the interest of justice, if such a direction is issued.

Having considered the submissions of the learned counsel for the parties, this writ petition is disposed of with the direction to respondent no. 4 to take a decision on the application of the petitioner dated 5.8.2011 (Annexure -4 to the writ petition), within a period of one month from the date of production of certified copy of the order.

Interim Relief Application (CLMA NO.10863 of 2011) also stands disposed of.