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Judgment
Heard Mr. M.K. Ray, learned counsel on behalf of the petitioner and Mr. P.C. Bisht, learned Standing Counsel on behalf of respondents.
This writ petition has been filed by the petitioner for quashing the order dated 09.11.2015 passed by the respondent no. 3.
Briefly stated the case of petitioner is that the father of the petitioner was appointed as Assistant teacher in the Department of Education and now the father of the petitioner is posted in Government Higher Secondary School, Bichua, Sitarganj, Udham Singh Nagar and in this regard the Block Education Officer, Sitarganj has issued a certificate on 06.12.2010. The respondent no. 3 had issued a Permanent Residence Certificate in favour of the father of the petitioner on 15.11.1999. On 21.02.2011, the S.D.M Sitarganj, Udham Singh Nagar issued a Permanent Residence Certificate in favour of the petitioner.
It is submitted by learned counsel for the petitioner that though the father of the petitioner was working in the State of Uttarakhand, petitioner was born and brought up in the State of Uttarakhand, he is not being given O.B.C. caste certificate.
Mr. P.C. Bisht, learned Standing Counsel submits that the said order was passed in the year 2015 and this petition has been filed highly belatedly. He further submits that the application of the petitioner has been rejected as the petitioner had failed to supply relevant documentary evidence regarding his residence in the State of Uttarakhand since 1985.
I have considered the submissions advanced by learned counsel for the parties. In my humble view, the petitioner should be given an opportunity to file a fresh application before the third respondent for issuance of Caste Certificate. In case, such an application is moved by the petitioner along with the required documentary evidence, within ten days from today, the respondent no. 3 will take a decision on the said application in accordance with law, within a period of two months from the date of production of a certified copy of this judgment.
The Writ Petition is disposed of.