Sita Ram vs State of Himachal Pradesh and Others

Justice Kurian Joseph, C.J.—The H.P. State Commission for Backward Classes will stand impleaded as additional fifth respondent.

The writ petition is filed with the following prayer:

(i) That writ in the nature of mandamus may kindly be issued by directing the respondents to make necessary entry in the revenue record and issued the OBC Certificate to the petitioner and his family.

As rightly pointed out by the learned Deputy Advocate General that pursuant to the enquiry, the consequential required action, if any, has to be taken by the H.P. State Commission for Backward Classes. The writ petition is disposed of relegating the petitioner to the Commission. There will be a direction to the H.P. State Commission for Backward Classes to look into the case of the petitioner, cause the necessary enquiry conducted and take further follow-up action in the matter. Needful including the issuance of the certificate, if found entitled, be done within a period of three months from the date of production of a copy of this judgment alongwith a copy of the writ petition by the petitioner before the Commission.

The writ petition is disposed of, so also the pending application(s), if any.