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Judgment
B.S. Verma, J.—Heard learned Counsel for the parties and perused the record.
By means of this writ petition, the petitioner has sought a writ in the nature of mandamus directing the respondents to issue the caste certificate to the petitioner.
According to the petitioner, he belongs to Other Backward Caste and his caste is Gujjar. The petitioner is a domicile of the State of Uttarakhand since his birth. Earlier the petitioner was issued a domicile certificate by the S.D.M. Rudrapur on 24-7-2009 vide Annexure No. 1. The father of the petitioner is serving in Govind Ballabh Pant University, Pantnagar since long.
The grievance of the petitioner is that he applied for caste certificate before the respondent No. 4 along with necessary document/ notary affidavit (Annexure-2 to the petition) but no caste certificate has so far been issued by the authority concerned, therefore, the career of the petitioner is at stake. The application of the petitioner for grant of caste certificate has been annexed as Annexure No. 2 to the petition.
In the facts and circumstances of the case, it is directed that the respondent No. 4-Tehsildar Kichha, District Udham Singh Nagar shall take decision on the application of the petitioner for grant of the caste certificate (Annexure-2 to the petition) in accordance with law/Government Orders, expeditiously, preferably within a period of two weeks from the date of production of certified copy of this order, in case the application of the petitioner is still pending.
With the above direction, the writ petition is disposed of finally.