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Khimai Singh v. State Of U.p. And 2 Others

Khimai Singh v. State Of U.p. And 2 Others

(High Court Of Judicature At Allahabad)

WRIT - C No. - 15675 of 2022 | 17-06-2022

1. The instant petition has been filed for a direction to respondent no. 3 to decide the representation of the petitioner dated 24.2.2022 in relation to grant of caste certificate, certifying that the petitioner's caste "Dhangar" is Scheduled Caste.

2. Counsel for the petitioner submitted that in this connection, there is already an enquiry report dated 3.3.2020, got conducted by the Backward Caste Welfare Directorate, Lucknow.

3. Learned Standing Counsel does not oppose the prayer.

4. Accordingly, the writ petition is disposed of with direction to respondent no. 3 to take a decision in the matter, in accordance with law, expeditiously, preferably within a period of eight weeks from the date of receipt of a true attested copy of the instant order.

Advocate List

  • Rajesh Kumar Tiwari

  • C.S.C.

Bench
  • HON'BLE JUSTICE MANOJ KUMAR GUPTA
  • HON'BLE JUSTICE SAMEER JAIN
Eq Citations
  • LQ
  • LQ/AllHC/2022/8982
Head Note

Constitution of India — Arts. 14, 16 and 338 — SC status — Petition for direction to decide representation of petitioner dt. 24.2.2022 in relation to grant of caste certificate, certifying that petitioner's caste “Dhangar” is Scheduled Caste — Counsel for petitioner submitting that in this connection, there is already an enquiry report dt. 3.3.2020, got conducted by Backward Caste Welfare Directorate, Lucknow — Standing Counsel not opposing the prayer — Hence, writ petition disposed of with direction to respondent no. 3 to take a decision in the matter, in accordance with law, expeditiously, preferably within a period of eight weeks from the date of receipt of a true attested copy of the instant order