LAWS(CHH)-2023-5-7

SAMIRA PAIKRA Vs. UNION OF INDIA

Decided On May 08, 2023
Samira Paikra Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Mr. Siddharth Dubey, learned counsel for the petitioners. Also heard Mr. Ramakant Mishra, learned Deputy Solicitor General, appearing for respondents No. 1 to 3 and Mr. H.S. Ahluwalia, learned Deputy Advocate General, appearing for respondents No. 4 to 8/State.

(2.) The present writ petition has been filed by the petitioners with the following prayers:

(3.) In this writ petition, the petitioners are seeking a direction to the respondents-authorities to register First Information Report (FIR) and investigation against the concerned persons who have issued caste certificate to the respondents No. 9 and 10.