SIDDHARTH CHOURE Vs. STATE OG C.G.

JUDGEMENT

(1.) HEARD . By this petition under Article 226/227 of the Constitution of India the petitioner has impugned the order dated 02.08.2007 whereby respondent No. 2 has refused to issue permanent caste certificate to the daughter of the petitioner namely Ku. Bhawna Choure.

(2.) THE petitioner is a Government employee and working as Assistant Teacher in the District of Rajnandgaon since 1991. The petitioner's daughter applied for caste certificate before respondent No.3 and she was issued temporary/provisional caste certificate (Annexure P-4), however, her application for issuance of permanent caste certificate was rejected by the respondent No. 2 vide order of Annexure P-6 on the ground that the petitioner is not the permanent resident of State of Chhattisgarh.

(3.) MR . Alok Bakshi, learned Government Advocate for the State fairly submits that the case of the petitioner is duly covered by the order in the matter of Ku.Bharti Banpuriya (supra).