LAWS(UTN)-2010-8-62

NITU BHARTI Vs. STATE OF UTTARAKHAND

Decided On August 19, 2010
NITU BHARTI Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Heard learned counsel of the parties and perused the record.

(2.) Learned counsel for the petitioners seeks permission to array Tehsildar Bhakysain, District Almora as respondent No.4. Permission granted. The necessary amendment be carried out during the course of the day. By means of this writ petition, the petitioners have sought following reliefs:-

(3.) The grievance of the petitioner-Km. Nitu Bharti is that he is entitled for the caste certificate of schedule caste on the basis of domicile of the State.