VEENIT SINGH GAUTAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) 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.

(3.) According to the petitioner, he belongs to Scheduled Caste Chamar. The petitioner is a domicile of the State of Uttarakhand since birth. The father of the petitioner is serving in the G.B.Pant University Pantnagar since long on the post of Assistant and in the service record also, the father of the petitioner is recorded a member of Scheduled Caste Chamar.