VISHWAJEET MAJHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Mr. Lalit Tewari, Advocate for the petitioner and Mr. P. C. Bisht, learned Brief Holder appearing on behalf of the respondents.

(2.) BY means of this petition the petitioner has sought the following relief:

(3.) IN the counter affidavit filed by State / respondent it has been alleged that the petitioner is a permanent resident of Bihar State and he is not permanent domicile of Uttarakhand, therefore, no Scheduled Caste Certificate can be issued to him to take benefit of reservation in Uttarakhand.