ASHISH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, the petitioner has sought a writ in the nature of mandamus for a direction to the respondents to issue caste certificate to the petitioner on the basis of his application dated 30.07.2009.

(2.) Brief facts of the case are that petitioner belongs to the Chamar caste, which is notified as Scheduled Caste. The grand father of the petitioner was working with the Bharat Heavy Electricals Limited on the post of Mali since 10.08.1965 and was superannuated from the post on 24.11.1997. The petitioner from his childhood studied at Haridwar. He passed his All India Senior School Certificate Examination from Vidya Mandir Inter College, Haridwar in the year 2009. Petitioner got his entire education from the State of Uttarakhand. After completing his education, petitioner is in urgent need of caste certificate for higher studies. Therefore, he applied for caste certificate before the respondent no.3- Tehsildar, District Haridwar, but caste certificate is not being issued to the petitioner.

(3.) Although the petitioner has also prayed a writ of mandamus commanding the respondents to give admission to the petitioner as per his allotment of seat in Kumaon Engineering College, Dwarahat, District Almora but during the course of argument, learned counsel for the petitioner submitted that he does not intend to press this relief at this stage rather he confined his prayer towards prayer no.1 only.