KONICA RATHORE Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Supplementary affidavit filed by the petitioner in the Court today. Same is taken on record.

(2.) By means of this writ petition, the petitioner has challenged the order dated 29.07.2010 passed by respondent no.4. Further prayer has been made for a direction to respondent nos.3 & 4 to issue other backward caste certificate to the petitioner forthwith treating her bonafide resident of State of Uttarakhand.

(3.) Brief facts of the case are that by caste petitioner is "Nai Thakur" which belongs to other backward caste (O.B.C.). Petitioner was born on 12.03.1992 in District Udham Singh Nagar. The parents of the petitioner are residing in District-Udham Singh Nagar as permanent resident of State of Uttarakhand, prior to creation of State of Uttarakhand. Petitioner completed her High School Examination, 2008 from Govt. Girls Inter College, Pantnagar, District-Udham Singh Nagar. Thereafter, petitioner applied for various Entrance Examinations for academic session, 2010. Thus, petitioner is in urgent need of caste certificate. She applied for issuance of caste certificate in which respondent no.4-Tehsildar, Tehsil-Kiccha gave a report on 29.07.2010 that petitioner is not entitled for caste certificate as she does not fulfill the criteria.