KHUSBOO Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) According to the petitioner, she belongs to Scheduled Caste Balmiki. The petitioner is a domicile of the State of Uttarakhand since her birth. The grand-father of the petitioner is serving in the G.B.Pant University Pantnagar since long on the post of Sweeper and in the service record also, the grand-father of the petitioner is recorded a member of Scheduled Caste Chamar.

(3.) The grievance of the petitioner is that she applied for caste certificate before the respondent no. 4 vide Annexure-3 to the petition along with notary affidavit but no caste certificate has so far been issued by the authority concerned, therefore, the career of the petitioner is at stake. The application of the petitioner for grant of caste certificate has been annexed as Annexure No. 3 to the petition. According to the petitioner, the petitioner is covered by the Government Order dated 27th May 2004.