RUBY KHATOON Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. P.C. Pethshali, learned counsel for the petitioner, Mr. B.S. Parihar, learned Standing Counsel for the State of Uttarakhand-respondents 1 to 5 and Mr. N.S. Pundir, learned Standing Counsel for the Uttarakhand Public Service Commission-sixth respondent.

(2.) The petitioner has invoked the jurisdiction of this Court seeking a writ of mandamus directing respondents 1 and 2 to issue a No Objection Certificate to the petitioner enabling her to join service as a Forest Range Officer; a writ of mandamus directing the sixth respondent to issue a Caste Certificate to her; a writ of mandamus directing the fourth respondent to clear the objections regarding the Caste Certificate and NOC, and thereafter to proceed further in the matter to appoint her as a Forest Range Officer; and a writ of mandamus directing the respondents not to cancel her selection for the post of Forest Range Officer during the pendency of the present Writ Petition.

(3.) Facts, to the limited extent necessary, are that the petitioner has been residing in the State of Uttarakhand ever since her birth on 02.05.1984. She claims that her parents have been residing in this State for the last several decades, her entire schooling was undertaken only in the schools/colleges in the State of Uttarakhand, and she belongs to "Momin Ansaar" caste which falls under the category of Other Backward Classes in the State of Uttarakhand. While working as a Marketing Inspector in the Department of Food, Civil Supplies and Consumer Affairs with the Government of Uttarakhand, the petitioner was posted at Dehradun during the year 2015.