KAMAL KUMAR Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) HEARD Mr. L. K. Verma, Advocate for the petitioner and Mr. Subhash Upadhyay, Brief Holder for the State of Uttarakhand.

(2.) THE petitioner claims to be a member of "Other Backward Class" (from hereinafter referred to as 'O.B.C.'), which is known as "Barhaee". It is not disputed by the State Authorities that the caste "Barhaee" is notified as OBC in the State of Uttar Pradesh as well as in the State of Uttarakhand. According to the petitioner, he is residing at Haridwar since 1991. The petitioner now seeks a caste certificate of the caste of which he belongs and on which there is absolutely no dispute. All the same, it is being denied to the petitioner by the concerned authorities and his application has been rejected vide order dated 21.03.2011 on grounds that the petitioner is not a domicile /permanent resident of Haridwar, and therefore such a certificate cannot be granted.

(3.) THE impugned order dated 21.03.2011 is set aside. Direction is given to District Magistrate, Haridwar to give a caste certificate to the petitioner forthwith.