ANAND PAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Mr. M.K. Ray, Advocate for the petitioner and Mr. H.M. Raturi, Standing Counsel for the State of Uttarakhand / respondents.

(2.) BY means of this writ petition, the petitioner has prayed for a writ of Mandamus directing the respondents to issue a caste certificate in favour of the petitioner.

(3.) THE grievance of the petitioner is that though he had moved the application for grant of caste certificate way back on 15.10.2010 and more than one year has passed, no action is being taken by respondent No. 3 on the said application. He, therefore, prays that direction be issued to respondent No. 3 to take decision on his application, at the earliest.