SIKHA DEVI @ SHIKHA PAWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) BY means of this writ petition the petitioner has sought a writ in the nature of certiorari quashing the order dated 11.11.2011 passed by the respondent no.2 (Annexure 6 to the writ petition), whereby Up Ziladhikari Haridwar has cancelled the Caste Certificate of Banjara caste, which was issued on 13.1.2011 in favour of the petitioner on the ground that she belongs to Swarn Rajput.

(3.) ACCORDING to the petitioner, the father of the petitioner was a member of Banjara backward class and the stand has been taken by the respondents in the counter affidavit is that the mother of the petitioner belongs to Swarn Rajput and the father of the petitioner namely Munshi Ram was also Swarn Rajput.