SWEETY VISHNOI Vs. DISTRICT MAGISTRATE, HARIDWAR

JUDGEMENT

(1.) Heard learned counsel for the parties through video conferencing.

(2.) According to the petitioner, earlier, she was issued O.B.C. caste certificate twice; she applied for renewal of O.B.C. caste certificate and her application has been rejected. Thus, feeling aggrieved, petitioner has approached this Court, seeking following reliefs:-

(3.) Learned State counsel was asked to get instructions in the matter. Today, on instructions, Mr. Ramesh Chandra Joshi, learned Brief Holder made a statement that petitioner had not enclosed any document from her paternal side to show that before marriage, she belongs to O.B.C. community. He further submitted that if petitioner applies afresh along with supporting documents to show that she belongs to O.B.C. community since birth, then her application for O.B.C. caste certificate can be re-considered, as per law.