HIMANSHU SINGH Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) This writ petition has been filed by the petitioner in order to get a caste certificate of Scheduled Caste, as the same has been denied to the petitioner by the authorities in Uttarakhand. The petitioner claims to be a member of Scheduled Caste Community known as "Chamar", which is notified as Scheduled Caste in the State of Uttarakhand.

(2.) The caste of "Chamar" is given in Scheduled Caste community as notified in Part XXXIV - Uttaranchal Amendment of the Constitution (Scheduled Castes) Order, 1950 in Uttar Pradesh Reorganisation Act 2000, which is also notified as Scheduled Caste for the State of Uttarakhand. On this point these are the admitted fact.

(3.) The petitioner also claims to have born on 31.03.1994 at Haridwar, which is in the territory of Uttarakhand. For the sake of record, the petitioner has also filed birth certificate, which is annexed as annexure No. 1 to the rejoinder affidavit.