MAYA DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, petitioner has sought the following reliefs:-

(2.) Petitioner was born and brought up in Village Narauda, Post Office Azam Nagar, Tehsil Billari, Moradabad (U.P.) and was married to one Mr. Babu Ram, who is resident of Village Maheshpura, Tehsil Bazpur, District Udham Singh Nagar (Uttarakhand).

(3.) Tehsildar Bazpur issued a certificate in favour of petitioner recognizing her as belonging to 'Bahelia Community', which is identified as Scheduled Caste in State of Uttarakhand. Petitioner contested election for the Office of Gram Pradhan, Village Maheshpura, which was reserved in the last election for a person belonging to Scheduled Caste and she was elected as Gram Pradhan. One Mr. Khub Singh (respondent no. 4), made a complaint that petitioner does not belong to Scheduled Caste and she has wrongly obtained caste certificate from Tehsildar Bazpur. Her caste certificate was ultimately cancelled by Tehsildar vide order dtd. 7/11/2022. The said order was passed by Tehsildar on the recommendation by his Superior Officer, namely, Sub-Divisional Magistrate.