MOHD DANISH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the order dtd. 9/7/2025, passed by respondent no.3-Tehsildar, annexure no.3 to the writ petition, whereby the Caste Certificate of O.B.C. (Jhhoje/Jhojha caste) of the petitioner has been cancelled.

(2.) It is case of the petitioner that before cancellation of the said Caste Certificate no opportunity of hearing was provided to the petitioner.

(3.) On this contention this Court vide order dtd. 15/4/2026 directed the State counsel to get specific instructions in the matter that as to whether any opportunity of hearing was given to the petitioner before the cancellation of Caste Certificate, which was already issued to the petitioner, or not.