SUNEETA NAUTIYAL Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following relief:

(2.) Learned counsel for the petitioners submitted that respondents authority are not issuing O.B.C. certificate to the petitioner though he is entitled for the same, in view of the fact that the petitioner belongs to Rawalta/Jaunpuri Community, which is classified as Other Backward Class in the State of Uttarakhand.

(3.) Learned Standing Counsel, appearing for the respondents, submits that it seems that earlier application for obtaining caste certificate was perhaps moved through registered post, therefore, petitioner should move fresh representation alongwith the photocopy of his application, allegedly sent earlier by registered post within ten days from today. Petitioner may also move a fresh application for obtaining caste certificate alongwith such representation whereupon appropriate decision shall be taken in accordance with law preferably within next three weeks and if petitioner is found belonging to O.B.C. category, caste certificate shall be issued in favour of the petitioner.