KISHANKUMAR BALUBHAI GARSAR Vs. COLLECTOR JAMNAGAR

JUDGEMENT

(1.) With the consent and at the request of the learned advocates, the matters are taken up for final disposal. Rule. Mr.Sunit Shah, learned Government Pleader waives service of rule.

(2.) These two petitions are filed by the petitioners being aggrieved by the non action on the part of the respondent authorities, namely, the Mamlatdar, who did not grant Caste Certificate to the petitioners. In Special Civil Application (SCA) No.11734 of 2006 it is prayed that:

(3.) The question involved in these two petitions, namely, 'non-grant of caste certificate' by the Mamlatdar is similar to that of one involved in SCA SCA No.4593 of 1999, SCA No.5977 of 1999 and SCA No.3885 of 1999, filed before this Court. The same were heard and disposed of by this Court (Coram: M.S. Shah, J.) by judgement and order dated 20.09.1999. In these petitions, the Court had to consider as to whether the petitioners are entitled to a caste certificate, in view of Government Resolution dated 29th February 1996, whereby the word, "ancestors' is substituted by word, 'parents'. This Hon'ble Court referring to Part-IV (Gujarat) of the Presidential Order dated 29.10.1956 has observed as under: