A. RAGHUL ANAND Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsels appearing for the parties concerned.

(2.) Since the issues involved in both the writ petitions are similar in nature, they have been taken up together and a common order is being passed.

(3.) The writ petition, in W.P. No.32651 of 2013, has been filed by the petitioner, as a public interest litigation, praying that this Court may be pleased to issue appropriate directions to the Tahsildars concerned, to issue community certificates to the Scheduled Caste converts to Buddhism, by prefixing their religion with the caste name and to specify the serial number given in the Constitution (Scheduled Castes) Order, 1950, as amended in the year, 1990.