H. SANTHOSH Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Being a good citizen is the greatest contribution for the development of our great Nation. It is the duty contemplated under Article 51-A of the Constitution of India. Petitioner's desire to secure "No Caste No Religion" Certificate deserves to be appreciated, but the question arises as to whether such Certificate can be issued by the Tahsildar in the absence of any power conferred by the Government to issue such nature of Certificate.

(2.) In the absence of any such power conferred on the Tahsildar, the High Court cannot issue directions to grant such Certificates by exercising its powers on Judicial Review under Article 226 of the Constitution of India. For issuing such directions, it is necessary to ascertain the powers conferred on the Authorities under law or by the Government, as the case may be.

(3.) Learned Additional Government Pleader, appearing on behalf of the Respondents, would submit that the Tahsildars are not conferred with the power to issue "No Caste No Religion" Certificate. The Tahsildars are empowered to issue listed Certificates as per the Government Orders.