OM PRAKASH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner, learned standing counsel appearing for Respondent Nos. 1 to 3 and Sri Siddharth Verma, learned Counsel for Respondent No. 4.

(2.) By consent of the learned Counsel for the parties, the writ petition is being finally disposed of.

(3.) By this writ petition, the Petitioner has prayed for quashing the order dated 28th February, 2011 passed by Tehsildar, Tehsil Sakaldiha, District Chandauli cancelling the scheduled caste certificate granted to the Petitioner dated 20th August, 2001 and 25th September,2010 on complaint filed by Respondent No. 4. The Petitioner, who is the resident of District Chandauli, made an application for issuing a caste certificate of scheduled caste category i.e. 'Gond'. The caste certificate was issued by Tehsildar Sakaldiha Chandauli. A complaint was filed by Respondent No. 4 to the effect that Petitioner does not belong to scheduled caste. A notice dated 4th January, 2011 was issued to the Petitioner to show-cause as to why the caste certificate be not cancelled. The Tehsildar, after hearing the Petitioner and the materials brought before him, passed an order dated 28th February, 2011 cancelling the scheduled caste certificate granted to the Petitioner. The Petitioner, aggrieved by the said order, has filed this writ petition.