ASIYA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel appearing for the State-respondents.

(2.) Sri Dr. Arjun Singh, learned counsel appearing for the opposite party No. 6, has raised a preliminary objection regarding maintainability of the writ petition and submitted that the order impugned is an interlocutory order and the petition is not maintainable against such order. The petitioner should wait for final order to be passed whereafter a statutory remedy of filing appeal will be available before Divisional Level Committee.

(3.) This writ petition has been filed challenging the order dtd. 8/6/2022 passed by the respondent No. 2 District Level Caste Scrutiny Committee.