SWAROOP CHAND SINGH Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Shri Saurabh Kumar, learned counsel for the petitioner. Learned Standing Counsel appears for the State respondents.

(2.) By this writ petition the petitioner has prayed for directions to the District Magistrate, Mirzapur to issue a Scheduled Caste certificate in the name of petitioner's son Tarang Singh.

(3.) The reason, for which Shri Tarang Singh, who is minor, has not been impleaded in the writ petition, has not been stated. The petitioner is given liberty to file an appropriate application impleading Tarang Singh, through his father-the petitioner as petitioner no.2.