REGENT COMPUTRONICS PVT. LTD.

ALIMUDDIN Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

BHIKHAM KHARWAR VS. STATE OF U.P. [REFERRED TO]
RADHEY SHYAM SHARMA VS. STATE OF U.P. [REFERRED TO]
REMINGTON RAND OF INDIA LIMITED VS. THIRU R JAMBULINGAM [REFERRED TO]
STATE OF MAHARASHTRA VS. BUDHIKOTA SUBBARAO [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
KUMARI MADHURI PATIL VS. ADDITIONAL COMMISSIONER TRIBAL DEVELOPMENT [REFERRED TO]
DIRECTOR OF TRIBAL WELFARE GOVERNMENT OF ANDHRA PRADESH VS. LAVETIGIRI ANOTHER [REFERRED TO]
ANDHRA PRADESH STATE FINANCIAL CORPORATION VASANT ORGANICS PRIVATE LIMITED VS. VAJRA CHEMICALS:A P STATE FINANCIAL CORPORATION [REFERRED TO]
K VENKATACHALAM VS. A SWAMICKAN [REFERRED TO]
ROSHAN DEEN VS. PREETI LAL [REFERRED TO]
PUNIT RAI VS. DINESH CHAUDHARY [REFERRED TO]
LILLY KUTTY VS. SCRUTINY COMMITTEE [REFERRED TO]
BOARD OF DIRECTORS H P T C VS. K C RAHI [REFERRED TO]
SATPAL SINGH VS. STATE OF HARYANA [REFERRED TO]
KEDAR SHASHIKANT DESHPANDE VS. BHOR MUNICIPAL COUNCIL [REFERRED TO]
KANWAR SINGH SAINI VS. HIGH COURT OF DELHI [REFERRED TO]
COLLECTOR BILASPUR VS. AJIT P K JOGI [REFERRED TO]
HOTI LAL AND VS. STATE OF UTTAR PRADESH [REFERRED TO]
HIZWANA BANO VS. STATE OF U P [REFERRED TO]
KANHAIYA LAL VS. STATE OF U P [REFERRED TO]
RAJVIR SINGH VS. STATE OF U.P [REFERRED TO]
Dinesh Pratap Singh VS. State of U.P. and others [REFERRED TO]
STATE OF M.P. VS. SANJAY NAGAYACH [REFERRED TO]

JUDGEMENT

(1.) HEARD Sri Shamim Uddin Khan, for the petitioner and Standing Counsel, for the respondents and Sri Sharad Pathak, appearing for Abrar Ahmad, respondent -5. By the orders dated 22.08.2014 and 27.08.2014, Standing Counsel was directed to obtain instructions in the matter. The counsel for complainant -respondent -5 stated that necessary facts and materials were already on the record of two writ petitions and no Counter Affidavit is required. With the consent of the parties writ petitions are decided finally.

(2.) WRIT Petition No. 4964 (M/S) of 2014 has been filed against the order of Divisional Level, Caste Scrutiny Committee dated 13.06.2014 canceling the caste certificate of the petitioner issued to him showing of caste of "Kuraishi" falling in the category of "Other Backward Classes" in U.P. Writ Petition No. 5858 (M/S) of 2014 has been filed against show cause notice issued by District Magistrate dated 26.07.2014 under Section 95 (1) (g) of U.P. Panchayat Raj Act, 1947 (hereinafter referred to as the Act) and orders dated 26.07.2014, ceasing financial power of the petitioner and 06.09.2014, constituting three members committee for exercising financial and administrative powers of Pradhan of Gram Panchayat Sarai Bharat Rai, block Shivgarh, district Pratapgarh.

(3.) IN the general election of Panchayats in Uttar Pradesh of the year 2010, seat of Pradhan of Gram Panchayat Sarai Bharat Rai, block Shivgarh, district Pratapgarh was reserved for "other Backward Classes". The petitioner contested the election of Pradhan, claiming himself to belonged to "Kuraishi" caste falling in the list of "other Backward Classes" in Uttar Pradesh attaching a Caste Certificate issued by Tahsildar. The petitioner was declared elected.

Click here to view full judgment.

ALIMUDDIN Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address