REGENT COMPUTRONICS PVT. LTD.

SUSHMA SINGH W/O DHARAM PAL SINGH Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

BHOOBUM MOYEE DEBIA V. RAM KISHORE ACHARJ CHOWDHRY [REFFERED TO]
ANDHRA HOLWA SOCIETY V. UNION OF INDIA [REFFERED TO]
FAZLE RAB V. MOHD YAKEEN [REFFERED TO]
LULLOOBHOY,BAPPOOBHOY CASSIDASS MOOLCHAND V. KASSIBAI [REFFERED TO]
V V GIRI VS. D SURI DORA [REFFERED TO]
S RAJAGOPAL VS. C M ARMUGAM [REFFERED TO]
N E HORO VS. JAHANARA JAIPAL SINGH [REFFERED TO]
C M ARUMUGAM VS. S RAJGOPAL [REFFERED TO]
PRINCIPAL GUNTUR MEDICAL COLLEGE GUNTUR VS. Y MOHAN RAO [REFFERED TO]
KAILASH SONKA\ VS. MAYA DEVI [REFFERED TO]
MURLIDHAR DAYANDEO KESEKAR VS. VISHWANATH PANDU BARDE [REFFERED TO]
R CHANDEVARAPPA VS. STATE OF KARNATAKA [REFFERED TO]
VALSAMMA PAUL MRS KERALA PUBLIC SERVICE COMMISSION VS. COCHIN UNIVERSITY:DR KANJAMMA ALEX [REFFERED TO]
STATE OF KERALA VS. CHANDRAMOHANAN [REFFERED TO]
SANDHYA THAKUR VS. VIMAL DEVI KUSHWAH [REFFERED TO]
SOBHA HYMAVATHI DEVI VS. SETTI GANGADHARA SWAMY [REFFERED TO]
URMILA GINDA VS. UNION OF INDIA [REFFERED TO]
KHAZAN SINGH VS. UNION OF INDIA [REFFERED TO]
N. BHUVANESHWAR RAO V. PRINCIPAL OSMANIA MEDICAL COLLEGE,HYDERABAD [REFFERED TO]
A S SAILAJA VS. PRINCIPAL KURNOOL MEDICAL COLLEGE KURNOOL [REFFERED TO]
P MALLIKHARJUNADEV VS. GOVERNMENT OF ANDHRA PRADESH [REFFERED TO]
D NEELIMA VS. DEAN OF P G STUDIES A P AGRICULTURAL UNIVERSITY HYDERABAD [REFFERED TO]
K SHANTHA KUMAR VS. STATE OF MYSORE [REFFERED TO]
N M NATARAJA VS. SELECTION COMMITTEE MEDICAL AND DETAL COLLEGES [REFFERED TO]
R SRINIVASA VS. CHAIRMAN SELECTION COMMITTEE [REFFERED TO]
VAISHALI V. AMBEKAR VS. UNION OF INDIA [REFFERED TO]

JUDGEMENT

(1.) This writ petition has been filed for a direction to the respondents the petitioner as a Scheduled Caste and her certificate dated 06.08.1992 to be valid certificate and she should be permitted to continue as a Scheduled Caste Jatav caste and she should also be permitted to have all the benefits belonging to the Scheduled Caste.

(2.) The facts and circumstances giving rise to this case are that, Claims herself to be a Jain by birth. However, she got married with one Pal Singh (Jatav - Scheduled Caste) and, therefore, she should be permitted to have the benefits belonging to the Scheduled Caste. Her nomination paper was not accepted in the earlier elections in 1992 for reserved constituency being not a Scheduled Caste by birth. Hence this petition.

(3.) Shri Tejpal learned counsel appearing for the petitioner submits that the petitioner was undoubtedly a Jain and got married with a Scheduled Caste. Once she had been accepted by the people of the Scheduled Caste and by marriage, she stood transplanted into that caste, she cannot be deprived of the benefits reserved for that community. Thus the petition deserves to be allowed.

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SUSHMA SINGH Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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