SARIKA SURYAKANT KHATU Vs. SECRETARY/EDUCATION OFFICER

JUDGEMENT

(1.) Rule. By consent, rule made returnable forthwith. Counsel for respective Respondents waive notice. By consent, heard finally forthwith.

(2.) This Petition was heard along with Writ Petition Nos. 10194/2010 and 6638/2011, as overlapping issues have been raised.

(3.) In the present Petition, under Article 226 of the Constitution of India, however, the Petitioner is seeking direction for issuance of writ of mandamus to direct the Respondents to waive the requisition of submitting Caste Validity Certificate, issued in favour of the Petitioner, by the Caste Scrutiny Committee and instead, issue appointment order in favour of the Petitioner. The Petitioner is also seeking declaration that the Government Resolution dated 19 th July, 2011 is illegal, arbitrary and discriminatory and violative of Article 14 of the Constitution of India.