SHANKAR CHASA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M.F. Qureshi, learned counsel for the petitioners as well as Mr. S. Sen Gupta, learned Addl. Sr. GA for the respondents No. 3, 6, 7 & 8, Mr. H.S. Thangkhiew, learned Sr. counsel assisted by Mr. Philemon Nongbri, learned counsel for the respondents No. 4 & 5, Mr. K. Paul, learned CGC for the respondents No. 1 & 2 and Mr. V.K. Jindal, learned Sr. counsel assisted by Ms. M.K. Marak, learned counsel for the respondent No. 9.

(2.) The brief fact of the petitioner's case in a nutshell is that:

(3.) Mr. M.F. Qureshi, learned counsel for the petitioners submits that the petitioners approached the appropriate authority for issuance of Epic card and they were declined on the ground that they did not have birth certificates. The learned counsel for the petitioners further submits that some of the petitioners were aged about 60 and 80 years old have been asked to produce the birth certificate for issuance of Epic card. Some Officials of the area also insisted on the Headman's certificate. So, necessary directions may be passed.