HANSRAJ SINGH Vs. STATE OF M P

JUDGEMENT

(1.) The petitioners have filed this petition being aggrieved by order dated 3.7.2006 passed by the High Power State Level Committee for screening of caste certificates wherein it has directed to initiate proceedings against the petitioners for cancellation of their caste certificates.

(2.) The brief facts, leading to the filing of the present petition, are that the petitioners are the children of Late Shri Ram Singh, who undisputedly was a resident of Uttar Pradesh. It is also undisputed that he belonged to the Chamar Caste which was notified as a Scheduled Caste in the Presidential notification issued under Article 341 of the Constitution of India for the State of Uttar Pradesh.

(3.) It is submitted by the learned counsel for the petitioners that as the petitioners were born and brought up in the State of M.P and as their father belonged to the Chamar, Scheduled Caste category, which was notified as such in the State of U.P. and as the same is also notified as a Scheduled Caste in the State of M.P., therefore, the petitioners are entitled to enjoy all rights, benefits and privileges available to Chamar, Scheduled Caste, notified in the State of M.P. It is stated that some persons made a complaint against the caste certificate issued to the petitioners before the Director General of Police, Madhya Pradesh, who referred the complaint on 17.2.2003 to the competent authority for enquiry and at the same time an offence was also registered against the petitioners at Bhopal.