GHANSHYAM BHATI Vs. GENERAL ADMINISTRATION DEPT.

JUDGEMENT

(1.) Heard.

(2.) This writ petition has been filed by the petitioner under Article 226 of the Constitution of India seeking the following reliefs:-

(3.) The grievance of the petitioner is that vide order dtd. 7/10/2019, the claim of the petitioner for issuance of scheduled tribe caste certificate has been rejected by the respondent No.3 SDO, Neemuch. Vide the impugned order dtd. 7/10/2019, the respondent No.3 has observed that since in the revenue record, the caste of the petitioner has been at some place Mogia and at other places Bawari, hence, he cannot be issued the caste certificate.