MOHANLAL MAHOR Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Petitioner by way of present petition seeks following reliefs:-

(2.) At the outset, learned counsel for the petitioner seeks more time to file documents, correspondence, rules or regulations entered into and/or issued by the Central Government or State Government using the nomenclature"Dalit" to depict the members belonging to Scheduled Castes and Scheduled Tribes.

(3.) However, the previous order sheets reflect that the petitioner was granted opportunity on 5.12.2017, 15.12.2017 and 2.1.2018 to do the needful. Since the petitioner is unable to bring on record any cogent material documents to establish that the Central Government/State Government functionaries have entered into a correspondence using the nomenclature "Dalit" for the members belonging to Scheduled Castes and Scheduled Tribes category, we are not inclined to grant further opportunity.