MADHUMITA MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit in opposition and affidavit in reply filed on behalf of the respective parties are kept on record.

(2.) Lay note is disposed of accordingly.

(3.) This is a writ petition which has challenged the refusal of the writ petitioner's application for Other Backward Class certificate both by the respondent No. 4 and the appellate authority being the respondent No. 2. Annexure P/10 is the original order of the respondent No. 4. Annexure P/14 is the appellate order. The affidavit in opposition used by the State of West Bengal has indicated (as Annexure A at page '12') the characteristic of the said backward class. However, from the same it does not appear what documentary evidence can be presented by a person claiming to belong to the backward caste {Chasatti (Chasa)} as mentioned in serial No. 9 of backward category B appearing at annexure P/2 of the writ petition. The petitioner claims to be a member of the Chasatti (Chasa) backward category. It is her case she produced a certificate from the concerned Pradhan of the Gram Panchayat substantiating her claim. Because this certificate was in Bengali and not in English, the respondent No. 4 who exults in the surname of 'Biswas' chose to ignore the certificate while sitting as Sub-Divisional Officer in West Bengal and asked for the certificate in English.