JASOBANTA GINGIRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Nayak, learned advocate appears on behalf of petitioner and submits, his client challenges order dtd. 3/3/2020 rejecting his client's application for issuance of caste certificate, when others bearing surname 'Gingira' were issued certificates as belonging to caste 'Keuta'.

(2.) Mr. Parhi, learned advocate, Deputy Solicitor General along with Ms. Sahoo, learned advocate, Central Government Counsel appears on behalf of Union of India.

(3.) Mr. Nanda, learned advocate, Additional Government Advocate appears on behalf of State and relies on judgment of the Supreme Court in State of Maharashtra v. Milind and others, reported in (2001) 1 SCC 4 to submit, it has been held in paragraphs 15, 28 and 36 (1) that Courts cannot and should not expand jurisdiction to deal with the question as to whether a particular caste, sub-caste a group or part of tribe or sub-tribe is included in one of the entries mentioned in the Presidential Orders issued under articles 341 and 342 in the Constitution.