REGENT COMPUTRONICS PVT. LTD.

Ratan Kumar Puspureddy Appellant

V/S

STATE OF ODISHA Respondents

Referred Judgements :-

R. VRS. KENSINGTON INCOME TAX COMMISSIONER [REFERRED TO]
CHARLES OSENTON AND CO. VS. JHANATON [REFERRED TO]
WANDER LTD. VRS. ANTOX INDIA (P) LTD. [REFERRED TO]
KUMARI. MADHURI PATIL VRS. ADDITIONAL COMMISSIONER,TRIBAL DEVELOPMENT ,GOVERNMENT OF MAHARATRA [REFERRED TO]
PRINTERS MYSORE PRIVATE LIMITED VS. POTHAN JOSEPH [REFERRED TO]
HARI NARAIN VS. BADRI DAS [REFERRED TO]
TILOKCHAND AND MOTICHAND VS. H B MUNSHI [REFERRED TO]
STATE OF HARYANA VS. KARNAL DISTILLERY COMPANY LIMITED [REFERRED TO]
VUAY KUMAR KATHUMA KRISHAN GOPAL KALRA VUAY KUMAR KATHURIA VS. STATE OF HARYANA:DR G C MEHROTRA [REFERRED TO]
WELCOM HOTEL VS. STATE OF ANDHRA PRADESH [REFERRED TO]
G NARAYANASWAMY REDDY VS. GOVERNMENT OF KARNATAKA [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
CHANDRA SHASHI VS. ANIL KUMAR VERMA [REFERRED TO]
AGRICULTURAL AND PROCESSED FOOD PRODUCTS AGRICULTURAL AND PROCESSED FOOD PRODUCTS UNION OF INDIA OSWAL AGRO FURANE LIMITED VS. OSWAL AGRO FURANE:OSWAL AGRO FURANE:OSWAL AGRO FURANE LTD:UNION OF INDIA [REFERRED TO]
BUDDHI KOTA SUBBARAO VS. K PARASARAN [REFERRED TO]
UNION OF INDIA VS. MUNEESH SUNEJA [REFERRED TO]
VIJAY SYAL VS. STATE OF PUNJAB [REFERRED TO]
ANIL RISHI VS. GURBAKSH SINGH [REFERRED TO]
PRESTIGE LIGHTS LTD VS. STATE BANK OF INDIA [REFERRED TO]
SUNIL PODDAR VS. UNION BANK OF INDIA [REFERRED TO]
K D SHARMA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
K D SHARMA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
G JAYASHREE VS. BHAGWANDAS S PATEL [REFERRED TO]
DALIP SINGH VS. STATE OF U P [REFERRED TO]
OSWAL FATS AND OILS LIMITED VS. ADDITIONAL COMMISSIONER ADMINISTRATION BAREILLY DIVISION BAREILLY [REFERRED TO]
KALYANESHWARI VS. UNION OF INDIA [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
ABHYUDYA SANSTHA VS. UNION OF INDIA [REFERRED TO]
A. SHANMUGAM VS. ARIYA KSHATRIYA RAJAKULA VAMSATHU MADALAYA NANDHAVANA PARIPALANAI SANGAM REPRESENTED BY ITS PRESIDENT ETC [REFERRED TO]
KISHORE SAMRITE VS. STATE OF U.P [REFERRED TO]

JUDGEMENT

(1.) This is an intra-Court appeal directed against Judgment dtd. 15/2/2024 rendered by the learned Single Judge in the writ petition bearing W.P.(C) No.12122 of 2022 in the matter of an application under Articles 226 and 227 of the Constitution of India.

(2.) The appellant (petitioner in the writ proceeding) claiming himself to be member of Schedule Caste community (pano), stated to have submitted application before the Tahasildar, Rayagada for issuance of a caste certificate in his favour for the purpose of employment. Similarly, his two sisters had also applied for issuance of caste certificates in their favour. The applications were registered as Misc. Caste Certificate Case Nos. e-CAS/996 of 2019, e-CAS/1691 of 2019 and e-CAS/1693 of 2019 (relating to the appellant). It is stated that applications were rejected by the Tahasildar on the ground that though the appellant/writ petitioner and his sisters belong to Scheduled Caste community, they profess Christianity.

(3.) Learned Single Judge, while disposing of the writ petition vide Judgment dtd. 15/2/2024, assigned the following reason and dismissed the said writ petition:

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RATAN KUMAR PUSPUREDDY Vs. STATE OF ODISHA

Referred Judgements :-

JUDGEMENT

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