LAWS(HPH)-2021-1-18

NIKKU RAM Vs. SECRETARY SOCIAL JUSTICE AND EMPOWERMENT

Decided On January 06, 2021
NIKKU RAM Appellant
V/S
Secretary Social Justice And Empowerment Respondents

JUDGEMENT

(1.) The petitioner has filed the instant petition for grant of the following reliefs:

(2.) It is not in dispute that the application of the petitioner for issuance of 'OBC' Certificate was rejected in response to his application filed on the online portal on 22.12.2020 with the remarks that the applicant does not belong to the 'OBC' Category and belongs to the 'Brahman' Caste. However, petitioner would claim that similar certificates have not only been issued in the past, but on that basis, he had contested last elections held in the year 2016. Therefore, it is not open to the respondents to dispute the status of the petitioner as 'OBC'.

(3.) The respondents have categorically stated in their instructions that Certificate No. 7219 dated 24.11.2015 on the basis of which the petitioner contested the previous elections was issued inadvertently and, therefore, the respondents cannot be directed to repeat the mistake.