SUBEENA SABRI Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for the following substantive relief: -

(2.) Petitioner was born in State of Bihar. She belonged to Muslim (Ansari) Caste/Community, which has been declared as Other Backward Class (for short, "OBC") in the State of Bihar. Petitioner married one Sadiq Mohammed, a bonafide resident of State of Himachal Pradesh. The husband of petitioner belongs to Muslim (Teli) Caste/Community, which is also declared as OBC in state of Himachal Pradesh. The Ansari Caste/Community is also included in the Central List of OBC in State of Himachal Pradesh. Petitioner has also been issued Bonafide Himachali Certificate, after her marriage with Sadiq Mohammed.

(3.) Petitioner has applied to respondent No.2 for issuance of a certificate of eligibility for reservation of jobs for OBC. However, her application has remained undecided, forcing the petitioner to approach this Court by way of the present petition.