REGENT COMPUTRONICS PVT. LTD.

MURARI LAL Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

WILSON READ V.C. S. BOOTH [REFERRED TO]
V V GIRI VS. D SURI DORA [REFERRED TO]
ANJAN KUMAR VS. UNION OF INDIA [REFERRED TO]
RAMESHBHAI DABHAI NAIKA VS. STATE OF GUJARAT [REFERRED TO]
K.P.MANU VS. CHAIRMAN [REFERRED TO]

(1.) Rejection by respondents to issue Scheduled Caste Certificate in favour of the petitioner has led him to institute the present petition.

(2.) Facts may be noticed hereinafter:-

(3.) The Supreme Court in V.V. Giri v/s D. Suri Dora, reported in AIR 1959 S.C. 1318 (1327) held: