PANKAJ KUMAR BASAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and the State.

(2.) I.A. No. 1483 of 2011 has been filed questioning the order dated 15.2.2011 (at Annexure-B to the counter affidavit) passed during the pendency of the writ application by the Block Development Officer, Bahadurganj, declining to issue a scheduled caste certificate to the Petitioner in the prescribed format holding that the earlier scheduled caste certificate issued to his father, other family members and the Petitioner was not proper and was being recommended as a subject matter for further enquiry and cancellation.

(3.) The Petitioner came to this Court seeking a limited relief for issuance of a scheduled caste certificate ("Chaupal") in the prescribed format having cleared the written examination conducted by the Union Public Service Commission on strength of the eariier certificate issued by the Respondents as it was not in the format prescribed by the Commission.