KHUSBOO ARA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. S. B. K. Manglam, learned Counsel for the petitioner and Mr. Fazle Karim, learned Assistant Counsel to Standing Counsel No. 1 for the State.

(2.) The petitioner has filed the present writ application for quashing the proceeding of General Committee of Caste Scrutiny Committee, dtd. 3/5/2018 (Annexure P-13), whereby the Committee has determined the caste of the petitioner as 'Sheikh' instead of 'Shekhra', i.e. Extremely Backward Class (BC-1).

(3.) Learned Counsel for the petitioner submits that the petitioner is the daughter of Md. Quamruzzama Adil and she was married with her cousin, Naurez Alam, in the year 2008. Before her marriage and before she was elected as Mukhiya of the Bishariya Gram Panchayat, the petitioner was granted the caste certificate of 'Shekhra' caste, which comes under the Extremely Backward Class (BC-1), by the Circle Officer, Bhargama, vide Certificate No. 844, dtd. 18/8/2005 (Annexure P-1). He further submits that the blood relatives of the petitioner had been granted the caste certificates of 'Shekhra' caste way back in the year 1997 up to 2015 and some of the blood relatives of the petitioner were granted the caste certificates of 'Shekhra' caste in the year 1966 also. The petitioner appeared in the secondary school examination conducted by the Bihar School Examination Board in the year 2007 and in the admit card issued in favour of the petitioner, her caste status has been mentioned as BC-1.