K BHAGWAN GOND Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS Letters Patent Appeal has been filed against the order dated 25 September, 2002 on C.W.J.C. No. 5834 of 2002 : Shree K. Bhagwan Gond @ Shree Bhagwan Prasad V/s. State of Bihar & Ors.

(2.) THE learned Judge has declined to interfere on the matter on the ground that a High Court would not be involved in a controversy as was raised whether the petitioner 'sdaughter may be a Gond or a Gaur or be placed as Scheduled Caste, Scheduled Tribe or other backward class or whether between the classification of Gond or Gaur one may be a caste and the other a sub caste.

(3.) THIS Court finds no error in the order of the learned Judge.