SHASHI PRABHA AGRAWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the orders dated 23.1.1999 and 17.7.2000, as contained in annexures 7 and 10, respectively, whereby and whereunder her caste certificate has been cancelled.

(3.) LEARNED counsel for the State with reference to the counter affidavit, however, submitted that admittedly, the petitioner belongs to Agrawal Community, which does not come in Scheduled Caste category and merely because she was married to a Scheduled Caste person her caste will remain the same as before her marriage.