ATUL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner has approached this Court for quashing the order dated 18.8.2005 passed in Case No. 1/05 issued by the Sub-Divisional Officer, Sasaram by which the application of the petitioner for issuance of a caste certificate declaring him as 'Gond' has been rejected and consequential relief.

(2.) THE petitioner has earlier filed C.W.J.C. No. 15297/2004 raising a similar grievance and by order dated 15.7.2005 the application was disposed of with the direction Page 1148 that the petitioner should approach either the District Magistrate, Rohtas at Sasaram or the Sub-Divisional Magistrate, Sasaram, whereafter they should consider the request of the petitioner for grant of caste certificate that he belongs to the Gond Tribe and if the claim of the petitioner is found not maintainable speaking order should be passed. THE petitioner thereafter applied for a caste certificate in terms of the said order of this Court. But the same was rejected by the impugned order dated 18.8.2005 of the Sub-Divisional Officer, Sasaram.

(3.) BE that as it may, the impugned order dated 18.8.2005 cannot be permitted to stand and it is for the authorities concerned to look into all the relevant documents which are produced by the petitioner in his favour as also the relevant records available with them and pass a fresh order in accordance with law.