DHIRENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The challenge in the present writ application is to the decision of the Caste Scrutiny Committee as contained in Memo No. 26 dated 23.12.2013, by which the claim of the petitioner, for issuance of caste certificate of Kharwar caste, has been rejected.

(3.) Learned counsel for the petitioner submitted that in all the revenue records, right from the Cadestal Survey of the year 1910, the title of his forefather has been shown as Kharwar, but only in the consolidation proceeding, an error was committed where the title was shown as Kahar, which also has to be subsequently corrected.