SUNIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner in this application seeks a direction to the concerned authorities to treat him as a candidate belonging to the reserved category for the scheduled castes.

(2.) THE petitioner has applied for appearing in the Combined Medical Entrance Test, 1996. He has been issued an admit card to appear in the examination (copy at annexure 5). In the admit card, he has been shown to belong to the general category and not to the reserved category for the scheduled castes as claimed by him.

(3.) IT is not in dispute that the petitioner along with his application form had submitted a caste certificate issued by the Sub -divisional Officer, Dalbhum, Jamshedpur. The respondent authorities, however, have refused to take it into account on the ground that in Column no.5 of the application form, the petitioner gave the address of a village in the district of Azamgarh, Uttar Pradesh as his permanent residence. According to the authorities, the caste certificate will be taken into consideration only if it was issued by the District Magistrate or the Civil S.D.O. or the District Welfate Officer of the area of his/her residence.