KAUSHAL KUSUM, SON OF SHRI BANKESHWARI PRASAD Vs. STATE OF BIHAR THROUGH THE COMMISSIONER-CUM-SECRETARY, DEPARTMENT OF PERSONNEL AND ADMINISTRATIVE REFORMS, GOVERNMENT

JUDGEMENT

(1.) BOTH these writ applications being C.W.J.C. No. 12708 of 2004 and C.WJ.C. No. 12654 of 2005 are taken up together as the issue involved in these writ applications is identical in nature.

(2.) IN C.W.J.C. No. 12708 of 2004 the petitioner prays for quashing the order dated 19.7.2004 (Annexure -8) passed by the Sub - Divisional Officer, Nalanda at Biharsharif canceling the Scheduled Caste certificate granted to the petitioner on 26.4.1991 (Annexure -2) on basis of the State Government 'scircular dated 26.4.1991, 3.3.1978 contained in Annexure -1. In C.WJ.C. No. 12654 of 2005, the petitioner prays for a direction to the respondent authorities to issue migration certificate to the petitioner, as he has passed the post graduate degree in M.V. Science from Patna Veterinary College.

(3.) THE respondent State as well as respondent University including respondent no. 8 have filed their respective counter affidavits.