PINKI DEVI Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioners-Pinki Devi, Anju Khajuria, Poonam Khajuria, Suman Lata, Rajni Kumari and Nisha Kumari, came to be settled in areas Notified as backward areas under the Jammu and Kashmir Reservation Act, 2004, after their marriage to persons who were already residing in these areas.

(2.) Their request for issuance of Certificates of being the members of Socially and Educationally Backward class, to which their husbands belonged, was rejected by Tehsildar Akhnoor on the ground that they were not entitled to such Certificates because of having not been found residing in the Notified backward areas for requisite 15 years.

(3.) Aggrieved by the refusal, they approached this Court by their Writ Petition OWP No. 1471/2010 seeking following relief:-