ANJU BAKHSHI Vs. STATE

JUDGEMENT

(1.) This is the second judgment rendered by me in the matter pursuant to the directions of the Division Bench of this Court contained in judgment dated 19-2-1996 passed in LPA (W) No. 19 / 96 setting aside my first judgment dated 1-12-1995 and remitting the matter for re-hearing.

(2.) To recaptulate, the petitioner had applied for grant of reserved category certificate "Resident of Backward Area" (ROBA) to respondent No. 2 (Deputy Commissioner, Badgam) as far back as on 18-10-1991. The Certificate was required to be granted by the prescribed authority within 15 days from the receipt of the application in terms of SRO-316 of 1996 read with SRO-272 of 1982.

(3.) Record shows that petitioner's application was endorsed to the Tehsildar concerned on 28-10-1991 who processed her case and issued public notice on 22-11-1991 inviting objections from the public and then submitted the case recommending grant of certificate to the Deputy Commissioner. But, the requisite certificate was not granted to the petitioner constraining her to file writ petition (SSWP 35/94) in this Court on 9-2-1994 seeking a direction to the Dy. Commissioner concerned to decide her application for grant of certificate one way or the other.