SAROJ BALA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against non-acceptance of her application for issuance of caste certificate as Scheduled Caste ('SC') belonging to Meghwal community by the Tehsildar (Revenue), Bhadra.

(2.) It is, inter-alia, indicated in the writ petition that though the petitioner was born in the State of Haryana, on account of her marriage within the State of Rajasthan, the petitioner is residing with her husband and is a permanent resident of this State.

(3.) Submissions have been made that Meghwal community is indicated as SC in the State of Haryana as well as State of Rajasthan, however, when the petitioner applied for issuance of caste certificate, the application has not been accepted by indicating that she should get the certificate issued from her parental place i.e. State of Haryana.