PREM DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All these writ petitions have been presented seeking directions to the respondents to issue caste certificate of Scheduled Caste/ Other Backward Classes category in favour of the petitioners and to allow them to participate in the ongoing Panchayat Elections by giving benefit of reservation.

(2.) Since common legal issue is involved in all these petitions, the same are being disposed of by this common order. A copy of the order be placed in all the connected petitions.

(3.) Heard learned counsel appearing for both the sides and perused the material made available on record.