SUMAN LATA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner being aggrieved with the action of the respondent No.4 - Tehsildar (Revenue), Sangria, District Hanumangarh and respondent No.3 - Sub Divisional Magistrate, Sangria, District Hanumangarh of not accepting her application for issuance of a caste certificate in her favour declaring that she is a member of Scheduled Caste.

(2.) The case of the petitioner is that originally she was resident of Village Hiranwali, Tehsil and District Fazilka in State of Punjab, where her caste Megh is categorized as Scheduled Caste. It is contended that petitioner got married to Santosh Kumar, resident of village Kishanpura Utradha, Tehsil Sangria, District Hanumangarh. The husband of the petitioner is also a member of Scheduled Caste in the State of Rajasthan. It is the case of the petitioner that when she applied before the Sub Divisional Magistrate, Sangria, District Hanumangarh for issuance of Scheduled Caste certificate in her favour, her application was not accepted on the ground that she is not resident of State of Rajasthan and, therefore, the caste certificate declaring her a member of Scheduled Caste cannot be issued.

(3.) Learned counsel for the petitioner has submitted that the action of the respondents of not accepting the application of the petitioner for issuing a certificate in her favour declaring her a member of Scheduled Caste is illegal and contrary to the law laid down by this Court in various judgments.