SUMAN DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner being aggrieved with the action of the respondent No.3 - Tehsildar Rajgarh, District Churu and respondent No.2 - Sub-Divisional Magistrate, Rajgarh, District Churu 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 Mohmad Nagar, Tehsil Loharu, Distt. Bhiwani in State of Haryana, where her caste Chamar is categorized as Scheduled Caste. It is contended that petitioner got married to Bhajan Lal, resident of village Jaipuriya Patta, Post Hadiyal, Tehsil Rajgarh, Distt. Churu. 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, Rajgarh, District Churu 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.