RAJESH DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The issue involved in these writ petitions is identical in nature, hence, these are decided by a common order.

(2.) The present writ petitions have been filed by the petitioners for seeking a direction to issue OBC Certificate in their favour as they have migrated to Rajasthan after their marriage and they were of OBC category in their parent State and they are also OBC in Rajasthan.

(3.) Learned counsel for the parties informed this Court that the issue relating to caste certificate has elaborately been decided by the judgment dated 18.09.2018 passed by the Division Bench of this Court in D.B. SAW No.1116/2018 (State of Rajasthan and Ors. v. Smt.Manju Yadav and Ors.).