BHATERI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application has been filed by a non-party to the writ petition No.11093/2020 and connected petitions which were disposed of by a common judgment dtd. 24/9/2020 by the learned Single Judge. The question pertains to issuance of caste certificate in favour of a member belonging to a reserved category class who hailing from another State. The learned Single Judge disposed of the writ petition in following terms:-

(2.) Having heard learned counsel for the proposed appellant we do not find that the said person has a right to challenge the judgment of the learned Single Judge. It was rendered by the learned Single Judge in case of other petitioners. If the law laid down by the Single Bench in some way or the other hurts the present applicant, that by itself would not give him a right to challenge the judgment. The directions for insertion of certain clauses in the caste certificate to be issued by the state authorities also does not affect the applicant since admittedly no state authority has asked the applicant to return the caste certificate already issued in which the authority wishes to make declaration as provided by the Single Judge in paragraph 15 of the judgment.

(3.) In that view of the matter, leave to appeal is declined. The appeal is disposed of accordingly. All pending applications stand disposed of.