SINU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner being aggrieved with the action of the respondent No. 2-the Sub Divisional Magistrate, Sub Division Nawalgarh, Dist. Jhunjhunu denying to issue OBC category certificate in favour of the petitioner.

(2.) As per the petitioner, she was originally the resident of State of Haryana, where her caste Kumhar is categorized as OBC. It is contended that petitioner got married to one Manoj Kumar Kumawat, resident of village Rampura Chirana, Tehsil Nawalgarh, District Jhunjhunu, Rajasthan and her husband is also belonging to OBC category. It is the case of the petitioner that when she applied before the Sub Divisional Magistrate, Sub Division Nawalgarh, Dist. Jhunjhunu for issuance of OBC certificate in her favour, her application was rejected on the ground that as she is not the resident of State of Rajasthan, therefore, the caste certificate declaring her to be a member of OBC candidate cannot be issued in her favour.

(3.) Learned counsel for the petitioner has submitted that the caste of the petitioner i.e. Kumhar is categorized as OBC in the State of Haryana as also in the State of Rajasthan. Learned counsel for the petitioner has further submitted that action of the respondents of not accepting the petitioner's application for issuing OBC certificate in her favour is illegal and contrary to the law laid down in the various judgments.