SUNITA RANI 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 - Sub Divisional Magistrate, Nohar, District Hanumangarh and respondent No.3 - Tehsildar Nohar, 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 State of Haryana, where her caste Regar is categorized as SC. It is contended that petitioner got married to Mr. Sanjay Kumar, resident of Ward No. 10, Tehsil Nohar, District Hanumangarh. The husband of the petitioner is also a member of SC in the State of Rajasthan. It is the case of the petitioner that earlier she was declared as a Regar but now when she applied before the Sub-Divisional Magistrate, Nohar, District Hanumangarh for issuance of SC 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 SC 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 SC is illegal and contrary to the law laid down by this Court in various judgments.