Patna High Court - Orders
Devaki Devi @ Debaki Devi vs The State Of Bihar & Ors on 6 December, 2012
Author: Prakash Chandra Verma
Bench: Prakash Chandra Verma, Jayanandan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1841 of 2012
======================================================
Devaki Devi @ Debaki Devi
.... .... Appellant
Versus
The State Of Bihar & Ors
.... .... Respondents
======================================================
Appearance :
For the Appellant : Mr. Y.V.Giri, Sr. Advocate
Mr. Raju Giri, Advocate
For the S.E.C. : Mr. Amit Srivastava &
Mr. Girish Pandey, Advocates
For Respondent No.7 : Mr. Baidyanath Prasad, Advocate
For the State : Mr. Dinbandhu Singh, G.P.9
======================================================
CORAM: HONOURABLE MR. JUSTICE PRAKASH CHANDRA
VERMA
And
HONOURABLE MR. JUSTICE JAYANANDAN SINGH
ORAL ORDER
3 06-12-2012In this letters patent appeal, the question of fact is involved and without deciding the same, appeal cannot be decided.
The facts relate to the question as to whether the appellant is Kurmi by caste or Dhanuk by caste. Therefore, caste of the appellant can only be verified authentically by the Bihar State Backward Commission.
We request the Chairman of the Commission to issue a certificate after thorough enquiry with regard to actual caste of the appellant after hearing the parties.
Put up after three weeks.
Meanwhile, status quo as of today shall be maintained.
(Prakash Chandra Verma, J) B.T/-
(Jayanandan Singh, J)