Himachal Pradesh High Court
Abhishek & Others vs State Of H.P. & Others on 22 November, 2022
Bench: A.A. Sayed, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.8334 of 2021
.
Decided on: 22.11.2022
Abhishek & others ...Petitioners
Versus
State of H.P. & others ...Respondents
Coram
The Hon'ble Mr. Justice A.A. Sayed, Chief Justice
The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
Whether approved for reporting?
For the petitioners: Mr. Gurinder Singh Parmar, Advocate.
For the respondents: Ms. Ritta Goswami, Additional Advocate
General, for respondent Nos.1 to 5.
Mr. Vinod Chauhan, Advocate, for
respondent No.6.
A.A. Sayed, Chief Justice (Oral)
The petition has been filed by the petitioners seeking the following reliefs:
"1. The Respondent no.5 may kindly be directed to enter the name of the petitioners in the family register of Gram Panchayat Ghanala as sons of respondent no.6.
2. The respondent no.5 may kindly be directed to issue caste certificate to petitioners no.1 & 2 as per caste of their father Respondent no.6."::: Downloaded on - 23/11/2022 20:32:18 :::CIS 2
2. In para-5 of the affidavit-in-reply filed by respondent Nos.1 to 5, it is admitted that the petitioners belong to OBC and .
the name of petitioner No.3 has wrongly been deleted from the Parivar Register, for which an enquiry has been ordered.
3. We record the statement of learned counsel for respondent No.6 that respondent No.6 has no objection if the names of the petitioners are reflected in the Parivar/Family
4. to Register of Gram Panchayat, Ghanala.
In view of the admitted position that the name of petitioner No.3 is wrongly deleted from the Parivar Register, we direct that entry of deletion be reversed and the names of the petitioners be reflected in the Parivar/Family Register of Gram Panchayat, Ghanala. This exercise shall be done within a period of four weeks from today.
5. After the names of the petitioners are reflected in the Parivar/Family Register of Gram Panchayat, Ghanala, respondent No.5 is directed to issue caste certificate to the petitioners. We make it clear that this order would not come in the way of respondent No.6 in the matrimonial proceedings between him and petitioner No.3 and the matrimonial proceedings shall be decided without being influenced by this order and the contentions of respondent No.6 in the said proceedings are kept open.
::: Downloaded on - 23/11/2022 20:32:18 :::CIS 36. With the aforesaid directions, the petition to stand disposed of. Pending application(s), if any, also stand(s) disposed .
of.
( A.A. Sayed ) Chief Justice ( Jyotsna Rewal Dua) Judge November, 22, 2022 (vt) r ::: Downloaded on - 23/11/2022 20:32:18 :::CIS