Rajasthan High Court - Jodhpur
Rekha Rawal vs . District Collector Pali & Anr. on 26 November, 2015
Author: P.K. Lohra
Bench: P.K. Lohra
[1]
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
ORDER
Rekha Rawal Vs. District Collector Pali & Anr.
S.B. CIVIL WRIT PETITION NO.12593/2015
DATE OF ORDER: November 26, 2015
::P R E S E N T::
HON'BLE MR. JUSTICE P.K. LOHRA
Mr. Rajesh Joshi, for the petitioner.
Mr. O.P. Boob, Government Counsel, for the respondents.
BY THE COURT:
Petitioner has preferred this writ petition praying therein under-mentioned reliefs:
I. by an appropriate writ, order or direction, the respondents may be directed to process the application of the petitioner dated 25.8.2015 and may be issued a Scheduled Caste Certificate (Rawal Caste) forthwith.
II. Pending the petition, if any order is passed or any action is taken against the petitioner prejudicial to his interest, the same may kindly be taken on record and may be quashed and set-aside.
III. Any other appropriate order or direction, which this Hon'ble Court considers just and proper in the facts and circumstances of this case, may kindly be passed in favour of the petitioner.[2]
IV. Costs of the writ petition may kindly be awarded to the petitioner.
In the writ petition, it is inter-alia averred by the petitioner that she belongs to Rawal caste included in Scheduled Caste as per Gazette Notification dated 20th of September, 1976 (Annex.5). The relevant entry in this behalf is shown in Part XV-Rajasthan at serial No.50. It is further averred by the petitioner that she has applied for issuance of caste certificate before the competent authority vide Annex.6 on 25th of August, 2015 and since then the said application is pending consideration. Subsequent to that, petitioner has also submitted representation before the District Collector, Pali on 10th of September 2015 emphasizing need for issuance certificate at the earliest. The petitioner has also pleaded that she has applied for recruitment to the post of Lecturer School Education and therefore her application for issuance of Caste Certificate requires disposal at the earliest.
Learned counsel, Mr. Boob, submits that the competent authority shall make necessary inquiry into the matter and pass appropriate order in this behalf strictly in accordance with law.[3]
In this view of the matter, the petition is disposed of with the direction to the respondents to process petitioner's application (Annex.6) and decide the same as expeditiously as possible, preferably within a period of one month from the production of certified copy of the order, strictly in accordance with law.
(P.K. LOHRA), J.
arora/