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Rajasthan High Court - Jaipur

State Of Rajasthan vs Smt Pinki W/O Sanjit Kumar on 18 December, 2018

Bench: Chief Justice, G R Moolchandani

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             D.B. Special Appeal Writ No. 1663/2018

1.     State Of Rajasthan, Through Dy Secretary (Home) Govt.
       Of Rajasthan, Jaipur
2.     Sub Divisional Officer, Kotkasim (Alwar)
3.     Tehsildar, Kotkasim, District Alwar
                                                     ----Appellants
                              Versus
Smt Pinki W/o Sanjit Kumar, By Caste Ahit (Obc), R/o Village
Jamalpur, Tehsil Kotkasim, Alwar (Raj.)
                                                   ----Respondent

For Appellant(s) : Mr. J.M. Saxena, AAG with Ms. Charu Jain For Respondent(s) :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE G R MOOLCHANDANI Order 18/12/2018
1. We overlook the defects not rectified by the appellants.
2. The appellants are aggrieved by the directions issued by the learned Single Judge directing grant of OBC/SC/ST certificates to females in the State of Rajasthan who migrated to State of Rajasthan post marriage.
3. It being settled law that status as a member of OBC/SC/ST has to be determined with reference to the State where the applicant was born with further reference to the caste or tribe of the father of the applicant the learned Single Judge has simply directed the method by which verification has to be effected with reference to the parentage of the applicant.
                                                                       (2 of 2)               [SAW-1663/2018]



                                   4.          The   issue   of   benefit   of     reservation   for   public

employment is distinct from the entitlement of a person to apply for grant of OBC/SC/ST certificate and to be issued one.
5. Thus, clarifying that the issuance of the certificate applied for by the respondents would not be treated as an acceptance of the entitlement of the applicant to seek benefit of reservation in public employment in State of Rajasthan we find no infirmity in the impugned order which simply directs manner of the grant of the certificate applied for. The reason is that apart from reservation in public employment these certificates may be relevant for grant of some other benefit. For example, a housing scheme. A migrant lady may claim benefit on the strength of the certificate if a scheme envisages domicile or residence as an entitlement for a house or a flat; with reservation provided.
6. In view of the facts noted hereinabove the appeal is dismissed affirming the impugned order.

(G R MOOLCHANDANI),J (PRADEEP NANDRAJOG),CJ KKC/s-118 Powered by TCPDF (www.tcpdf.org)