Allahabad High Court
Siddharth Gond vs State Of U.P. And 4 Others on 27 October, 2025
Author: Neeraj Tiwari
Bench: Neeraj Tiwari, Vivek Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2025:AHC:187811-DB
HIGH COURT OF JUDICATURE AT ALLAHABAD
WRIT - C No. - 28474 of 2025
Siddharth Gond
.....Petitioner(s)
Versus
State Of U.P. And 4 Others
.....Respondent(s)
Counsel for Petitioner(s)
:
Ashok Kumar Yadav, Ram Chandra Srivastava
Counsel for Respondent(s)
:
C.S.C., Ratnesh Kumar Tripathi
Court No. - 1
HON'BLE NEERAJ TIWARI, J.
HON'BLE VIVEK KUMAR SINGH, J.
1. Heard learned counsel for the petitioner, learned standing counsel for respondent nos. 1 to 4 and Sri Ratnesh Kumar Tripathi, learned counsel for respondent no. 5.
2. Case was heard on 06.10.2025 and Court has passed following order:-
"1. Heard learned counsel for the petitioner and learned standing counsel for respondent nos. 1 to 3 and Sri Ratnesh Kumar Tripathi, learned counsel for respondent nos. 4 & 5.
2. Present petition has been filed to quash the order dated 23.06.2025 passed by District Level Caste Security Committee, Deoria wrongly transcribed as District Social Welfare Office, Deoria in the prayer.
3. Learned counsel for the petitioner submitted that caste certificate has been rejected without obtaining report from Vigilance Cell, therefore, in light of judgement of this Court dated 23.04.2025 passed in Writ C No. 12149 of 2025, order may be quashed and remanded back to pass fresh order considering the report of Vigilance Cell.
4. Learned standing counsel prays for and is granted two weeks time to seek instruction as to whether prior passing of the order dated 23.06.2025, report of Vigilance Cell has been obtained or not? 5. Put up this case as fresh on 27.10.2025."
3. Pursuant to the order dated 06.10.2025, learned standing counsel has produced instruction dated 25.10.2025 duly singed by District Magistrate, Deoria, which is taken on record. Instruction is having no reply to the query raised by the Court.
4. Petitioner is having specific case in para-16 that report of Vigilance Committee has never been obtained.
5. We have considered submissions advanced by counsels for parties and perused the records.
6. From the perusal of instruction dated 25.10.2025, it is apparently clear that matter has never been referred to Vigilance Committee.
7. This Court in the matter of Smt. Savitri Devi and 4 others vs. State of U.P. and 6 others (Neutral Citation No.-2025:AHC:62669-DB) after following the judgment of Apex Court in the matter of Kumari Madhuri Patil and another vs. Additional Commissioner, Tribal Development and others, AIR 1995 SC 94, has taken specific view that in the cases of dispute of caste certificate, matter has to be referred to Vigilance Committee and after obtaining report, order may be passed, which is totally missing in the present case.
8. Therefore, under such facts, writ petition is allowed. Impugned order dated 23.06.2025 passed by District Social Welfare Officer, Deoria is hereby quashed. Matter is remanded back to respondent no. 4 to pass fresh order after obtaining report of Vigilance Committee as held by the Apex Court in the matter of Kumari Madhuri Patil (supra) and followed by this Court in the matter of Smt. Savitri Devi (supra).
(Vivek Kumar Singh,J.) (Neeraj Tiwari,J.) October 27, 2025 Sartaj