Punjab-Haryana High Court
The Punjab Rai ... vs The State Of Punjab And Others on 4 February, 2014
Author: Ritu Bahri
Bench: Ritu Bahri
Civil Writ Petition No.11066 of 2013 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Civil Writ Petition No.11066 of 2013
Date of decision : 04.02.2014
The Punjab Rai Sikh/Mahtam/Sirkiband/Youth Welfare Association and
others
...Petitioners
versus
The State of Punjab and others
...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. A.R. Takkar, Advocate,
for the petitioners.
****
RITU BAHRI , J.
This petition under Articles 226/227 of the Constitution of India is for issuance of a writ in the nature of certiorari for quashing the list of Vimukat Jatis/denotified tribes, issued vide letter dated 27.01.2000 and all other subsequent lists vide which, 'Mahatams' were excluded from the said list. Further a direction is sought to be issued to the respondents to include the Mahtams/Rai Sikhs belonging to four erstwhile Police Stations of Punjab (Vimukat Jatis) in the list of Vimukat Jatis/denotified tribes.
Grievance of the petitioners is that the issue with regard to issuing instructions for including Mahtam (Rai Sikhs) in the list of Scheduled Caste (Vimukat Jatis) in two police stations of Mamdot and Fazilka, District Ferozepur, has been pending before the Punjab Government despite the orders dated 13.06.2011 (Annexure P-9) passed by the National Commission Prasher Ajay for Scheduled Castes. Thereafter, the petitioners have made representation 2014.02.17 18:47 I attest to the accuracy and integrity of this document High Court Chandigarh Civil Writ Petition No.11066 of 2013 2 dated 27.08.2012 (Annexure P-12) to the Chief Minister, Punjab.
At this stage, this petition is disposed of by giving a direction to the respondents to look into the representation (Annexure P-12) and take appropriate action in accordance with law within a period of four months.
(RITU BAHRI) JUDGE 04.02.2014 ajp Prasher Ajay 2014.02.17 18:47 I attest to the accuracy and integrity of this document High Court Chandigarh