PREM SHANKAR PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant writ application has been preferred by the petitioner for following reliefs;

(3.) Mr. Krishna Murari, learned counsel for the petitioner submits that the case has a chequered history. He further submits that on 31/1/1992, the Department of Welfare, Government of Bihar came out with one Circular vide memo no. 638 dtd. 31/1/1992; wherein a decision was taken to treat the "Tantis" of the State as synonymous to that of "Pan/Swanshis" and accordingly to issue the Caste Certificates of Scheduled Caste after due verification and satisfaction.