- (1.) Heard learned Counsel for the Petitioner and the learned standing counsel for the Respondents.
(2.) The Petitioner was selected for being appointed as a constable in the police services claiming reservation in the other backward category. This claim of reservation was founded on the strength of a caste certificate alleged to have been issued from the office of the Tehsildar, Bulandshahr.
(3.) The Respondents have come up with a case that the said caste, certificate was verified, and upon verification it was found that the same was never issued by the Tehsildar, Bulandshahr. An enquiry report was submitted to the effect that the register maintained in the office of the Tehsildar for recording the issuance of such certificates does not contain any entry in respect of the alleged certificate as produced by the Petitioner.;