- (1.) Heard Sri Prafool Tiwari, Advocate holding brief of Sri Abhishek Misra, learned counsel for the petitioner and Sri Pankaj Nath, learned Additional Chief Standing Counsel for the respondents.
(2.) The petitioner has filed the present petition with the following prayer: "(a) To issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 23.7.2014 passed by the Opp-party No. 2, the impugned order dated 26.7.2014 passed by the Opp-party No. 6 and the impugned order dated 28.7.2014 passed by Opp-party no. 4 whereby Schedule Tribe Caste Certificates dated 29.9.2008 having been issued to petitioners belonging to 'Nayak' caste and community have been canceled, the true copies of which are contained as Annexure No. 1, 2 and 3 respectively to the writ petition. (b) To issue a writ, order or direction in the nature of Mandamus commanding and directing the Opposite Parties to treat the petitioners' caste and community 'Nayak' as Scheduled Tribes caste and community ignoring the impugned orders dated 23. 07. 2014, 26. 07. 2014, 28. 07. 2014 respectively passed by the Opp-party No. 2, 6 and 4 and contained as Annexure No. 1, 2 and 3 respectively to the writ petition. "
(3.) Learned counsel for the petitioner submits that the controversy raised by the petitioners in the present petition is covered by judgment dated 04. 12. 2015 rendered in Writ Petition No. 11224 (M/B) of 2015 titled as ' Shiva Nand Nayak and Ors. v. State of U. P. and Ors ' and a bunch of writ petitions led by Writ petition No. 8666 (M/B) of 2014 (Rajendra Prasad Nayak and 104 Ors. v. State of U. P. and Ors . ).;