- (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents. Petitioner, before this Court, claims that she is Meena by caste and that her ancestors were permanent residents of District Dausa, Rajashthan, where caste of Meena is notified under the List issued under Article 342 of the Constitution of India for the State of Rajashthan as scheduled tribe.
(2.) Petitioner has stateds that she is resident of Muhalla Kidki Darwaza, Fariha, Tehsil Jasrana, District Firozabad and she is Meena by caste, which is a Scheduled Tribe in the State of Rajasthan.
(3.) In paragraph-14 of the writ petition, it is stated that one Beena Singh, S/0 Manoj Kumar Meena, R/o Sheer Muhal, Tehsil Hathras, District Hathras, who belongs to the Meena caste, has been granted caste certificate of Scheduled Tribe, which has been enclosed as Annexure-8 to the writ petition.;