- (1.) THE first thing which needs to be set on the record is that despite an opportunity being given by the High Court to the respondent arrayed, the Dis trict Magistrate, Etawah, no counter af fidavit has been filed to the writ petition. THEreafter, on 2nd September, 1996, notic ing that the petition has not been replied another opportunity was given to this respondent that the record itself may be produced. To-day, neither the petition has been replied, nor the record has been produced before the High Court. THE aver ments in the writ petition remain un answered and on contrpverted despite notice issued on the petition more than 2 1/2 years ago.
(2.) THE facts and the issues in this case are that the petitioner Kumari Maina Nagar was working with the Indian Air Lines as a hostess. She received this employment as she was a reserved candidate. She was born to a Scheduled Caste mother and had ap plied and received, a certificate from the office of the District Magistrate, Etawah, dated 28-10-1986, certifying that she, daughter of Kailash Nath Nagar, Civil Lines, Etawah, is a 'pasi'. a Scheduled Caste and that this caste is mentioned in the Scheduled of Scheduled Castes and Scheduled Tribes Orders (Amendment), Act, 1956. Eight years later the petitioner learnt that this certificate had been can celled by the District Magistrate, Etawah. The cancellation was done by an order of 24 January, 1994, Annexure- '3' to the writ petition, addressed by the District Magistrate, Etawah to Sri S. B. Singh, Under-Secretary, National Scheduled Caste and Scheduled Tribes Commission, 5th floor, Lok Nayak Bhawan, New Delhi. This meant that her job with Indian Air Lines would have been in jeopardy. The petitioner's mother represented to the Dis trict Magistrate, Etawah with the requisite evidence from the village Pradhan, the petitioner's grandfather and members of the community. The mother represented to say that the order, cancelling the certificate granted to her daughter, needs to be recalled and corrected. In effect, the petitioner had represented against the can cellation so caused by the District Magistrate, Etawah. The affidavits of the Pradhan, the petitioner's grand father and the members of the community filed as evidence before the District Magistrate, Etawah, are dated 7 February, 1994, ap pended to a supplementary affidavit. The affidavits state that the petitioner's mother is a scheduled caste and born to a Scheduled Caste parent. The averment in the writ peti tion is that nothing was done. To-day the petitioner submits that she had to resign her job with the Indian Air Lines, but the cause on which she brought this writ petition continues to aggrieve her. Her simple contention is that she should have been given a reasonable opportunity of being heard as also an opportunity to receive a reasoned order, so that she knows why the certificate granted to her earlier had been recalled.
(3.) IN the writ petition and the sup plementary affidavit, the Court is pained to notice that the petitioner and her mother have had to take an affirmation on oath that the petitioner's mother married a widower one Kailash Nath Nagar, who was Brahmin by caste, a wed-lock which was never ac cepted by the members of the family of the former. The relationship between Kailash Nath Nagar and the petitioner's mother, saw the birth of the children both girls. The petitioner's mother has also had to submit on an affidavit, acknowledging that she had lived with Kailash Nath Nagarand formally a marriage had never been solemnised. On record, it is a dilemma for the petitioner on what exactly is her identity. A Brahmin or a Scheduled Caste The petitioner feels that she has been left be tween the devil and the deep sea neither having the identity of her father nor the mother. The Court has no concern in refer ence to this caseand the issue raised, that Kailash Nath Nagar and the petitioner's mother may not have been married. The Court is only concerned that they had two children. The law lends itself to legitimacy in favour of a child and treats the child as a normal citizen. The exceptions are third party rights with in the family affecting suc cession. This is not the case before the Court.;