- (1.) THE petitioner-Bhoodev Singh, has come up praying for quash­ing of the Caste Certificate issued to him treating him to be a "Gaderia" (OBC) and for further quashing of the order dated 28 3.2006 and consequential-commu­nication dated 29.3.2006 whereby the representation of the petitioner for treating him to be a scheduled caste has been rejected and the earlier caste certificate issued to the petitioner as Gaderiya has been re-affirmed.
(2.) THE petitioner, claiming himself to be a scheduled caste, appeared for admission in the M.B.B.S. course and was granted admission subject to the condition that he shall obtain a caste certificate and file it before the Medical College in which he was granted admission. Since the caste certificate had" not been issued, therefore, the petitioner preferred writ petition No. 48546 of 2002 which was disposed of on 12.7.2005. The petitioner had also prayed therein for quashing of the order of Tehsildar; whereby he had refused to issue a caste certificate to the petitioner as a Scheduled Caste. The contention of the petitioner is that the caste certificate of Gaderia has several sub-castes, and "Dhangar" is a Scheduled Caste as per the Central Gov­ernment Notification and, therefore, the petitioner is entitled to the said Certificate as he is a "Dhangar". The petitioner has relied on material to demonstrate the same and on the strength thereof has prayed for quashing of the impugned orders.
(3.) WE have heard Sri Ranjit Saxena, learned counsel for the petitioner, at length and the learned Standing Counsel Sri Neeraj Upadhyay on behalf of the State and perused the records.;