- (1.) Heard learned Counsel for the petitioner and learned Standing Counsel for the State.
(2.) The petitioner has approached this Court under Article 226 of the Constitution of India, challenging the order dated 22.1.2015 passed by the District Level Caste Scrutiny Committee headed by the District Magistrate, Lakhimpur Kheri, whereby the claim of the petitioner for re-consideration for inclusion of his caste in the category of Scheduled Caste has been rejected.
(3.) The petitioner claims that he is Scheduled Caste in the State of U.P. and belongs to 'Dhangar' community, which is a sub-caste of 'Gaderiya' community.;