- (1.) Power filed by Dr. Nutan Thakur on behalf of the petitioner is taken on record.?
(2.) Heard learned counsel for the petitioner and Sri S.B. Pandey, learned counsel for opposite party no.1 as well as learned Standing Counsel for opposite parties no.2 & 3.
(3.) This writ petition has been filed with the prayer that the opposite parties may be directed to take a reasoned and suitable decision, as per the provisions of law, within a stipulated time about the matter as to whether the petitioner can be called "Casteless" in the Government and official records or not as requested by the petitioner first time through his letter dated 8.4.2011 (Annexure No.1) and later on, though his letter dated 23.9.2011 (Annexure No.3) and the subsequent reminder letters and also to intimate the petitioner about the same.;