SANA-ULLAH Vs. STATE OF U P THRU PRIN SECY HOME & 3 ORS
LAWS(ALL)-2018-2-325
HIGH COURT OF ALLAHABAD
Decided on February 05,2018

Sana-Ullah Appellant
VERSUS
State Of U P Thru Prin Secy Home And 3 Ors Respondents

JUDGEMENT

- (1.) The petition seeks issuance of a writ in the nature of certiorari quashing order dated 14.11.2006 appended with the petition as Annexure No.1.
(2.) Mr. Dileep Kumar Pathak, Advocate has appeared for the petitioner.
(3.) We have referred to the contents of Annexure-1. It appears that the petitioner obtained a caste certificate showing himself to be belonging to Backward Caste. The petitioner projected himself to be belonging to Gaddi caste which is a backward caste. A complaint was made whereupon an enquiry was conducted by Sub Divisional Magistrate, Patti. As per detailed enquiry report dated 18.9.2006, it was found that the allegations were true and correct. Although the petitioner did not belong to backward caste and belonged to general category being a Pathan, on wrong projection of facts, the caste certificate has been issued.;


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