SUBHAM KUMAR DORA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Mishra, learned advocate appears on behalf of petitioner and submits, his client has urgent requirement for issuance of social status certificate to him. He belongs to 'Kondadora' Scheduled Tribe. Prayer in the petition is for direction upon the Tahasildar, to grant the certificate. On query from Court he submits, the application was rejected by undated order saying that applicant's father's caste status is subjudice in the Hon'ble High Court of Orissa. He draws attention to annexure-8 being order dtd. 1/12/2012 passed by a co-ordinate Bench in WP(C) no.15 of 2008 and submits, this is the writ petition, referred to as subjudice in impugned order. Text of said order is reproduced below.

(2.) Mr. Nanda, learned advocate, Additional Government Advocate appears on behalf of State. He draws attention to paragraph 4 in the counter, in particular a passage therein, extracted and reproduced below.

(3.) On perusal of the orders in several writ petitions filed by petitioner, a sequence of events emerges. Petitioner had applied for issuance of social status certificate by application dtd. 10/6/2020. Complaining that the Tahsildar had not acted upon the application, he filed WP(C) no.11046 of 2021, which was disposed of by a co-ordinate Bench on order dtd. 5/4/2021, directing the Tahsildar to take all effective steps to dispose of the case, relating to supply of caste certificate, in accordance with law.