G.R. Majithia, J. - (1.) It is not necessary to state the facts in detail. The only prayer made in this writ petition is that respondent No. 2 should be directed to decide the claim of the petitioners to be declared as members of the Scheduled Caste on the basis of the judgment dated February 2, 1982 rendered by the District Judge, Ambala in Civil Appeal No. 483/13 of 1982 (Bhagwan Singh v. Baldev Singh ). Respondent No. 2, while disposing of the application of petitioner No.1 did not refer to the judgment referred to above.
(2.) Consequently, the order February 26, 1990 passed by respondent No. 2 holding that the petitioner is not a member of the Scheduled Caste is set aside and respondent No.2 is directed to dispose of the petitioners application for grant of the requisite certificate after taking into consideration the judgment rendered in Civil Appeal No. 483/13 of 1982 and such other material which is produced by the petitioner before him. Respondent No. 2 will dispose of the claim of the petitioner within one month from the date of receipt of copy of this order.
(3.) The writ petition stands disposed of accordingly with no order as to costs. Petition disposed of accordingly.;