M.N.BHANDARI,J. - (1.) By this writ petition, a direction is sought for issuance of OBC certificate in the prescribed format.
(2.) Learned counsel for the petitioner submits that respondents are not issuing OBC certificate in the prescribed format, though, in few cases, it was earlier issued. The old OBC certificate is not accepted by the recruitment agencies. The latest certificate is to be submitted for the reason that OBC candidate is not entitled to get benefit of reservation, if he/she falls in creamy layer. The latest certificate thus needs to be issued with an endorsement that the candidate belongs to OBC category (non-creamy layer) is entitled to get benefit of reservation.
(3.) It is stated that if a female candidate has migrated from one State to another then also caste certificate can be issued if such a candidate was OBC in her own State and thereupon married to an OBC candidate in other State. The petitioner was born in the State of Haryana thus brought-up there. Her caste falls in the category of OBC in the State of Haryana, however, after marriage, she has shifted to the State of Rajasthan. Her husband is also OBC (non creamy layer) yet certificate is not issued.;