S.J.MUKHOPADHAYA, J. - (1.) THIS writ petition has been preferred by the petitioner to command the Respondents, particularly, Respondent No. 3, the Deputy Commissioner, Ranchi and Respondent No. 4, the District Welfare Officer, Ranchi to issue "Duplicate Caste Certificate" in the name of petitioner in the manner as expressed in the prescribed format for Scheduled Caste/Scheduled Tribe of Staff Selection Commission, as the petitioner 'soriginal certificate has been lost for which an FIR is stated to have been lodged.
(2.) THE case of the petitioner is that his father Sri Amiya Kumar Golder is an immigrant from East Pakistan (now Bangla Desh) who arrived at Mana Camp, Raipur (the then Madhya Pradesh, now Chhatis -garh) on 3rd of August, 1970. His father was issued a 'Caste Certificate ' by the Chief Commandant, Mana Camp on 11th July, 1973 indicating his caste as 'Namasudra ', which is recognized as a Scheduled Caste under the Scheduled Caste and Scheduled Tribes List (Modification) Order 1957 read with Scheduled Caste and Scheduled Tribes Order (Amendment) Act, 1956 and the Constitution (Jammu and Kashmir) Scheduled Caste Order, 1956 and the Constitution (Andaman and Nicobar Island) Scheduled Tribes Order, 1956. Further case of the petitioner is that his father was rehabilitated by the Government of India and was appointed as Primary Teacher. Subsequently, he was taken in the Postal Department at Ranchi since November, 1976. The petitioner was issued a Caste Certificate by the Respondents authorities on 22nd May, 1990 indicating his caste as "Namasudra" recognized as Scheduled Caste on the basis of Caste Certificate issued to his father on 11th July, 1973. Similar Caste Certificates were also issued to his younger brother Anindyudyuti Golder and sister Prithumita Golder on 14th May, 1990 and 22nd May, 1990 respectively by the respondents authorities. The petitioner has stated that he lost his original copy of the Caste Certificate along with other academic Certificates on 24th March, 2001 while traveling by Auto Rickshaw for which he has already lodged an FIR with Sadar PS on 28th March, 2001. It was also published in the local newspaper on 29th March, 2001, but till date those certificates could not be located.
(3.) FURTHER case of the petitioner is that in pursuance of advertisement published in Employment News on 5th -11th August, 2000, he applied for appointment in the Central Government and requires a Caste Certificate in format. It is stated that the petitioner has already been selected by the Staff Selection Commission and for that he has requested the Respondent No. 3 oh 28th February, 2003 to provide him the Caste Certificate in the format, but he has not yet been provided with the same. For the said purpose, the petitioner has requested the Staff Selection Commission to extend the time for submission of the Caste Certificate.;