S. Chandrashekhar, J. - (1.) Though an objection has been raised by Mrs. Priya Shreshtha, the learned J.C. to Sr. S.C. -II for the respondent -State of Jharkhand submitting that the fact disclosed in the report of Revenue Halka Karamchari cannot be disputed in the present proceeding. I find that the application for Caste Certificate has been rejected on the ground that the applicant is not original Khatiyani Raiyat. The application for Residential Certificate (Employment) has been rejected referring to letters dated 29.1.2002 and 17.7.2002. The petitioner has relied on order passed by this Court in W.P.(C) No. 7332 of 2013. I am of the opinion that only on the ground that applicant is not the original Khatiyani Raiyat, application for grant of Caste Certificate cannot be denied. Aforesaid letters issued by the State of Jharkhand has been discussed by this Court in various cases.
(2.) Considering the facts disclosed in the writ petition, a direction is issued to the Circle Officer, Jaridih -respondent No. 6 to examine the claim of the petitioner for grant of Residential Certificate (Employment) and Caste Certificate on the basis of the documents produced by the petitioner.
(3.) The petitioner is directed to produce a copy of writ petition before the Circle Officer who shall pass appropriate order in the light of observation made in this order, within one week. The writ petition stands disposed of.;