MEGHALAYA GORKHA EX-SERVICEMEN WELFARE ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. S.P. Sharma, learned counsel appearing for the petitioner and also Mrs. N.G. Shylla, learned GA appearing for the respondents No. 2 and 3 as well as Mr. R. Debnath, learned counsel appearing for the respondent No. 1.

(2.) THE prayer sought for in the present writ petition is for allowing the petitioner's Association to issue the Gorkha Caste certificate to the people of Gorkha Community for enrolment in Defence Services.

(3.) THE grievances mentioned in the present writ petitions are that the members of the Gorkha Community could not claim for the quota reserved for the Gorkha Community in the Defence Services because of the non issuance of the Gorkha Caste certificate by the concerned authority. The learned counsel appearing for the parties contended that the present writ petitioner being the organization for the welfare of the Gorkha Ex -Servicemen in the State of Meghalaya registered under the Registration of Societies Act, 1860 having Registration No. 476 of 1950 -1951 vide certificate dated 22.02.1950 may be recognized as the authority who can issue Gorkha certificate to the members of the Gorkha Community.