RABBE ALAM, SON OF MD RAOUF HUSSAIN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. A.S.Siddiqui, learned counsel on behalf of the petitioner as well as Mr. K.Barua, learned State counsel on behalf of the State respondents.

(2.) The brief facts of the petitioner's case in a nutshell is that:

(3.) Learned counsel for petitioner submits that due to refusal or delay of granting domicile certificate by the Government, young people specially those who are seeking jobs are suffering immensely. He further submits that whenever anybody applies for a domicile certificate, they are asked to submit so many documents which are not at all necessary for granting the domicile certificate. He also pointed out that for collecting the domicile certificate, one needs to run hundred times to the Deputy Commissioner's office which is pure harassment, so necessary direction may be issued.