Mansoor Ahmad Mir, C.J (Oral):— The writ petition has been filed with the following prayer:
“a) That the respondents may kindly be directed by way of writ of mandamus to implement the recommendation made by the Central Government as also by the H.P State Commission for Backward Classes and include Muslim sub castes/communities in the State List of OBC i.e Teli, Julaha/Kabir Panti/Lohar and Jogi forthwith for all intents and purposes.”
2. Respondents have filed the reply, wherein, in paragraph 9, it has been stated thus:
“9. That the contents of this para need no submission being matter of record. However, it is submitted that the Julahas, Lohar caste etc. have been included in the State list of Scheduled Caste by the State Government. However, as per the recommendations of the HP State Commission of OBCs and the representations of the petitioners, the matter regarding inclusion of these castes belonging to Muslim community in the State list of OBC is under consideration of the Govt.”
3. In view of the above reply, we deem it proper to dispose of the writ petition by directing respondent No. 2 i.e Secretary (Social Justice and Empowerment) to the Government of H.P, to pass the order, as per the Rules occupying the field, after hearing the petitioner and the other interested persons, within a period of eight weeks from today. Ordered accordingly. Pending CMPs, if any, also stand disposed of.
4. Copy dasti.
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