Ravindra Kumar v. State Of Uttarakhand

Manoj Kumar Tiwari, J.:— Petitioner is aggrieved by rejection of his application for issuance of caste certificate.

2. After arguing for a while, learned counsel for the petitioner confines his prayer and prayed that writ petition may be disposed of by permitting the petitioner to make fresh representation to Competent Authority, who may be directed to take decision thereupon at the earliest.

3. Accordingly, the writ petition is disposed of with by permitting the petitioner to make fresh representation to Competent Authority, within ten days from today. If such representation is made within stipulated period, decision thereupon shall be taken within six weeks from the date of receipt of representation alongwith certified copy of this order.