It has been observed that the caste of accused and other persons is being incorporated by the officers/officials of Registry of this Court and Presiding Officers of Subordinate Courts/Special Courts/Tribunals in judicial and administrative matters, which is against the spirit of Constitution of India and not in consonance with the directions of Hon’ble Rajasthan High Court issued vide order dated 04.07.2018 in S.B. Cr. Misc. Appl. No.376/2018.
Therefore, it is enjoined upon all concerned to ensure that caste of any person including accused is not incorporated in any judicial or administrative matter.
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Rajasthan High Court
[Standing Order dt. 27-04-2020]