RUSHIKESH BHARAT GARUD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 29/6/2021 passed by the High Court of Judicature at Bombay in Writ Petition No. 11536 of 2021, by which the High Court has dismissed the said writ petition preferred by the appellant herein in which the appellant herein challenged the order passed by Scheduled Tribe Certificate Scrutiny Committee, Nashik (for short, 'Scrutiny Committee'), invalidating the caste certificate issued to the appellant, the original writ petitioner has preferred the present appeal.

(2.) We have heard Mr. Uday B. Dube, learned Advocate appearing for the appellant and Mr. Sachin Patil, learned Advocate appearing for the State of Maharashtra and the Scrutiny Committee.

(3.) From the impugned judgment and order passed by the High Court, it appears that before the High Court the appellant heavily relied upon the validity certificates issued to his father Bharat Nagu Garud dated 14/1/2005 as well as to his cousins - Nilima Rohidas Garud dated 9/9/2005; Pravin Rohidas Garud dated 9/9/2005; Priyanka Rohidas Garud dated 20/9/2005; Rohidas Nago Garud dated 25/5/2011; and Ramdas Nagu Garud dated 7/12/2012. The aforesaid was also the case of the appellant herein before the Scrutiny Committee. However, the Scrutiny Committee while not accepting the above submission observed that when the appellant's father's caste claim was considered, 35 contradictory entries were not placed before the Scrutiny Committee. Neither were the original validity certificates relied upon by the appellant produced nor the genealogy. The Scrutiny Committee made identical observations regarding other validity certificates to the effect that the adverse entries were not placed on record. However, the fact remains that at the relevant time those caste certificates were not cancelled by the Scrutiny Committee.