SAYANNA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeal is directed against judgment dated December 5, 2006, rendered by the Division Bench of High Court of Judicature at Bombay, Bench at Aurangabad in Writ Petition No. 6583 of 2005 by which the decision dated August 19, 2005 of the Scheduled Tribe Certificate Scrutiny Committee, Aurangabad Division, (the Scrutiny Committee for short) to cancel and confiscate the caste certificate dated May 17, 1972, issued to the appellant by Tehsildar, Biloli, Distt. Nanded, indicating that he belongs to Mannervarlu Scheduled Tribe, is affirmed.

(3.) The facts emerging from the record of the case are as under :- The appellant was born on January 1, 1951. A copy of page No. 9 of the register of admission of students of Zilla Parishad High School, Kundalwadi, Taluka Biloli, Distt. Nanded, produced by the appellant, shows that he was admitted to primary school, Zilla Parishad Kundalwadi, Taluka Biloli on September 14, 1962 and his caste was shown to be "Mannerawarlu". He had applied to the Tehsildar, Biloli to issue certificate indicating that he belongs to sub-caste Mannerawarlu. On the basis of the certificate issued by the President of Kundalwadi Municipality, the Tehsildar issued certificate dated May 17, 1972 mentioning that the appellant belongs to, Mannerawarlu sub-caste.