SUHAS ANANTRAO DASHRATHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BOTH these petitions are inter connected and hence they have been heard together and are being decided by a common judgment.

(2.) WE have heard the learned counsel for the respective parties and the learned Assistant Government Pleader for the State - authorities in both the petitions.

(3.) ON 12. 5. 2000, the Petitioner submitted a representation to the Divisional Commissioner, Aurangabad stating therein that the caste certificate issued in favour of the Corporator by the Tahsildar Aurangabad was bogus and in the school record of the said Corporator, his caste was all the while recorded as Maratha. The petitioner had also made correspondence with the school, where the Corporator and his brother had studied at Aurangabad, and found that in the school record their caste was recorded as Maratha. He also pointed out that the register maintained in the Tahsil office, regarding issuance of caste certificate, was interpolated and on the relevant page there were scratches made by a razor blade. It is obvious from the record that the petitioner is an activist of the Shiv Sena party and in fact, he is the Deputy Chief of the city wing of the said party. We may also mention that two political activists by name Sarvashri Pravin Kadpe and Suresh Hire had submitted a representation dated 18. 4. 2000 to the Municipal Commissioner alleging that the Corporator belongs to the Maratha caste and he does not belong to Kunbi-Other Backward Class.