APEKSHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard learned counsel for appearing parties finally, by consent.

(2.) Learned counsel Mr. Sunil Vibhute appearing for petitioner submits, respondent no. 2 - Scheduled Tribe Caste Certificate Verification Committee, Aurangabad has fallen in error in declining validity to tribe claim of petitioner despite her real brother's tribe claim and that of her father have been validated long back almost a decade before.

(3.) Mr. Vibhute adverts to that in the vigilance report of her real brother, the cell had not suspected anything wrong in the record and the committee had been satisfied with the same. While the same record which has been relied on, however, on this occasion, with the change in members constituting the committee, authenticity of documents is purportedly doubted and claim of petitioner to be belonging to 'Koli Mahadev' scheduled tribe has been rejected.