ABHISHEK VIJAY INGLE Vs. VICE CHAIRMAN/JT COMMISSIONER

JUDGEMENT

(1.) 'Rule. Rule made returnable forthwith. Heard finally with the consent of learned Counsel appearing for the parties.

(2.) The petitioner takes exception to the impugned order dated 25.05.2018 passed by respondent - Committee, thereby invalidating claim of the petitioner. The petitioner claims to be belonging to ' Thakur' Scheduled Tribe, which is an entry at Sr. No.44 of the Constitution (Scheduled Tribes) Order, 1950.

(3.) The Sub-Divisional Officer, Daryapur, District Amravati had issued Caste Certificate dated 02.04.2016 of ' Thakur' Scheduled Tribe in favour of the petitioner. The petitioner's claim was forwarded for verification and issuance of validity to respondent - Committee. The petitioner has submitted necessary documents along with his caste claim. The claim of the petitioner was forwarded to Vigilance Cell for necessary enquiry. On the scrutiny of record and Vigilance Cell Report, the Committee held that the petitioner has failed to establish his claim for ' Thakur' Scheduled Tribe and ultimately, the claim was invalidated. The Committee rejected the caste claim of the petitioner mainly on the ground of area restriction, failure in affinity test, finding some entries of ' Bhat' caste to the old record of petitioner's fore-father.