ABHISHEK KASHINATH DANDEWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The caste claim of the petitioner as Mannervarlu, Scheduled Tribe is invalidated.

(2.) We have heard Mr. Golegaonkar, learned Counsel for the petitioner and Mr. Pulkundwar, the learned A.G.P.

(3.) It is not disputed that the father of the petitioner namely Kashinath is issued with the validity certificate of Mannervarlu, Scheduled Tribe. The real sister of the petitioner Trupti is also issued with the validity certificate of Mannervarlu, Scheduled Tribe. The real uncle of the petitioner namely Madhukar is also issued with the validity certificate of Mannervarlu, Scheduled Tribe. Two daughters and one son of real uncle Madhukar are also issued with the validity certificate of Mannervarlu, Scheduled Tribe. So also, two cousins of the petitioner are issued with the validity certificates of Mannervarlu, Scheduled Tribe. The vigilance was conducted before the validity was issued in favour of real uncle Madhukar. It appears that the committee has relied upon the entries of Kollam Mannervarlu in the school record of the father of the petitioner and two cousins of the petitioner Gangadhar and Chandrakala. Kollam and Mannervarlu both are scheduled tribes under Entry 27. The caste in the school record of the father of the petitioner of the year 1970 appears to be recorded as Mannervarlu. All the the entries appear to be recorded as Mannervarlu. The details of the entries are reproduced hereinafter -