KARAN VIKAS GIRMIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioner's caste claim for 'Mannewar' Scheduled Tribe has been rejected by respondent No. 2, the Scheduled Tribe Certificate Scrutiny Committee, Nagpur Division, Nagpur vide impugned order dated 29.08.2018 which is subject matter of challenge in this petition.

(3.) The petitioner claims to be belonging to 'Mannewar' Scheduled Tribe which is an entry at Serial No. 18 in Constitution (Scheduled Tribes) Order, 1950. The Deputy Collector, Nagpur has issued caste certificate to the petitioner on 13.05.2009. The petitioner's caste claim was sent for verification and issuance of validity certificate to respondent No. 2 Committee. Usual Vigilance Cell inquiry was made. By expressing dissatisfaction, respondent No. 2 Committee has rejected caste claim of the petitioner vide order dated 09.03.2018. The respondent has initially challenged said order in Writ Petition No. 2051/2008, in which the matter was remanded back for fresh consideration. The petitioner has tendered in all fifteen documents to substantiate his caste claim. The respondent No. 2 Committee ones again rejected caste claim vide impugned order dated 29.08.2018.