PRIYANKA RAJENDRA NARWADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of learned counsel for parties, heard finally.

(2.) The caste claim of the petitioner, as belonging to Thakur Scheduled Tribe, is rejected. Aggrieved thereby, present writ petition.

(3.) Mr. Barlinge, learned counsel for the petitioner refers to the judgment dated 18th August, 2003 passed by this Court in Writ Petition No. 334 of 1994. The Court allowed the said writ petition thereby directing the committee to issue validity certificate to father of the petitioner - Rajendra Dattatraya Narwade. The real paternal aunt of the petitioner - Suman Dattatraya Narwade had also filed proposal for issuance of validity. As same was rejected, she filed Writ Petition No. 7435 of 2008 before this Court. This Court, by judgment and order dated 08 th June, 2018, allowed said writ petition and directed the scrutiny committee to issue validity certificate in favour of real aunt of the petitioner. Validity is also issued in favour of real uncle of the petitioner - Mangesh Dattatraya Narwade by the committee.