MASEERA PARVIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The tribe claim of the petitioners as Tadvi scheduled Tribe is invalidated. Aggrieved thereby, the present petition.

(2.) We have heard Mr. Golegaonkar, learned Advocate for the petitioners and Mr. Patil, the learned Additional Government Pleader for the respondents.

(3.) According to the petitioners, there are total 30 validity certificates issued in favour of the family members of the petitioners. Fathers of the petitioner No.1 and 2 are real brothers. The learned counsel submits that father of petitioner No.1 has been issued with the validity certificate of Tadvi Scheduled Tribe under the orders of this Court. Two real uncles of the petitioners are issued with the validity certificates by the appellate authority at the relevant time i.e. Additional Commissioner, Tribal Development. Learned Advocate further submits that the grandfather of the petitioners has been issued with the validity certificate by the committee. Two real aunts of the petitioners are issued with validity certificates by the scrutiny committee of Tadvi, Scheduled Tribe. Real brother of the petitioner is issued with the validity certificate of Tadvi scheduled tribe by the caste scrutiny committee. The learned counsel submits that the committee ought not to have rejected the claim of the petitioners for issuance of validity certificates of Tadvi scheduled tribe.