ABHIJEET LAXMAN MELE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The tribe claim of petitioners to be of scheduled tribe 'Koli Mahadev' has been invalidated under decision dated 21-08-2019 by respondent no. 2 - The Scheduled Tribe Certificate Scrutiny Committee, Aurangabad.

(3.) Mr. Jadhavar, learned counsel for petitioners submits that father of petitioners has been issued validity certificate of being 'Koli Mahadev' scheduled tribe way back in 2008. There is a long documentary record showing that petitioners' ancestors as well as the younger siblings and relatives belong to 'Koli Mahadev' scheduled tribe. He particularly refers to that the school admission record of his grandfather Punjaram Bapurao Mele dated 18-07-1951 shows that he belongs to 'Koli Mahadev' scheduled tribe, so is the case of his real uncle Ramchandra Punjaram Mele, whose school record of 1968 bears the same. Same is the case in respect of another uncle Tulshiram Punjaram Mele, whose school record of 1969. Various other documents bear 'Koli Mahadev' scheduled tribe.