(1.) The tribe claim of the petitioner as belonging to "Koli Mahadev", Scheduled Tribe is invalidated.
(2.) The learned counsel for the petitioner submits that the father of the petitioner has been issued with the validity certificate by the Scrutiny Committee of "Koli Mahadev", Scheduled Tribe on 20.01.2007. The real paternal cousin sister of the petitioner namely Nirmala is issued with the validity certificate of "Koli Mahadev", Scheduled Tribe on 27.12.2010. Two real paternal cousin brothers of the petitioner namely Tushar Ganeshrao Damale and Mohan Nanasaheb Damale are issued with the validity certificate of "Koli Mahadev", Scheduled Tribe on 21.10.2011.
(3.) The learned counsel further submits that the real sister of the petitioner namely Ku. Varsha Dilipkumar Damale had also applied for the validity certificate. The Scrutiny Committee rejected the proposal for validity certificate. Ku. Varsha filed writ petition before the Principal Seat at Bombay bearing No.7519/2018. Under judgment and order dated July 24, 2018, the writ petition was allowed and the Committee was directed to issue validity certificate to the real sister of the petitioner Ku. Varsha.