SAVITA MAGAR MIRGE Vs. SCHEDULED CASTES VIMUKTA JATIS

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by consent.

(2.) By the present petition, the petitioner is seeking quashment of the judgement and order, dated 13-06-2011, passed by Respondent No. 1 - Caste Certificate Scrutiny Committee whereby the caste certificate of the petitioner, showing that she belongs to "Koli - a Special Backward Category" was invalidated. The petitioner further seeks declaration that she belongs to the said caste.

(3.) The Respondent No.1 - Scrutiny Committee concluded that caste "Koli" which was earlier included in Other Backward Classes is now notified as Special Backward Category since 13th October, 1967 while "Mahadeo-Koli" is a separate caste. The Respondent No. 1 further concluded that there is discrepancy between the entry of the caste made in the school record of the petitioner and her brother, claimed by the petitioner, on one side and the the entry of the caste made in the documents including the Caste Validity Certificate of the petitioner's father and her near relatives' caste. In view of these findings, the caste certificate issued in favour of the petitioner was held Invalid.