SATISH JANARDAN THAKUR Vs. SCHEDULED TRIBE CASTE CERTIFICATE

JUDGEMENT

(1.) By this Petition filed under Article 226 of the Constitution of India, the petitioners have impugned the judgment and order dtd. 15/6/2016 of the Scheduled Tribe Caste Certificate Verification Committee, Pune Division, Pune, respondent No.1 herein invalidating the claim of petitioners by issuing appropriate writ, order and seek that respondent No.1 be directed to validate the tribal claim of the petitioners holding that they belong to Thakar (ST -44) (Reserved Category).

(2.) Facts necessary for the purpose of deciding this Writ Petition are as under :

(3.) It is the case of petitioner No.1 that his Caste Certificate was submitted on 21/7/2007 to respondent No.1 Committee and Caste Certificate of petitioner No.2 on 2/5/2013 for the purpose of verification of the tribe claim along with necessary documents in support of their tribe claim. However, respondent No.1 Scrutiny Committee rejected the tribe claim by said impugned judgment and order.