ANANDRA VITHOBA ADSUL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, Respondents waive service. By consent of parties petitions were heard finally and are being disposed off by a common order. By Writ Petition No. 3370 of 2018 the Petitioner has impugned the order passed by the District Caste Certificate Scrutiny Committee, Mumbai Suburban, dated 03.11.2017 (Respondent No.2), validating the caste claim of Respondent No.3 s "Mochi" - Scheduled Caste and prayed for quashing and setting side the caste certificate dated 30.08.2013 issued by the Deputy Collector, Mumbai in favour of Respondent No. 3.

(2.) Writ Petition No 2675 of 2019 is filed by one Raju Shamrao Mankar, interalia praying for a writ of certiorari for quashing and setting aside the order dated 03.11.2017 passed by Respondent No. 2, District Caste Certificate Scrutiny Committee, Mumbai Suburban in favour of Respondent No. 3. The reliefs claimed in this writ petition are identical to the reliefs claimed in Writ Petition No. 3370 of 2018.

(3.) Writ Petition (Lodging) No.9426 of 2020 is filed by Mrs. Navneet Kaur Harbhajansingh Kundles, who is Respondent No. 3 in Writ Petition Nos. 3370 of 2018 and 2675 of 2019, interalia praying for a writ of certiorari for quashing and setting aside the finding at para-4 in respect of non-consideration of Petitioner's oldest documents of the year 1894-1895, 1920-1921, 1936-1937, 1940-1941, 1944-1945 in the impugned judgment and order dated 03.11.2017 passed by the District Caste Scrutiny Committee, Mumbai Suburban. The Petitioner has also prayed for declaration that those oldest documents also support and establish the caste claim of the Petitioner as Mochi (Schedule Caste). The Petitioner has prayed for declaration that School Leaving Certificate of the Petitioner's Kartika High School and Junior College, Kurla also establishes the caste of Petitioner as Mochi (SC).