RANJANA TUKARAM SAYRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE.

(2.) RESPONDENTS waive service. By consent of the parties, the petition is taken up for hearing forthwith. This petition takes exception to the order dated 20-8-2002, passed by the Committee for Scrutiny and Verification of Tribe Claims, Konkan Division, Thane ("the Scrutiny Committee" for short) invalidating the caste certificate dated 31-1-1997, issued to the petitioner, by the Sub-Divisional Magistrate, Bhiwandi, certifying that she belongs to Warli, Scheduled Tribe.

(3.) THE petitioners case is that she is "agri" by birth. In the year 1987, she got married to one Tukaram Balu Sayre who belongs to Warli Community. Warli Community is recognised as a Scheduled Tribe under the Constitution (Scheduled Tribe) Order, 1950 ("the said order" for short ). Agri community is not declared a Scheduled Tribe thereunder. On the basis of her marriage, the Sub-Divisional Magistrate, Bhiwandi, issued the aforementioned certificate stating that the petitioner, her husband and their progeny is eligible for the concessions admissible to Scheduled Tribes.