SRUSHTI BHANUDAS NILAWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner is an 18 years old student, who has put forth prayer clauses-(A), (B), (C) and (D) as under:

(2.) We have considered the submissions of the learned Advocate for the respective sides. The only issue that concerns us is that the petitioner produced her 'Mannervalue' Scheduled Tribe certificate issued by the Sub-Divisional Officer, Aurangabad and the Committee, which held in favour of the petitioner on the other issues, has closed her proceedings by passing the following order:-

(3.) The petitioner has drawn our attention to the fact that 14 blood relatives from the paternal side were granted validity certificates by the competent Committees and 10 blood relatives from the paternal side were granted validity certificates under the orders of the High Court. We have perused the family tree, which was presented by the father of the petitioner, since she was a minor when she applied for validation. The biological brother of the petitioner-Shailesh and the biological sister-Deepali have been granted validity certificates. Father of these three siblings Bhanudas s/o. Baliram has been granted validity. His three biological brothers, namely Vyankati Baliram, Maroti Baliram and Datta Baliram have been granted validity certificates. The four biological children of Vyankati Baliram, the three biological children of Maroti Baliram and three biological children of Datta Baliram have been granted validity certificates. Baliram had two biological brothers by name Balaji and Sayaji. The two sons of Balaji and one son of Sayaji have also been granted validity certificates. These are such validity certificates, which have been granted by the Committee and conditional validity certificates granted by the High Court to 10 amongst the family tree.