SHIVAM JAGDISHKUMAR CHOUDHARY Vs. DISTRICT CASTE SCRUTINY COMMITTEE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of learned Counsel appearing for the parties.

(2.) The petitioner in this petition is challenging the invalidation of his claim as belonging to 'Khatri' caste which is entry No. 126 in 'Other Backward Caste' category by the District Caste Scrutiny Committee, District Wardha (hereinafter referred as 'the Committee'). The facts relevant for adjudication of the present petition are as under :

(3.) As against this, the learned Assistant Government Pleader submitted that in Government Resolution dtd. 01/04/1987, it is stated that Sindhi Community consists of only five castes i.e. Jagiyassi, Jajak, Khati, Kucharia and Sudhariya, but the caste Khatri was not mentioned. It is further submitted that caste 'Kshartriya' in Government Resolution dtd. 25/06/2008, it is included in 'Other Backward Classes' and deemed date is fixed for 13/10/1967. Therefore, it is necessary to place on record documents prior to deemed date. It is also pointed out that the caste mentioned in the school leaving certificate of petitioner's grandfather was 'Sindhi Khatri' which is not included in Government Resolution dtd. 01/04/1987. In view of this factual position, the Committee is perfectly justified in rejecting the claim of petitioner.