PHULRENU HARILAL CHAUHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent.

(2.) Controversy in this petition arises on account of refusal of Respondent No. 2 to issue Caste Certificate, "Mochi " Scheduled Caste to the children of the Petitioner on the ground that forefathers of the Petitioner were not residents of the State of Maharashtra on the cut-off date, 10/8/1950.

(3.) On going through the impugned order passed by Respondent No. 2 which maintains the order dtd. 18/1/2018 passed by Respondent No. 3, we, however, find that both the Respondents have failed to appreciate the document at page 111 of the petition, which is a Leaving Certificate issued in the name of Harilal Maganlal Chohan, father of the Petitioner, in its proper perspective. This certificate shows the date of admission of the father of the Petitioner to be 5/4/1943 and date of leaving school to be 31/5/1947. It further shows that it has been issued by Alfred High School, Bhavnagar.