KU. DIPTI Vs. SCHEDULE TRIBE CASTE

JUDGEMENT

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

(2.) The petitioner claims to belong to 'Halbi' Schedule Tribe. The Sub-Divisional Officer Revenue, Achalpur had issued a Caste Certificate to the petitioner as belongs to 'Halbi'. The petitioner has completed B.Sc. from College run by Jagdamba Mahavidyalaya, Achalpur City and presently is doing PG Course. The petitioner had sent her Caste Claim for verification to the respondent-Schedule Tribe Caste Certificate Scrutiny Committee (in short, ' the Committee') through the College alongwith relevant documents and validity certificates. As her caste claim was pending since 2016, the petitioner through her father sent representation dtd. 30/3/2019, 3/1/2019, 3/3/2020 and 23/2/2021 requesting to decide the caste claim as early as possible. The petitioner in her representation also stated that, there are 5 validities in the family. The petitioner, therefore, requested the respondent - Committee to issue Validity Certificate in view of the validities in the family, inspite of it, the respondent-Committee was not decided the caste claim and invalidated the caste claim of the petitioner. Presently, the petitioner is challenging the order dtd. 22/07/2021 of the respondent - Committee invalidating the caste claim of the petitioner.

(3.) The learned counsel for the petitioner submits that although there are several validity certificates placed on record, the respondent - Committee without any reason, discarded the same.