ARYA Vs. SCHEDULE TRIBE CERTIFICATE SCRUTINY COMMITTEE, AURANGABAD

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner, a student, is aggrieved by the order dtd. 27/10/2022 passed by the Committee vide which his claim of belonging to the "Thakur Scheduled Tribe", has been invalidated. The petitioner claims to be the biological cousin sister of Rajat Girish Thakur, who has been granted conditional validity under the order of this Court dtd. 15/11/2022 delivered in Writ Petition No.11114 of 2022. The said petitioner Rajat is the great-grandson of Namdeo Omaji, whose three sons were Vitthal, Pandurang and Prakash. The paternal grandfather of Rajat, was Vitthal. The paternal-grandfather of the present petitioner Arya is Prakash, who is the biological brother of Vitthal and Pandurang. There are 12 validity holders in the family tree, including Rajat. Three validities are granted under the orders of the High Court. Even the father of the present petitioner, Ranjit son of Prakash, is a validity holder and the father of Rajat, Girish son of Vitthal, also has a validity.

(3.) The petitioner has put forth prayer clauses (A) to (D) as under :-