VAISHALI BABAN DHUMAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Invoking the jurisdiction under Article 226 of the Constitution of India, the petitioner has approached this Court, inter alia, praying for the following substantive reliefs: -

(2.) The facts are briefly set out. The petitioner - Vaishali Baban Dhumal (hereafter 'Vaishali ' for short) claims to belong to the "Hindu Mahadev Koli " which is recognized as Scheduled Tribe in the State of Maharashtra. The caste certificate dated March 31, 1990 issued by the Competent Authority in favour of Vaishali as belonging to Hindu Mahadev Koli-Scheduled Tribe was scrutinized by the respondent no. 2- Scheduled Tribe Certificate Scrutiny Committee, Pune Region, Pune (hereafter 'the Scrutiny Committee ' for short) as per the procedure laid down under the Maharashtra Scheduled Caste, Scheduled Tribes, De-notified Tribe (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 (hereafter 'the Act ' for short) and the Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 (hereafter 'the Rules ' for short).

(3.) By the impugned order dated February 23, 2007, the Scrutiny Committee invalidated the tribe claim of Vaishali for the reasons recorded in such order.