SWAPNA BADALSINGH RAGHUVANSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) : Rule. Rule taken up forthwith for final hearing with the consent of the parties.

(2.) HEARD Shri Jagtap, Advocate for the petitioner Shri Thakare, A. G. P. for the respondent No. 1 and Mr. Khade, Advocate for respondent No. 2.

(3.) BY this petition, petitioner challenges an order dated 14-1-2002 passed by the respondent No. 2 Divisional Caste Certificate Scrutiny Committee, amravati Division, Amravati, rejecting the claim of the petitioner as belonging to "rajput Bhamta" Vimukta Jati (VJ ). On perusal of the impugned judgment and order, we find that none of the ten documents indicate that the petitioner belongs to any caste other than "rajput Bhamta". One of the documents is a document based upon Municipal School record of the petitioner's father by name Badalsingh Darayavsingh Raghuvanshi. The said document contains particulars relating to the petitioner's father shows that he is born in the year 1952, obtained admission in the year 1958, and left school in the year 1962. The said document indicates that the father of the petitioner was "rajput bhamta". The caste "rajput Bhamta" was declared to be "vimukta Jati" in the year 1961. This document pertains to the period which is prior to that date and, therefore, in our view, this is a document which had good probative value to indicate the true caste of the petitioner.