CHHAYA MARUTIRAO PUJARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE petitioner, who was issued a caste certificate by the Deputy Collector (E. G. S.), Nanded, on 16. 1. 1997, certifying that she belongs to the

(2.) THE original record has been placed before us by Shri Sawant, learned Government Pleader and it is noted that the petitioner had relied upon the following documents in support of her caste claim.

(3.) THE Committee considered all these documents, ordered a Vigilance enquiry and invalidated the caste claim of the petitioner. The Committee held that the petitioner was a resident of Karnataka State and the certificates of her parents contradicted each other. In some certificates, the caste mentioned was "bedar" and in other certificates, the caste mentioned was "berad". In respect of the validity certificates issued by the very same Committee in favour of the petitioner's brother Prashant and sister Renuka, the Committee noted that it had, by letter dated 2. 3. 2002, approached the Government of Maharashtra to file Writ Petitions for cancellation of the said validation certificates and, therefore, these validation certificates were not considered.