ANDREW DCUNHA Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD . Rule, returnable forthwith.

(2.) THE petitioner's grievance is that the Caste Verification Committee issued the caste validity certificate in favour of respondents No.7 and 8 contrary to the ratio and the guidelines laid down by the Apex Court in the case of Kumari Madhuri Patil and another vs. Addl. Commissioner, Tribal Development and others., 1994 6 SCC 241.

(3.) THE learned Counsel for the petitioner submits that the documents at pages 295 and 309 of the paper book would disclose that the Scrutiny Committee, without application of mind has merely approved the caste claim of respondents No. 7 and 8. He submits that the Committee ought to have passed a reasoned order. The learned Counsel further submits that on merits, respondents No.7 and 8 are not entitled to the caste certificate, belonging to "Bhandari Naik" community which is recognized as Other Backward Class.