RAJESHRI RAMBHAU THORE Vs. SUB DIVISIONAL OFFICER

JUDGEMENT

(1.) Heard the learned Counsel for petitioner and learned AGP for State. The matter is taken up for final adjudication with their consent.

(2.) The petitioner claims to be member of scheduled tribe 'Koli Mahadev'. She approached respondent no.1 for securing the tribe certificate vide application under Sec. 3 of the Maharashtra Scheduled Caste, Scheduled Tribes, De- notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 (hereinafter referred to as Act for the sake of brevity).

(3.) Being aggrieved by order dtd. 1/9/2022, the petitioner preferred appeal under Sec. 5(2) of the Act before the respondent no.2. By judgment and order dtd. 3/5/2023, the appeal was dismissed confirming the findings recorded by the competent authority. It was held by the Appellate Authority that the surname and the place of residence of the petitioner were not compatible with the claim. There was tendency of taking disadvantage by recording false tribe in the school record. No evidence of any record prior to 1950 was produced. There was no cogent evidence to support her claim.