ANKITA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned advocate for the petitioners as also the learned AGP finally.

(2.) The petitioners who claim to be Mannervarlu scheduled tribe are challenging the order of invalidation passed by the respondent - scrutiny committee.

(3.) The learned advocate for the petitioners submits that the first validity holder in the family is one Maheshwar Nagnath Anmod whose proposal was rejected by the competent authority but his appeal was allowed and he was granted certificate of validity pursuant to order of that appellate authority passed on 21/9/1999. Even if there are couple of invalidities of 2005, this first validity in the family would enure to the benefit of the rest of the individuals. There are as many as 14 subsequent validity holders including petitioners' father - Balaji Jairam and paternal aunt Usha Jairam. Since there is no dispute about the genealogy and the petitioners being the blood relatives of all these validity holders are entitled to have the certificates of validity.