SWATI CHANDRAKANT MARAKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioners who are siblings are challenging the common order passed by the respondent-scrutiny committee confiscating and cancelling their certificates of 'Mannervarlu' scheduled tribe.

(2.) Since the petitioners are seeking to undergo admission process for the current academic year in the professional courses, the matter is heard finally at the stage of admission.

(3.) We have considered the rival submissions and perused the papers. Following the principles in the matter of Maharashtra Adiwasi Thakur Jamat Swarakshan Samiti Vs. State of Maharashtra and others; 2023 SCC Online SC 326, a person is entitled to have a certificate of validity if there is already a certificate of validity issued to his blood relation from the paternal side, provided it is issued by following due process of law and undertaking the enquiry as is contemplated under the Maharashtra Act XXIII of 2001 and the Rules framed thereunder.