CHANDRASHEKHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the respective parties. Rule. With their consent, Rule is made returnable forthwith.

(2.) The petitioner is challenging the judgment and order dtd. 1/12/2021 passed by the Scrutiny Committee, invalidating his claim of scheduled tribe 'Thakur'. In support of his claim, petitioner is relying upon the school record of his relatives, census entries of 1951 and service record of the relatives. The petitioner does not have validity certificate issued to anybody in his family.

(3.) It is the case of the petitioner that he was issued with caste certificate on 25/6/2020. This certificate was tested by the Scrutiny Committee by resorting to the vigilance enquiry. The petitioner submitted genealogy, school record of himself and his relatives, census record, revenue record and his say to the enquiry report. All these documents are placed on record alongwith Writ Petition. The petitioner is also relying upon the order dated 3. 03.2022 passed by the High Court in Writ Petition No.5349/2019 in the matter of Nikhil Suryakant Padalwar Vs. State of Maharashtra through Secretary, Tribal Development Department and Ors.