MRUNAY PANKAJ BAVISKAR Vs. SUB DIVISIONAL OFFICER

JUDGEMENT

(1.) Heard learned advocate for the respective sides finally.

(2.) The petitioners are challenging common judgment and order dtd. 9/12/2021 passed by the respondent No. 2-Scrutiny Committee, rejecting their appeals and confirming the distinct orders of rejection of applications seeking issuance of tribe certificates passed by the respondent no. 1-Sub Divisional Officer.

(3.) The petitioners claim to be member of scheduled tribe 'Tokre Koli'. They have submitted their applications seeking tribe certificates to the respondent No. 1. The documentary evidence was also placed on record to substantiate their claim. Their applications were rejected by distinct orders passed on 7/5/2021 holding that no evidence was produced in support of their claim. Being aggrieved, appeals were preferred before the respondent No. 2 under Sec. 5(1) of the Maharashtra Act XXIII of 2001.