RUPALI RAJENDRA MAJKURI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The petitioners who are the siblings are challenging the order passed by the respondent no. 2 - The Scheduled Tribe Certificate Scrutiny Committee thereby refuting their claim for validity certificate as belonging to Koli Mahadeo scheduled tribe.

(3.) The learned advocate for the petitioners would submit that the petitioners' father Rajendra was issued validity certificate. During that enquiry the vigilance report was solicited. His school record was found to be mentioning him to be belonging to Koli Mahadeo scheduled tribe. Accordingly, a validity certificate was issued to him. He would submit that the committee has overlooked such validity certificate issued to Rajendra and has discarded the petitioners' claim illegally. He would submit that even no opportunity to respondent to the vigilance report was extended to the petitioners. Had such an opportunity been extended, they could have responded to the observations in the report and could have controverted the adverse views. The petitioners are ready to go before the committee given the opportunity to contest it and lead evidence to substantiate their claim.