PALLAVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith with the consent of the parties.

(2.) The petitioners assail the judgment and order dtd. 26/11/2021, passed by the Scrutiny Committee invalidating their claims for 'Mannervarlu' scheduled tribe. The petitioners have relied upon the validity certificate of their father Sanjay Venkatrao Padalwar, validity certificates of close relatives, affidavits, extracts of the school record and reply to the vigilance report.

(3.) The Scrutiny Committee invalidated the caste claims because the School record of the blood relatives of the petitioners was incompatible with their claim. The contrary entries of the blood relatives were noticed during the vigilance enquiry. The place of residence of the petitioners and their ancestors were not compatible. There was manipulation of the record.