VAISHNAVI VYANKAT KALAWAR Vs. DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioner has preferred this writ petition being aggrieved by the order dtd. 26/10/2021 rejecting her application seeking caste/tribe certificate as well as judgment and order dtd. 10/10/2022 passed by the respondent no.2 confirming the earlier order. The petitioner claimed that she belonged to scheduled tribe 'Mannervarlu'. To secure the benefit of her social status, application seeking caste/tribe certificate was filed on 12/2/2021 before the respondent no.1.

(2.) Alongwith the application, the petitioner had filed documentary evidence in the form of her school leaving certificate, school leaving certificate of her father, extract of transfer certificate of herself as well as her sister, genealogy, affidavits and the caste certificate of her father.

(3.) The respondent no.1 rejected her application noticing that the documentary evidence produced on record did exhibit her caste as 'Mannervarlu'. It was also recorded that the documentary evidence of her blood relative and the school record was produced. However, the learned Officer was not satisfied with the evidence produced by the petitioner. As there was no revenue record, proof of residence and caste validity certificates of the blood relatives, the claim of the petitioner was rejected.