SUJATA RAGHUNATH MARDODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both the sides. The matter is taken up for final disposal with their consent. 1.1 All the four writ petitions are of the close relatives of each other and the subject matter is the common judgment and order dated 02. 03.2022 passed by the Scrutiny Committee invaliding their caste claim. There is a common record in the matters. Hence petitions are being decided by common judgment and order. For the sake of convenience the papers of writ petition no.4260/2022 in the matter of Sujata are referred to.

(2.) The petitioners rely upon the validity certificates issued in favour of father of each petitioner. They further rely upon extract of the school record, genealogy, affidavit, vigilance report and reply to the report. The petitioners submit that there is no dispute about relationship with the validity holder. The validity certificates were secured by following due procedure of law.

(3.) Per-contra learned AGP supports impugned judgment and order. According to him, the Scrutiny Committee has arrived at possible and reasonable conclusion based upon various entries. The validity certificates were rightly discarded. The affinity test was against the petitioners.