SHRADDHA RAJESHWAR LAKADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both the sides finally at the stage of admission in view of the exigency.

(2.) The petitioner is challenging the order passed by the respondent no.2/Scrutiny Committee, invaliding her tribe claim as Mannervarlu, confiscating and cancelling the certificate under Sec. 7(1) of the Maharashtra Act No. XXIII of 2001.

(3.) It appears that the petitioner's father was issued with a validity certificate by then the Committee in the year 2010. By the impugned order, the respondent no.2 has refused to rely upon his validity certificate on two grounds, firstly, an adverse entry in the school record of petitioner's paternal uncle Anandrao Lakade of 17/7/1979 read as Munnurwar. The second ground for the Committee to raise the suspicion is regarding the school record of petitioner's father of Pratibha Niketan Primary School, wherein it was found that the entry at Serial No.1156 in the name of petitioner's father was inserted later on by resorting to forgery.