SHRADHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner is challenging invalidation at the hands of the respondent - Scrutiny Committee which has refused to recognize her as belonging to 'Mannervarlu' scheduled tribe.

(2.) We have heard both the sides considering the urgency and perused the record.

(3.) There is no dispute about the genealogy as can be seen from the impugned order. One Ganpati Vithoba Kanthewad is the common ancestor. He is survived by four sons Pandharinath, Prakash, Balaji and Maroti. The petitioner is the daughter of Maroti who himself is a validity holder. Admittedly, Riddhi and Siddhi who are the daughters of Balaji have also been granted certificates of validity pursuant to the orders of this Court. Shital and Amit who are the daughter and son of Pandharinath and Pandharinath himself are validity holders. Prakash's daughter Pranjali is also a validity holder. Since there are multiple validities in the family, in our considered view that fact in itself is sufficient to grant a certificate of validity to the petitioner more so when there is no dispute about they being the blood relations of the petitioner from the paternal side.