ABHAY Vs. DISTRICT CASTE CERTIFICATE VERIFICATION COMMITTEE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with consent of the learned Counsel for the parties.

(2.) The petitioner seeks to challenge the order dtd. 5/7/2023 passed by the District Caste Certificate Verification Committee, Amravati.

(3.) The petitioner belongs to caste 'Gawali', which is recognized as a Nomadic Tribe (B) at Serial No.36 under the Government Resolution CBC-10/2001/PK 232/MVK-5 dtd. 1/6/2004. The caste claim of the petitioner was submitted to the respondent No.1 by online process on 9/2/2023. The petitioner along with his application had submitted his Caste Certificate, his School Leaving Certificate of SCC, the Leaving Certificate of Junior College, the School Leaving Certificate of his father, the School Leaving Certificate of his paternal uncle showing entry of caste as 'Gawali', School Leaving Certificate of his grandfather Mahadeo Maraji Kale showing date of birth 26/2/1945, the Birth Register maintained at Tahasil Office, Amravati showing birth entry of cousin grandfather namely Shivappa Gawali showing caste of great grandfather as 'Gawali' which is the entry taken on 7/12/2042 i.e. before 21/11/1961 and the family tree on affidavit dtd. 21/1/2023.