MRUDULA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner is challenging the judgment and order dtd. 21/4/2022 passed by the respondent no.2/Committee invaliditing her claim of scheduled tribe 'Mannervarlu'. As the petitioner wants to take higher education, the matter is taken up for final disposal.

(2.) The petitioner has produced on record the entries of school register of herself, her father and grand-father. She also produced on record the entries of other relatives. Petitioner harped upon old entry recorded in the name of her grand-father Limbaji, which was of 1956. It was entry of the school register. It was her contention that all the entries were consistently referring to scheduled tribe 'Mannervarlu'.

(3.) It was also pointed out by learned Counsel for the petitioner that a reply was filed to the vigilance enquiry report. Another reply was also filed by the petitioner. They were also referred to during the course of arguments.