BANKAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate for the petitioners, as also the learned AGP finally.

(2.) The petitioner is challenging the order passed by the respondent no./Scrutiny Committee, seizing and cancelling his tribe certificate as Mannervarlu scheduled tribe in a proceeding under Sec. 7 of the Maharashtra Scheduled Caste, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 ('Maharashtra Act No.23 of 2001').

(3.) We have carefully considered the rival submissions and perused the papers. As usual, there are some positive facts favouring the petitioner as also some contrary entries. The school record of many of the petitioner's relatives mentioning the tribe as Munuvar, Manervar, Munurvarlu, Munvar etc., have been weighed with the Committee in cancelling the tribe certificate. Even it has relied upon the vigilance report and has reached the conclusion about the petitioner having even failed in the affinity test.