NARESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By of these three separate writ petitions the petitioners are challenging the common order passed by the respondent - Scrutiny Committee confiscating and cancelling their tribe certificates of 'Mannervarlu' scheduled tribe, by resorting to Sec. 7(1) of the Maharashtra Act No.XXIII of 2001. Hence these petitions are being disposed of by this common order to avoid rigmarole.

(2.) The petitioners Naresh and Minakshi are the real siblings, whereas, Shriniwas is their first degree cousin, albeit, we have our own doubt regarding petitioner Shriniwas being first degree cousin of Naresh and Minakshi to which we shall come a little later. However, the impugned order itself shows that the Committee had accepted them to be from the same family and related by blood as a reason for passing the common order. Pertinently, even vigilance inquiry under Rule 12 of the Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Rules, 2003 has been conducted in common.

(3.) The petitioners have given following genealogy :