SHUBHAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard these matters for final disposal with the consent and assistance of learned Counsel for the parties.

(2.) The petitioners are relying upon the validity certificates issued in favour of their father-Shankarrao, cousin uncle-Hanmant, cousin brothers Vedant and Sandeep. They are further relying upon the orders of the Scrutiny Committee passed in the matters of validity holders, the vigilance enquiry reports, school entries, affidavits, genealogy and the order dtd. 28/1/2022 passed by the High Court in writ petition 668/2022 in the matter of Vedant Baliram Koneri Vs. State of Maharashtra.

(3.) The learned AGP supports impugned judgment and order. According to him, the Scrutiny Committee rightly considered the contrary entries and relied upon the vigilance enquiry report. The Scrutiny Committee took into consideration the caste shown in the school record of the blood relatives. The manipulation of the school record in the case of Baliram Piraji Koneri and Shobha Laxman Koneri is also considered. The Scrutiny Committee has rightly discarded the validity certificates, because those were secured by suppressing material facts. The affinity test was also taken into account for discarding the claim of the petitioners.