SACHINDRA TRIMBAKRAO HAZARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS matter pertains to Jalgaon District. However both the parties have consented to retain this matter over here as per the list maintained by the office. Hence taken up.

(2.) IN October 1983 after enquiring into the application of petitioner for grant of caste certificate on the basis of his claim that he belongs to Gadi Lohar, the Scrutiny Committees rejected the same and the petitioner, therefore, carried an appeal before the Commissioner, Nashik Division, Nashik. By his judgment dated 27th December, 1983 (Ex. B) the Commissioner, Nashik Division allowed the appeal and set aside the judgment of the Scrutiny Committee and granted the declaration that the petitioner belongs to Gadi Lohar community which has been notified as Nomadic Tribe by the Government of Maharashtra.

(3.) ON the basis of the caste certificate as belonging to Nomadic Tribe, the petitioner secured admission for M. B. B. S. Course. Eventually, he completed the said course.