OMKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. By consent of parties, petition is heard and decided finally at admission stage.

(2.) The petitioners impugn the order dtd. 1/12/2021 passed by the Scheduled Tribe Certificate Scrutiny Committee, Aurangabad, thereby invalidating the tribe claim of the petitioners to be belonging to "Thakar Schedule Tribe" community which has been included in the list of Scheduled Tribes at Sr. No.44.

(3.) Mr. S.C. Yeramwar, learned advocate appearing for the petitioners would submit that the petitioners have been granted the Caste Certificate as belonging to Thakar Scheduled Tribe by the Deputy Collector (Planning) Aurangabad by following the due procedure of law. While petitioners were pursuing their education, their caste certificates were forwarded to the respondent No.2 Committee. The proposals of the petitioners were referred to the Vigilance Cell for inquiry. The report of the Vigilance Inquiry dtd. 1/12/2015 was furnished to the Committee which stipulates favourable remarks to the petitioners. However, for no good reasons the Committee sought fresh Vigilance Inquiry report. Consequently, the 2nd Report dtd. 25/11/2021 is procured. It was served upon the petitioners alongwith the Show cause notice dtd. 26/11/2021.