VAIBHAV RAJENDRA THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioners, who are brothers inter se are challenging the common order of the respondent no. 2-scrutiny committee passed in a proceeding under Sec. 7 of the Maharashtra Act XXIII of 2001, refusing to valid their 'Thakur' scheduled tribe certificates.

(2.) In the light of the exigency, the matter is heard finally at the stage of admission.

(3.) The learned advocate for the petitioner would advert our attention to the genealogy and would submit that there are several validities in the family, one of which namely Bhuvaneshwari Hitendra Thakur was held entitled to have a certificate of validity by the order of this Court. There has been no dispute about the blood relationship between the petitioners and the validity holders. They were issued with certificates of validity by following due process of law. Following the law laid down in the matter of Maharashtra Adiwasi Thakur Jamat Swarakshan Samiti Vs. State of Maharashtra and others; 2023 SCC Online SC 326, the committee ought to have extended the benefit of these validities to the petitioners.