SWATI D/O. MANGALSINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner's claim of belonging to the Thakur Scheduled Tribe category has been invalidated by the impugned judgment of the competent Committee, dtd. 9/10/2012. While issuing notice on 3/5/2013, this Court directed that no coercive action should be taken against the petitioner only for the reason of invalidation of her tribe claim.

(3.) We have considered the strenuous submissions of the learned Advocates for the respective sides. The learned AGP has vehemently opposed this Petition on the ground that merely because the Petitioner claims that her close relatives carrying the surname 'Saindane' received validation certificate, would not establish her claim of belonging to the Thakur Scheduled Tribe category. So also, the Petitioner has to pass the affinity test and failing in the affinity test leads to the rejection of the claim.