SOHAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The Respondent No. 2-Scheduled Tribe Caste Certificate Verification Committee, Konkan Division, Thane has invalidated the caste certificate issued to the Petitioner as belonging to the Thakar Community. Challenging this order dtd. 14/11/2022 the Petitioner has filed the present writ petition. The Petitioner is a student.

(3.) The Petitioner had applied for a caste certificate to the Competent Authority as belonging to the Thakar Scheduled Tribe. The Competent Authority issued a caste/tribe certificate to the Petitioner as Thakar Scheduled Tribe on 16/11/2016. The Petitioner took admission in Junior College, whose Principal forwarded the certificate of the Petitioner to the Scrutiny Committee for verification of the claim of the Petitioner. The Petitioner appeared before the Scrutiny Committee and submitted the documents.