PRAJAKTA Vs. VICE-CHAIRMAN/MEMBER SECRETARY, SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE, AMRAVATI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of learned Counsel for the parties.

(2.) The petitioners in Writ Petition No. 7579/2022 and Writ Petition No.6959/2023 are the real brother and sister. Therefore, both the matters are taken up together for decision. Learned Counsel for the parties agreed to take both the matters for final disposal, at the stage of admission.

(3.) Both the petitioners claim to belong to 'Thakur' Scheduled Tribe, which is enlisted at serial No. 44 of the Scheduled Tribes Order. The petitioners are issued Certificate of 'Thakur' Scheduled Tribe. The claim of the petitioners toward 'Thakur' Scheduled Tribe came to be forwarded to the Scrutiny Committee along with necessary documents for the purpose of verification. The police vigilance enquiry came to be conducted. The petitioners submitted reply to the police vigilance report. The Caste Scrutiny Committee invalidated the claim contrary to the judgment of Hon'ble Apex Court on area restriction and affinity, and rejected the documents including documents of pre-independent era.