CHANDRASHEKAR Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Rule, returnable forthwith. By consent of the parties, taken up for final hearing.

(2.) The petitioner by way of this petition challenges the order dated 30th October, 2013 issued by the Caste Validity Committee No. 1, Nashik Division, Nashik in File No. NAVI/JAPRAPS/GACHANDDA/MAHAR/INVALID/ 2013-14/2950/Nashik invalidating the claim of the petitioner.

(3.) It is the contention of the petitioner that the entry in the revenue record i.e. Village Form No. 14 of the year, 1938 shows that the caste of petitioner's grandfather as "Mahar" (SC-37). In the year, 2001, the petitioner had taken admission in primary school of Zilla Parishad and his school leaving certificate shows his caste as Hindu Mahar. The school leaving certificate of the petitioner after passing 10th standard shows his caste as Hindu Mahar. It is contended that the caste certificate was issued in favour of the petitioner on 10.6.2011 as belonging to Mahar caste. The petitioner has been granted admission to 1st Year Engineering course at Mumbai for the year, 2013-14. On 17.6.2012, the respondent No. 2 committee received the case of the petitioner for the purpose of issuance of caste certificate.