ARUNSING VENKATSING GAUD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith.

(2.) The Petitioner has claimed belonging to "Rajput Bhamta" (Vimukta Jati), inspite of various documents on record, including School Leaving Certificate dated 4 May 1967 of his father referring to caste "Hindu Bhamta", wherein the date of joining the school is 15 April 1942 and the date of leaving the school is 29 August 1945. The birth record of the Petitioner's father, item No.8, in the list noted by the Scrutiny Committee, the caste is shown as "Rajput Bhamta". The Petitioner's first cousin's Caste Certificate dated 12 February 2009, has been relied upon in support of the caste claim of "Rajput Bhamta" by relying upon the term "relative" as provided in the Maharashtra Scheduled Castes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Rules, 2012 (for short, "the Caste Certificate Rules"). The definition "relative" reads as under:

(3.) The Petitioner has also relied upon the Judgments of this Court, including Siddheshwar S/o. Ramkisan @Ramkrushna More Vs. The Divisional Caste Certificate Scrutiny Committee and Ors. (Writ Petition No. 326 of 2015, dated 30 January 2015) (Nagpur Bench) and other connected matters whereby, it is observed that: