SHARWARI Vs. VICE CHAIRMAN/MEMBER SECRETARY

JUDGEMENT

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

(2.) The present Writ Petition is filed by the Petitioner challenging the order dtd. 03/09/2024 passed by the Respondent - Scheduled Tribe Caste Certificate Scrutiny Committee, Yavatmal (hereinafter referred to as "the Scrutiny Committee") whereby the caste claim of the Petitioner came to be rejected.

(3.) The Petitioner claims that she belongs to 'Mana' Scheduled Tribe which is enlisted at Serial No. 18 of the Scheduled Tribes Order, 1950, because the caste certificate dtd. 04/11/2019 was issued by the Competent Authority in favour of the Petitioner. The caste claim of the Petitioner, towards 'Mana' Scheduled Tribe, came to be forwarded to the Scrutiny Committee along with the necessary documents for the purpose of caste verification on 14/02/2024. The Petitioner submitted the following old documents before the Respondent - Scrutiny Committee:-