AYUSHI Vs. SCHEDULE TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of learned Counsel for the parties, the matter is taken up for final disposal.

(2.) By this petition, petitioner is questioning the order dtd. 21/03/2024 passed by respondent committee of invalidation of her caste claim as "Halbi" Scheduled Tribe.

(3.) It is pointed out during the course of hearing that the impugned order dtd. 21/03/2024 passed by the respondent committee is a common order by which along with petitioner, the caste claim of Sunil Gunwantrao Hedaoo, who is father of petitioner, Manish Gunwantrao Hedaoo, uncle of the petitioner and Ku. Sunita Gunwantrao Hedaoo - aunt of the petitioner was decided. The documents and evidence relied upon by all those applicants was the same and they are the descendants of one Tilluji, and documents of pre-independence era were commonly relied upon by them to support their caste claim.