MANISHA Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) The petitioner claims to belong to Tokre Koli, a Scheduled Tribe. The caste/tribe certificate, issued in her favour, was referred for verification to the Scrutiny Committee. However, the Scrutiny Committee, by its order dated 30.10.2011, directed invalidation of caste/tribe certificate issued in favour of the petitioner.

(2.) Learned Counsel appearing for the petitioner, on instructions, makes a statement that the petitioner would not claim any benefit on the basis of her status as belonging to Tokre Koli, Scheduled Tribe and is willing to give up her claim as a member belonging to Scheduled Tribe. Learned Counsel appearing for the petitioner further submits that the petitioner has accepted judgment delivered by the Scrutiny Committee and does not want to pursue challenge to the said judgment. Petitioner also undertakes not to take any benefit as a member belonging to Tokre Koli, Scheduled Tribe, in the matter of employment or for securing any other benefits under any Government scheme or for educational purposes.

(3.) In view of the oral undertaking given by the petitioner, objection to invalidation of caste claim of the petitioner by the Scrutiny Committee need not be gone into. The decision of the Scrutiny Committee stands confirmed.