STAVAN WILSON SATHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith. Matter is taken up for final hearing at the stage of admission by consent and request of the parties.

(2.) The Petitioner by this petition is challenging the order dtd. 27/09/2023, passed by the Respondent No. 2 District Caste Certificate Verification Committee, Akola thereby invalidating the caste claim of the Petitioner to the 'Mang' which is recognized as Scheduled Caste, without considering the documentary evidence produced by him in support of his claim.

(3.) It is contended by the Petitioner that he belongs to "Mang" which is recognized as Scheduled Caste in the State of Maharashtra and at Serial No.46 in the List of Scheduled Caste for the State. The Petitioner has submitted a proposal for validation of caste claim through the Principal of Rajashri Shahu College, Paradhi, Tq. Bhokardhan, District Jalna, along with document i.e. School Leaving Certificate issued by Headmaster of Akola Municipal Corporation Primary School No.4, Akola to great grandfather of the Petitioner namely 'Ganpat Bhika' dtd. 10/08/1932. The Petitioner has also placed on record School Leaving Certificate issued by Headmaster of Akola Municipal Corporation Primary School No.4, Akola pertaining to 'Chattarsingh Bhikaji' dtd. 16/07/1934. The matter was referred for enquiry to the Vigilance Cell.