YASHWANT S/O. MANOHAR GHODMARE Vs. VICE-CHAIRMAN

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties.

(2.) The petitioner belongs to 'Mana' Scheduled Tribe and, therefore, his claim for validation was forwarded to the Scrutiny Committee along with necessary documents for the purpose of verification. On 29/6/2019 the Police Vigilance Report came to be submitted in case of the petitioner and on 30/7/2018 the Scrutiny Committee, Nagpur invalidated the caste claim of the petitioner.

(3.) Being aggrieved by the said invalidation, the petitioner chose to challenge the same by filing a Writ Petition before this Court in Writ Petition No.909/2021. On 14/11/2022 this Court quashed and set aside the invalidation order and sent back the matter to the Scrutiny Committee for deciding the caste claim of the petitioner afresh. After remand, on 26/4/2023 a fresh Police vigilance report came to be submitted and on 20 th June, 2023, the petitioner submitted his reply to the said vigilance report. Thereafter, on 19/7/2023, the Scrutiny Committee again invalidated the caste claim of the petitioner. This order is assailed in the present petition on various grounds.