GAYATRI Vs. PRESIDENT/MEMBER SECRETARY

JUDGEMENT

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

(2.) The present petition questions order dtd. 30/11/2018, passed by the respondent No.1 Scrutiny Committee, Nagpur whereby the certificate of validity bearing No.A1625655, dtd. 24/10/2017 and the caste certificate vide Reve. Case No.MRC-81/80517/2011-2012, dtd. 3/11/2011 is confiscated.

(3.) The facts as emerging from the petition are as under: The petitioner was born on 15/9/1997 and was brought up only by her mother. On 3/11/2011 the Deputy Collector, Nagpur issued a caste certificate in her favour certifying that she belongs to Mahar Scheduled Caste. On 23/10/2015, the petitioner submitted her caste claim for validation before the respondent No.1 - Scrutiny Committee, Nagpur which returned the same on 17/9/2016. This constrained the petitioner to file Writ Petition No.4312/2017 which was disposed by this Court on 18/9/2017. This Court directed the petitioner to re-submit the caste claim along with necessary affidavit explaining the facts about her father and absence of certificate in the name of father. It was further directed that the said claim should be decided within one year. In pursuance to the directions of this Court the respondent No.1 on 24/10/2017 issued a validity certificate in favour of the petitioner.