AKSHAY UTTAM GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner.

(2.) The caste claim of the Petitioner as belonging to the 'Koli Mahadeo' Scheduled tribe is invalidated by the Scrutiny Committee by the impugned order.

(3.) The learned AGP invited our attention to the impugned order. It is submitted that though the Petitioner's father has been issued with the certificate of validity as far back as on 18/7/2005, the same was without holding enquiry. It is further submitted by the learned AGP that there were several overwritings and interpolation on the documents which have been relied upon by the Petitioner's father and other close blood relatives who have been issued the certificate of validity. The learned AGP, therefore, submitted that the Petitioner's claim has been rightly invalidated by Scrutiny Committee.