SATISH KRUSHNA GUNNEWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. By consent made returnable forthwith.

(2.) PETITIONER takes exception to refusal by the Divisional Caste Certificate Verification Committee to verify petitioner's caste claim as belonging to Kalar (OBC ). The petitioner was born at village Khat in Nagpur to parents ordinarily residents of village Khat in Nagpur District. He was educated in Nagpur District. The petitioner had applied for verification of his caste certificate and had also tendered validity certificate issued by respondent Committee to petitioners siblings, however, the respondent committee refused to verify the caste claim of the petitioner holding that the petitioner was a migrant. The Committee held that the petitioner's father was not permanent resident of State of Maharashtra prior to 1961 but was a resident of Andhra Pradesh up to 1975 and therefore, relying on G. R. dated 10th March, 2005 the Committee refused to verify the petitioner's caste claim.

(3.) THE petitioner had, in the mean time, been admitted to respondent No. 3 institution in the quota meant for Other Backward Classes.