SHARADA RAMESH DARADE Vs. PRESIDENT, DIVISIONAL CASTE CERTIFICATE SCRUTINY COMMITTEE NO 1, NASHIK DIVISION, NASHIK

JUDGEMENT

(1.) Taken out from final hearing board.

(2.) By this Petition, the Petitioner has challenged impugned order dated 21.12010 passed by Respondent No. 1 The President, Divisional Caste Certificate Scrutiny Committee No. 1, Nashik Division, Nashik (for short the "Scrutiny Committee"), thereby cancelled/revoked the caste validity certificate issued by the said Committee itself dated 18.05.2010, and further observed that the Petitioner has committed an offence as contemplated under Section 11(1)(a)(b) of The Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukata Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of Caste Certificate Act, 2001 (for short "the Act"), though it is observed that the Petitioner belongs to the claimed community.

(3.) The Petitioner belongs to Hindu Vanjari Community (NT-30) which is recognized as a nomadic Tribe(D) within the State of Maharashtra. On 11.05.1999, the Petitioner was married with Ramesh Ramchandra Darade and on 15.07.2010 her name was included in the ration card. On 17.05.2010, the Petitioner had filed affidavit before the concerned authority for caste certificate. On 08.06.2010 the Sub-Divisional Officer, Sinnar District Nashik, has issued Caste Certificate to the Petitioner and Respondent No. 1 had issued Caste Validity Certificate bearing No. 15020 on 18.5.2010. Thereafter, the Petitioner had contested the election and got elected.