ATULSINGH BHAGWANSING RAJPUT Vs. STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, SOCIAL WELFARE DEPARTMENT MANTRALAYA

JUDGEMENT

(1.) The challenge in this petition is to the order dated 10.12.2001 passed by the Divisional Caste Certificate Scrutiny Committee, Amravati, invalidating the caste claim of the petitioner for Rajput Bhamta (Vimukta JatiA). The claim of the petitioner was forwarded to the said Committee for seeking admission in educational institution.

(2.) Heard Shri Adwait Manohar, the learned counsel for the petitioner and Shri Ukey, the learned Additional Government Pleader for respondents.

(3.) With the assistance of the learned counsels, we have gone through the order impugned in this petition. The Committee has acted upon certain documents procured by the Police Vigilance Cell to invalidate the caste claim of the petitioner. The petitioner has produced abut 23 documents on record which included the order dated 14.04.1990 passed by the District Magistrate, Buldhana, and order dated 02.01.1986 passed by the Commissioner, Amravati, in respect of forefathers of the petitioner, holding that they belong to Rajput Bhamta. It is not in dispute that the copies of the documents obtained by the Police Vigilance Cell were not supplied to the petitioner, which is the specific ground raised by the petitioner in this petition.