AMRUTA D/O BHIKAMSINHA SAPKAL Vs. STATE OF MAHARASHTRA, THROUGH SOCIAL WELFARE DEPARTMENT, MANTRALAYA, MADAM CAMA ROAD

JUDGEMENT

(1.) The oral prayer made by Shri A.A.Naik, the learned counsel for the petitioners to add prayer clauses in the petition is allowed.

(2.) Both these petitions are filed by real sisters challenging the separate orders dated 12.12.2000 and 17.02.1998 respectively passed by the Divisional Caste Certificate Verification Committee, Amravati Division, Amravati, invalidating their claim for "Rajput Bhamta - Vimukta Jati".

(3.) Before the Scrutiny Committee, the reliance was placed on the validity certificates 12.06.1995 and 23.10.1991 issued in the name of the real sister of the petitioner and the uncle, certifying that their claim for "Rajput Bhamta - Vimukta Jati" is held to be validated. The Scrutiny Committee disregarded both these documents after recording the finding that in the School Admission Register of the father of the petitioners, the caste of the father of the petitioners is shown as "Rajput".