MAHESH PRALHADRAO LAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Heard forthwith.

(2.) By its order dated 8th April, 2008 the petitioner's claim as belonging to Rajput Bhamta was rejected by the Scrutiny Committee No. 1, Aurangabad based on the following conclusions :-

(3.) The petitioner herein by his application dated 10th March, 2008 had placed before the Committee the case of Kum. Yogita Sopan Kachave, who had been issued caste validity certificate. The petitioner pointed out that in the case of Kum. Yogita Sopan Kachave the Committee had accepted the caste validity certificate of son of his aunt. The petitioner in the instant case had produced the caste validity certificate dated 8th August, 1997 of the petitioner's brother which is shown as Entry No. 7. This was produced in the context of Government Resolution dated 22nd August, 2007, which are guide-lines for caste certificate/verification of caste claims of Scheduled Caste, Vimukta Jati, Nomadic Tribe, Other Backward Class and Special Backward Class candidates. The relevant portion of Government Resolution reads as under :-