ANKITA ANUP RATHOR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Heard forthwith.

(2.) The petitioner in the year 2005 made an application to the Respondent No.3 - Committee requesting to issue Caste Certificate as belonging to "Thakur", Scheduled Tribe. According to the petitioner, Respondent No.3, without any reason refused to accept the application of the petitioner. The petitioner then filed a petition before this Court being Writ Petition No. 2239 of 2006 seeking directions to the Respondent no.3-Committee to accept the application of the petitioner for issuance of a caste certificate. By order dated 23.03.2006, this Court directed the Respondent No.3 to accept the application of the petitioner and dispose it of with appropriate decision within a period of two months.

(3.) The respondent no.3 refused to issue caste certificate to the petitioner. Being aggrieved, the petitioner preferred an appeal before the Respondent No.2. The petitioner had relied on the Caste Validity Certificate issued in favour of her uncle. The Respondent No.2 dismissed the appeal preferred by the petitioner. The petitioner being aggrieved by the dismissal of the appeal, preferred a writ petition being Writ Petition No. 2707 of 2007, which petition came to be allowed by order dated 24.07.2007 and the matter was remanded back to the Respondent No.3-Committee.