AJAY NARAYAN PARATE Vs. STATE OF MAHARASHTRA THROUGH ITS SECRETARY OF TRIBAL WELFARE DEPARTMENT, MANTRALAYA, MUMBAI

JUDGEMENT

(1.) Rule made returnable forthwith.

(2.) The challenge in this petition is to the order dated 02.04.2018, passed by the Scheduled Tribes Caste Certificate Scrutiny Committee, Amravati Division, Amravati, invalidating the claim of the petitioner for Halba, Halbi - Scheduled Tribe, which is an entry at Sr.No.19 in the Constitution Scheduled Tribes Order, 1950. The rejection is on the ground that in the entry at Sr. No. 1095, dated 01.07.1953 in the name of Narayan Pandurang, the father of the petitioner, in the School Admission Register, there is overwriting and that the Headmistress has made the endorsement while issuing true copy of it on 29.01.2018 that the word "Halba' has been written in different ink and that the petitioner has failed to satisfy the affinity test.

(3.) On 5.10.2018, we passed an order as under;