SUJATA WAMAN NAVKHANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ORDER Rule. by consent, rule is made returnable forthwith. Heard parties.

(2.) BY the present petition, petitioner impugns a communication dated the 18th of May, 1998 issued by the Collector, Bombay City, calling upon the Petitioner to produce the Caste Certificate of her brother Sandeep Waman Navkhande, after having the same duly verified from the Caste Scrutiny Committee.

(3.) ON 1st of April, 1997 petitioner applied to the Deputy Collector, Bombay City, Respondent No.2 herein, for issue of a Caste Certificate certifying the petitioner as belonging to Mahadeo Koli, Scheduled Tribe. Alongwith the application, Petitioner furnished various documents in respect of her blood relations including that of her father and real brother showing that they belong to Mahadeo Koli, Scheduled Tribe. The Collector, by the impugned communication, has called upon the petitioner to produce the Certificate of her brother Sandeep Waman Navkhande after having the same duly verified from the Caste Scrutiny Committee. The Collector, in the circumstances, has declined to issue the Caste Certificate to the Petitioner as claimed by her unless and until she produces the Caste Certificate of her brother duly verified from the Caste Scrutiny Committee.