PRASAD ALIAS PRALHAD INGLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the respective parties and by consent of parties the petition is disposed of at the stage of admission.

(2.) The rejection of the caste claim of the petitioner to be 'Kunbi' caste, notified as Other Backward Class (OBC) by the Government of Maharashtra, by order dated 31.7.2009 passed by the Respondent No.2 Divisional Caste Scrutiny Committee. Aurangabad (hereinafter to be referred as the Committee), is subject of challenge in this writ petition filed under Article 226 of the Constitution of India.

(3.) The petitioner, a student of engineering, asserts, his ancestor one Janji Ingale had four sons, namely, Tukaram, Sakharam, Aananda and Aayaji. Tukaram had one son Rambhau and two daughters, Ramkor and Shamkor. The grandfather of the petitioner, namely, Rambhau is having five sons and two daughters, namely Santoshrao, Pralhad. Parasram, Vishwas, Jagdish, Tulsabai and Jijabai respectively. The petitioner is the only son of his father with other two sisters. The genealogy of the family of the petitioner is certified by the local Police Patil of the. village.