TATYA VISHNU RANSHUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard by consent of the parties.

(2.) By the impugned Order passed on 05/12/2011, the claim of the Petitioner came to be rejected as belonging to "Thakar" Scheduled Tribe, which constrained him to approach this Court. On 21/03/2014, the Division Bench of this Court remitted the matter to Respondent No.2-Committee to reconsider the claim of the Petitioner in the light of the principles enunciated in the case of Madhuri Nitin Jadhav & Ors. v. State of Maharashtra & Ors, 2014 4 BCR 753. The Petitioner appeared before Respondent No.2-Committee and was heard by the said Committee, which resulted into an order being passed by it on 23/03/2015 and the claim of the Petitioner as belonging to 'Thakar' Scheduled Tribe once again came to be rejected. It is this order, which is impugned in this petition.

(3.) With the assistance of learned counsel for the parties, we have perused the impugned order, which do not find favour with the claim of the Petitioner on three counts viz. the documentary evidence produced by him, the issue of Area Restriction and the Affinity Test.