PALLAVI D/O SHRI PRAKASHRAO PAWAR Vs. SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEELAWSUITDOWNLOAD

JUDGEMENT

(1.) These two petitions are filed by the daughter, father and son to claim validity certificate as "Thakur" Scheduled Tribe. The claims have been invalidated by the common order dated 04.08.2017 passed by the respondent No. 1. - Scheduled Tribe Caste Certificate Scrutiny Committee, Amravati.

(2.) Rule made returnable forthwith. Heard finally by consent of the learned counsels appearing for the parties.

(3.) The Committee has relied upon two entries in the name of Lakkya Tukaram, cousin grand father of the petitioner - Ku. Pallavi d/o Shri Prakashrao Pawar, recording entry as "Bhat" in the caste column on 05.08.1930 and 16.12.1930. The Committee has also placed reliance upon the decision of Full Bench of this Court in case of Shilpa Vishnu Thakur Vs. State of Maharashtra and others, reported in, 2009 5 AIRBomR 478 holding that the petitioner has failed to satisfy the affinity test.