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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO. 1460 OF 2013
Nanaji Mahadeo Dadmal,
aged about 65 years, Occ. Agriculturist,
R/o. Tukum (Tiwarla),
Psot & Tah. Nagbhid,
Distt. Chandrapur. ...... PETITIONER
...VERSUS...
The Scheduled Tribe Caste Certificate
Scrutiny Committee, Gadchiroli
through its Chairman ...... RESPONDENT
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Ms. Priti Rane, Advocate for the petitioner.
Shri V.P.Gangane, AGP for Respondent
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CORAM: R. K. DESHPANDE AND
M.G.GIRATKAR, JJ.
th
DATE : 24 NOVEMBER, 2017 .
JUDGMENT (Per R.K.Deshpande, J.)
1] The challenge in this petition is to the order dated 05.10.2012 passed by the Scheduled Tribe Caste Certificate Scrutiny Committee, Gadchiroli, invalidating the caste claim of the petitioner for Mana - Scheduled Tribe, which is an entry at Sr. No.18 in the Constitution Scheduled Tribe Order, 1950, and cancelling the caste certificate dated 29.07.2005 issued by the Sub Divisional Officer, Bramhapuri, certifying that the petitioner belongs to Mana - Scheduled ::: Uploaded on - 28/11/2017 ::: Downloaded on - 29/11/2017 01:17:53 ::: 2 wp1460.13.odt Tribe Category.
2] The petitioner produced before the said Committee, 8 documents, all indicating the caste of the petitioner and his blood relatives as Mana. The Police Vigilance Cell conducted home enquiry and obtained 4 documents. Amongst these documents, one is the revenue record of 1944-45 in the name of Manadeo, the father of the petitioner. Apart from this, the School Leaving Certificates dated 01.08.1953 in the name of Dadaji Dadmal, brother of the petitioner and dated 01.08.1957 in the name of the petitioner records the entry 'Mana'.
3] The Committee holds in para 14 of the order that so far as documentary evidence is concerned, the caste of the petitioner and his paternal relatives is consistently recorded as 'Mana' right from the year 1921-22 to 2010. However, the said documents are rejected for the reasons stated below;
" (a) that 'Mana' community was included in the list of Scheduled Tribes in relation to the State of Maharashtra for the first time in the year 1960, that too in the specified area only, and the petitioner has failed to establish that he or his forefathers hail from the said area and migrated to the present place of their ::: Uploaded on - 28/11/2017 ::: Downloaded on - 29/11/2017 01:17:53 ::: 3 wp1460.13.odt residence, from the said specified scheduled area,
(b) that there are non-tribal communities like 'Badwaik Mana', 'Khand Mana', 'Kshatriya Mana', 'Kunbi Mana', 'Maratha Mana', 'Gond Mana', 'Mani'/'Mane', etc., and the petitioner has failed to satisfy crucial affinity test to establish that he belongs to 'Mana, Scheduled Tribe', which is an entry at Serial No.18 in the Constitution (Scheduled Tribes) Order, 1950,
(c) that in the year 1967, 'Mana' community was included in the list of Other Backward Classes at Serial No.268 and later on in the list of Special Backward Classes at Serial No.2 in relation to the State of Maharashtra, and
(d) that the documents produced simply indicate the caste as 'Mana' and not 'Mana, Scheduled Tribe'.
4] In the decision of this Court in Writ Petition No.3308 of 2013 [Gajanan s/o Pandurang Shende v. The Head-Master, Govt. Ashram School, Dongargaon Salod, Tah. Sindewahi, Distt. Chandrapur, and others] decided on 8-11-2017, we have dealt with all the aforesaid reasoning and we point out below what we have held in the said decision.
5] In para 5 of the decision in Gajanan's case, we have held that the Committee was wrong in holding that 'Mana' community was included in the list of Scheduled Tribes Order in relation to the State of Maharashtra for the first time in the year 1960. We have also held that in fact, the said community was included in the said Order in the year 1956. ::: Uploaded on - 28/11/2017 ::: Downloaded on - 29/11/2017 01:17:53 :::
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6] On the aspect of original place of residence and
migration, we have held in para 7 of the said decision as under :
"7. ... The Act No.108 of 1976 was published in the gazette on 29-9-1976, and the area restriction of Scheduled Tribes in the State of Maharashtra for all the tribes, including 'Mana' tribe, was deleted. The members of different tribes or communities in the State of Maharashtra included in Entry No.18, are treated and conferred with the status of recognized Scheduled Tribes, irrespective of their place of residence in the State. The net result of such deletion was that the two- fold requirements of ordinary place of residence in tribal areas and migration to non-tribal areas, was done away with."
7] Relying upon the decision of the Apex Court in the case of Jaywant Dilip Pawar v. State of Maharashtra & Ors., delivered in Civil Appeal No.2336 of 2011 on 8-3-2017, we have held in Gajanan's case that the petitioner was not required to establish that either his forefathers were the ordinary residents of the place meant for the tribals in the Constitution (Scheduled Tribes) Order prevailing prior to 1976 or that his forefathers migrated from the said area to the present place of residence. We have also held that the Committee was in error in taking such a view.
8] On the other aspect that there are non-tribal communities like 'Badwaik Mana', 'Khand Mana', 'Kshatriya Mana', 'Kunbi Mana', 'Maratha Mana', 'Gond Mana', 'Mani'/'Mane', ::: Uploaded on - 28/11/2017 ::: Downloaded on - 29/11/2017 01:17:53 ::: 5 wp1460.13.odt etc., we have considered the impact of the Constitution Bench decision of the Apex Court in the case of State of Maharashtra v. Milind, reported in 2001(1) Mh.L.J. 1, which overruled earlier decision in the case of Dina v. Narayansing, reported in 38 ELR
212. We have held in para 11 of the decision in Gajanan's case as under :
"11. ... The effect of overruling of the decision in Dina's case is that the entry 'Mana', which is now in the cluster of tribes at Serial No.18 in the Constitution (Scheduled Tribes) Order, has to be read as it is and no evidence can be let in, to explain that entry 'Mana' means the one which is either a 'sub-tribe of Gond' or synonym of 'Gond' and/or it is not a sub-tribe either of 'Maratha' or of any other caste or tribe."
In para 12 of the said decision, we have held as under :
"12. ... To hold that 'Mana' in Entry No.18 in the Constitution (Scheduled Tribes) Order does not include 'Kashtriya Badwaik Mana', 'Maratha Mana', 'Kunbi Mana', etc., would amount to permitting evidence to be let in to exclude certain 'Mana' communities from the recognized Scheduled Tribe. Such tinkering with the Presidential Order is not permissible. Once it is established that 'Mana' is a tribe or even a sub-tribe, it is not permissible to say that it is not a recognized Scheduled Tribe in Entry No.18 of the Order. The Scrutiny Committee has failed to understand such effect of overruling the decision in Dina's case."
In view of the Constitution Bench decision in Milind's case, we hold that it is not permissible to invoke the affinity test to exclude certain 'Mana' communities from the recognized Scheduled Tribe.::: Uploaded on - 28/11/2017 ::: Downloaded on - 29/11/2017 01:17:53 :::
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9] On the aspect of inclusion of 'Mana' communities in
the lists of Other Backward Classes and Special Backward Classes, we have relied upon the decision of this Court in Mana Adim Jamat Mandal v. State of Maharashtra, reported in 2003(3) Mh.L.J. 513, which is confirmed by the Apex Court in its decision in the case of State of Maharashtra v. Mana Adim Jamat Mandal, reported in (2006) 4 SCC 98. We have held in paras 13 and 14 of Gajanan's case as under :
"13. ... This view has been confirmed by the Apex Court in the case of State of Maharashtra & Ors. v. Mana Adim Jamat Mandal, reported in (2006) 4 SCC 98, and it is specifically held that 'Mana' is a separate Scheduled Tribe by itself included in Entry No.18 of the Constitution (Scheduled Tribes) Order and it is not a sub-tribe of 'Gond'."
"14. This Court has held and it is confirmed by the Apex Court in the aforesaid decisions that even if it is assumed that there was a separate entity, which is called as 'Mana' in Vidarbha Region, which has no affinity with 'Gond' tribe, that community would also fall within the scope of the Scheduled Tribes Order by virtue of the Amendment Act, 1976, and the State Government was not entitled to issue orders or circulars or resolutions contrary thereto. It holds that since under Entry 18, 'Manas' are specifically included in the list of Scheduled Tribes in relation to the State of Maharashtra, 'Manas' throughout the State must be deemed to be Scheduled Tribe by reason of provisions of the Scheduled Tribes Order. Once 'Manas' throughout the State are entitled to be treated as a Scheduled Tribe by reason of the Scheduled Tribes Order as it now stands, it is not open to the State Government to say otherwise, as it has purported to do in various Government Resolutions. It further holds that it is not open to the State Government or, indeed to this Court to embark upon an enquiry to determine whether a section of 'Manas' was excluded from the benefit of the Scheduled Tribes Order."
The Apex Court has held that 'Mana' is a separate ::: Uploaded on - 28/11/2017 ::: Downloaded on - 29/11/2017 01:17:53 ::: 7 wp1460.13.odt Scheduled Tribe in Entry No.18 and it is not a sub-tribe of 'Gond'.
The Division Bench of this Court has held that it is not open to the State Government or indeed to this Court to embark upon an enquiry to determine whether a section of 'Manas' was excluded from the benefit of Scheduled Tribes Order. In para 15 of Gajanan's case, we have held that the Committee was clearly in error in holding that 'Mana' community was included in the list of Other Backward Classes and later on in the list of Special Backward Classes, and though the petitioner has established that she belongs to 'Mana' community, it is not established that he belongs to 'Mana Scheduled Tribe'.
10] On the aspect of carving out a distinction that the documents of pre-Independence, produced on record, simply indicating the caste as 'Mana' and not 'Mana - Scheduled Tribe', we have relied upon the decision of the Apex Court in the case of E.V. Chinnaiah v. State of Andhra Pradesh, reported in 2004(9) SCALE 316. We have held in para 18 of Gajanan's case as under :
"18. Applying the law laid down in E.V. Chinnaiah's case, it has to be held in the facts of the present that once it is clear that 'Mana' community is included in entry No.18 of the Constitution (Scheduled Tribes) Order, it has to be read as it is, representing a class of 'Mana' as a whole and it is not permissible either for the Executive or for the Scrutiny Committee to artificially ::: Uploaded on - 28/11/2017 ::: Downloaded on - 29/11/2017 01:17:53 ::: 8 wp1460.13.odt sub-divide or sub-classify 'Mana' community as one having different groups, like 'Badwaik Mana', 'Khand Mana', 'Kshatriya Mana', 'Kunbi Mana', 'Maratha Mana', 'Gond Mana', 'Mani/Mane', etc., for the purposes of grant of benefits available to a recognized Scheduled Tribe. To exclude such persons from the entry 'Mana', to be recognized as Scheduled Tribe, amounts to interference, re-arrangement, re-grouping or re- classifying the caste 'Mana', found in the Presidential Order and would be violative not only of Article 342, but also of Article 14 of the Constitution of India. The classification of entry 'Mana" in different categories, like 'Badwaik Mana', 'Khand Mana', 'Kshatriya Mana', 'Kunbi Mana', 'Maratha Mana', 'Gond Mana', 'Mani'/'Mane', etc., for the purpose of conferring a status as a recognized Scheduled Tribe is artificial and without any authority. The Committee has, therefore, committed an error in rejecting the claim by holding that the documents produced simply indicate the caste 'Mana' and not 'Mana, Scheduled Tribe'."
We have held after following the decision in E.V. Chinnaiah's case, that 'Mana' community throughout the State is a class as a whole and to artificially explain or sub-divide it to exclude different groups like 'Badwaik Mana', 'Khand Mana', 'Kshatriya Mana', 'Kunbi Mana', 'Mani'/'Mane', etc., for denying benefits of recognized Scheduled Tribe is not only without any authority but violative of Articles 14 and 342 of the Constitution of India. We have held that the Committee was in error in rejecting the claim by holding that the documents produced simply indicate the caste 'Mana' and not 'Mana - Scheduled Tribe'. 11] In para 19 of the said decision, we have held that the concept of recognized Scheduled Tribe for the purposes of giving benefits and concessions was not prevailing prior to 1950 and, ::: Uploaded on - 28/11/2017 ::: Downloaded on - 29/11/2017 01:17:53 ::: 9 wp1460.13.odt therefore, only caste or community to which a person belonged was stated in the birth, school and revenue records maintained. We have also held that the documents are issued in the printed format, which contains a column under the heading 'Caste' and there is no column of tribe. We have held that irrespective of the fact that it is a tribe, the name of tribe is shown in the column of caste, and while entering the name of caste or tribe, the distinction between the caste and the tribe is ignored. 12] On the aspect of primacy of documents over the affinity test, we have relied upon the decision of the Apex Court in the case of Anand v. Committee for Scrutiny and Verification of Tribe Claims and others, reported in (2012) 1 SCC 113, and applied the broad parameters laid down therein. We have held that in view of the said decision of the Apex Court that the affinity test is to be used to corroborate the documentary evidence and it is not to be used as the sole criteria to reject a claim. 13] In view of the law laid down and the finding of the Committee that in the documentary evidence, the caste of the petitioner and his blood relatives is consistently recorded as "Mana' in their school and revenue records from the year 1921-22 to 2010¸ in our view the Committee has ::: Uploaded on - 28/11/2017 ::: Downloaded on - 29/11/2017 01:17:53 ::: 10 wp1460.13.odt fallen in error to reject the claim of the petitioner for Maha - Scheduled Tribe category. Neither the genuineness of the documents produced is disputed, nor the relationship of the persons in whose names the documents are, has been disputed.
15] The cousin of the petitioner namely Shankar Dadmal was issued caste validity certificate on 23.11.2017, one Pallavi Dadmal, niece of the petitioner was issued caste validity certificate on 08.11.2006 and Sharayu Dadmal, the daughter of the petitioner was issued caste validity certificate on 08.03.2010. In view of the decision of the Division Bench of this Court in the case of Apoorva Vinay Nichale vrs. Divisional Caste Certificate Scrutiny Committee No.1, reported in 2010 (6) Mh.L.J. 401, there cannot be a different view in the present case except to hold that the petitioner has established his claim for Mana - Scheduled Tribe Category, particularly when the claims of the cousin, niece and daughter of the petitioner are validated by issuing certificates dated 23.11.2007, 08.11.2006 and 08.03.2010 respectively.
16] In view of the another decision of the Apex Court
in the case of Anand v. Committee for Scrutiny and
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Verification of Tribe Claims and others, reported in (2012) 1 SCC 113, the documentary evidence having probative value have to be given primacy and in the absence of any doubt, the Committee has fallen in error to invoke the affinity test to reject the claim of the petitioner.
17] In the result, writ petition is allowed. The order dated 05.10.2012 passed by the Scheduled Tribe Certificate Scrutiny Committee, Gadchiroli, invaliding the claim of the petitioner for Mana - Scheduled Tribe category is hereby quashed as set aside and the following order is passed.
(I) The caste certificate dated 29.07.2005 produced by the petitioner is held to be valid, certifying that he belongs to Mana - Scheduled Tribe category, which is an entry at Sr.No. 18 of the Constitution Scheduled Tribe Order.
(II) The Committee is directed to issue caste validity certificate accordingly in the name of the petitioner within a period of one month from the date of production of the order of this Court ::: Uploaded on - 28/11/2017 ::: Downloaded on - 29/11/2017 01:17:53 ::: 12 wp1460.13.odt before the Committee.
Rule is made absolute in these terms. No order as to costs.
JUDGE JUDGE
Rvjalit
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