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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
Writ Petition No.3065 of 2013
Archana d/o Ashok Ghodmare,
Aged about 20 years,
Occupation - Student,
R/o Ballarpur,
Tah. Ballarpur,
Distt. Chandrapur. ... Petitioner
Versus
1. The Scheduled Tribe Caste
Certificate Scrutiny Committee,
Gadchiroli.
2. The Principal,
Prof. Ram Meghe College of
Engineering,
Badnera, Distt. Amravati.
3. The Registrar,
Sant Gadge Baba University,
Amravati. ... Respondents
Ms P.D. Rane, Advocate for Petitioner.
Shri V.P. Gangane, Assistant Government Pleader for Respondent
Nos.1 and 2.
Shri J.B. Jaiswal, Advocate for Respondent No.3.
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Coram : R.K. Deshpande & M.G. Giratkar, JJ.
Date : 29th November, 2017 Oral Judgment (Per R.K. Deshpande, J.) :
1. The challenge in this petition is to the order dated 17-4-2013 passed by the Scheduled Tribe Certificate Scrutiny Committee, Gadchiroli, Division Nagpur, invalidating the caste claim of the petitioner for 'Mana', Scheduled Tribe, which is an entry at Serial No.18 in the Constitution (Scheduled Tribes) Order, 1950 and cancelling and confiscating the caste certificate dated 13-4-2012 issued by the Sub-Divisional Officer, Chandrpur, District Chandrapur, and produced by the petitioner for validation.
2. Before the said Committee, the petitioner produced total eight documents in support of her claim for 'Mana, Scheduled Tribe'. The oldest document is the school leaving certificate in the name of Patru, the grandfather of the petitioner, containing entry of 'Mana' on 3-7-1944. The another document is the land record of the year 1950-51 in the same of Sego, the great ::: Uploaded on - 04/12/2017 ::: Downloaded on - 05/12/2017 01:03:28 ::: 3 wp3065.13.odt grandfather of the petitioner, showing the caste 'Mana'. The third document is the service book in the name of Patru, the grandfather, containing the entry of "Hindu-Mana' on 16-9-1953, and the school leaving certificate in the name of Ashok, the father of the petitioner, containing the entry of 'Mana' on 3-7-1968. The Police Vigilance Cell conducted the home enquiry and found that the entry 'Mana' is made in the name of Patru, the grandfather of the petitioner, on 3-7-1944. There is not even a single document containing the entry other than 'Mana', except the entry in the service book showing 'Hindu-Mana'.
3. The Committee records the finding in para 14 of its order that so far as the documentary evidence is concerned, the caste of the petitioner and her forefathers is consistently recorded as 'Mana' in their school and revenue records during the period from 1944 to 2006. However, applying the affinity test, the Committee rejects the claim for the following reasons : ::: Uploaded on - 04/12/2017 ::: Downloaded on - 05/12/2017 01:03:28 ::: 4
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(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 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 ::: Uploaded on - 04/12/2017 ::: Downloaded on - 05/12/2017 01:03:28 ::: 5 wp3065.13.odt
(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.
6. On the aspect of original place of residence and migration, we have held in para 7 of the said decision as under : ::: Uploaded on - 04/12/2017 ::: Downloaded on - 05/12/2017 01:03:28 ::: 6
wp3065.13.odt "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. ::: Uploaded on - 04/12/2017 ::: Downloaded on - 05/12/2017 01:03:28 ::: 7
wp3065.13.odt 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', 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."::: Uploaded on - 04/12/2017 ::: Downloaded on - 05/12/2017 01:03:28 ::: 8
wp3065.13.odt 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 - 04/12/2017 ::: Downloaded on - 05/12/2017 01:03:28 ::: 9
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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 ::: Uploaded on - 04/12/2017 ::: Downloaded on - 05/12/2017 01:03:28 ::: 10 wp3065.13.odt 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 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 ::: Uploaded on - 04/12/2017 ::: Downloaded on - 05/12/2017 01:03:28 ::: 11 wp3065.13.odt 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 he 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 ::: Uploaded on - 04/12/2017 ::: Downloaded on - 05/12/2017 01:03:28 ::: 12 wp3065.13.odt 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 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'."::: Uploaded on - 04/12/2017 ::: Downloaded on - 05/12/2017 01:03:28 ::: 13
wp3065.13.odt We have held that 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, 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 ::: Uploaded on - 04/12/2017 ::: Downloaded on - 05/12/2017 01:03:28 ::: 14 wp3065.13.odt fact that it is a tribe, the name of tribe is not 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. The solitary document of 'Hindu-Mana' is the entry in the service book of Patru, the grandfather of the petitioner, made on 16-9-1953. Prior to that, there is a document of school leaving certificate in the name of Patru, the same person, containing an entry of 'Mana' made on 3-7-1944. The prefix 'Hindu' denotes the religion and there is no separate caste or ::: Uploaded on - 04/12/2017 ::: Downloaded on - 05/12/2017 01:03:28 ::: 15 wp3065.13.odt tribe as 'Hindu-Mana'. Obviously, prefix 'Hindu' to entry 'Mana' is by the mistake and the Committee has committed an error in relying upon such entry to reject the claim of the petitioner. The Committee having held that all the other documents indicate the caste 'Mana', the claim could not have been rejected in view of the decision of the Apex Court in the case of Anand, cited supra. The documents having probative value clearly establish the claim of the petitioner for 'Mana, Scheduled Tribe'. The petitioner is, therefore, entitled to reliefs.
14. The learned counsel for the petitioner invited our attention to the order dated 27-4-2017 passed by this Court, which is reproduced below :
" Heard.
By this Civil Application, the applicant seeks a direction against the respondent nos.2 and 3 to supply the original mark-sheet of the eighth semester, the provisional degree as also the college leaving certificate and other documents to the petitioner.
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wp3065.13.odt According to the petitioner, the petitioner has completed the education in the Engineering course, in view of the interim orders passed by this Court. It is stated that as the petitioner would require the provisional degree and the original mark-sheet for either pursuing the higher education or for securing a job, it would be necessary to direct the respondent nos.2 and 3, to release the aforesaid documents in favour of the petitioner.
None has appeared on behalf of the College/Management though served.
Hence, in the circumstances of the case, we direct the Respondent No.2-College to supply the original mark-sheet and the other documents to the petitioner if the respondent-College has received the amount of difference of fee that is liable to be paid by the Government for the reserved category students, in respect of the petitioner. If the College has not received the said amount in respect of the petitioner, the petitioner would be required to pay the said amount and then it would be necessary for the College to release the original mark-sheet, College leaving certificate and the provisional degree in favour of the petitioner.
With direction to the respondent nos.2 and 3 to supply the documents, as sought by the petitioner in the manner stated herein-above, we dispose of the Civil ::: Uploaded on - 04/12/2017 ::: Downloaded on - 05/12/2017 01:03:28 ::: 17 wp3065.13.odt Application."
The petitioner claims to have paid the amount of difference of fee that she was liable to pay in terms of the aforesaid order. It is not in dispute that upon production of caste validity certificate, the petitioner is entitled to get the refund of the said amount. In view of this, the appropriate directions will have to be issued to the respondent No.2-College for refund of the said amount.
15. In the result, the petition is allowed in the following terms :
(i) The order dated 17-4-2013 passed by the Scheduled Tribe Certificate Scrutiny Committee, Gadchiroli, Division Nagpur, is hereby quashed and set aside.::: Uploaded on - 04/12/2017 ::: Downloaded on - 05/12/2017 01:03:28 ::: 18
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(ii) The certificate dated 13-4-2013 issued by the Sub-Divisional Magistrate, Chandrapur, District Chandrapur, certifying that the petitioner belongs to caste 'Mana, Scheduled Tribe', which is an entry at Serial No.18 in the Constitution (Scheduled Tribes) Order, 1950, is held to be valid, and it is declared that the petitioner has established her claim for 'Mana, Scheduled Tribe'.
(iii) The Committee is directed to issue a validity certificate in the name of the petitioner accordingly within a period of one month from the date of producing the copy of this judgment by the petitioner to it.
(iv) The respondent No.2-College is directed to refund to the petitioner the amount which she has deposited as per the interim order dated 27-4-2017 passed by this Court within a period of two weeks from the date of ::: Uploaded on - 04/12/2017 ::: Downloaded on - 05/12/2017 01:03:28 ::: 19 wp3065.13.odt production of copy of this judgment before it. If the amount is not refunded to the petitioner within the stipulated period, the same shall carry interest at the rate of 18% from the date of its deposit till its repayment.
16. Rule is made absolute in the aforesaid terms. No order as to costs.
(M.G. Giratkar, J.) (R.K. Deshpande, J.) Lanjewar, PS ::: Uploaded on - 04/12/2017 ::: Downloaded on - 05/12/2017 01:03:28 :::