Bombay High Court
Rahul Vishnupant Bende vs The Scheduled Tribes Caste ... on 5 August, 2016
Bench: B.P. Dharmadhikari
1 jg.wp2462.05.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR.
WRIT PETITION NO. 2462 OF 2005
Rahul son of Vishnupant Bende,
aged about 30 years, Occupation Service,
resident of Saramaspura, Achalpur,
Tahsil Achalpur, District Amravati. ... Petitioner
// VERSUS //
(1) The Scheduled Tribes Caste
Certificates Scrutiny Committee,
Irvin Chowk, Amravati through
its Deputy Director/Secretary.
(2) High School Education Society,
through its Secretary, Achalpur
City, District Amravati.
(3) The Head Master,
City High School, Achalpur,
District Amravati.
(4) The Education Officer (Secondary),
Zilla Parishad, Amravati.
(5) The State of Maharashtra,
through its Secretary,
Department of Tribal Development
and Research, Mantralaya,
Mumbai - 400 032. ... Respondents
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Shri Ashwin Deshpande, Advocate for the petitioner
Shri N. R. Patil, AGP for the respondent nos. 1, 4 and 5
None for respondent nos. 2 and 3
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CORAM : B. P. DHARMADHIKARI &
KUM. INDIRA JAIN, JJ.
DATE : 5-8-2016.
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ORAL ORDER (Per : B. P. Dharmadhikari, J.)
Heard Shri Deshpande, learned Advocate for the petitioner
and Shri Patil, learned Assistant Government Pleader for the respondent
nos. 1, 4 and 5.
2. Nobody appears for the respondent nos. 2 and 3.
3. Short submission of Advocate Deshpande is only because of
apprehension that old documents mentioning tribe as 'Halbi' could have
been referring to tribe 'Koshti Halbi', the caste claim has been invalidated.
Old documents placed on record are not found to be interpolated or
tampered and though affinity test has been applied, there is no finding that
the said test proved that the petitioner belongs to 'Halbi Koshti' tribe.
Learned Advocate submits that the approach adopted by committee is,
therefore, erroneous and unsustainable. He has taken us through relevant
observations in the impugned order of the Scrutiny Committee dated
12-4-2005. By placing reliance upon the judgment of this Court in the case
of Priya s/o Pravind Parate Vs. Scheduled Tribes Caste Certificates
Scrutiny Committee, Nagpur and others reported at 2013(1) Mh.L.J.
180, learned Advocate seeks a direction to issue validity in favour of the
petitioner.
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4. Learned Assistant Government Pleader on the other hand is
strongly opposing the petition. He contended that existence of 'Halbi',
Scheduled Tribe and another tribe with same name i.e. 'Halbi Koshti' or
'Koshti Halbi' is not in dispute, as such, the Scrutiny Committee did not
solely rely upon documents and applied affinity test. The evidence
brought on record by the petitioner did not show that he belongs to Halbi,
Scheduled Tribe, as such, the findings of the Scrutiny Committee or
invalidation of caste claim by it cannot be interfered in writ jurisdiction.
He argued that judgment of this Court in Priya s/o Pravind Parate Vs.
Scheduled Tribes Caste Certificates Scrutiny Committee, Nagpur and
others (supra) does not look into the facts like this.
5. With the assistance of respective counsel, we have perused the
impugned order as also the reported judgment. In reported judgment, the
Division Bench has found that while considering the affinity test, it is to be
born in mind that present traits of a claimant may not match claimant's
tribe. A greater reliance, therefore, needs to be placed on documentary
evidence and while dealing with documents, pre-Independence documents
carry higher degree of probative value. The Division Bench was dealing
with Halbi, Scheduled Tribe claim only.
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6. In present matter, documents mentioned in paragraph no. 3 of
the order by Scrutiny Committee at serial nos. 8 to 17 are all for period
prior to 1950. The oldest document appears to be of 17-4-1922. The
petitioner has also supplied three documents which are prior to 1960. All
these documents have been duly verified by vigilance cell authorities and
they have not found any tampering or interpolation in said documents.
7.
Caste claim has been invalidated only because of a possibility
that these documents may be recording sub caste 'Halbi' of caste 'Koshti'.
This is apparent from discussion of Committee in paragraph 13A and 13D.
Committee is bound to take adequate precaution. However, merely
because it entertains a doubt, without proper material or finding, it cannot
invalidate caste claim. In present matter, though vigilance enquiry had
been carried out, it could not come across any document where caste is
recorded as 'Halbi Koshti' or 'Koshti'. Similarly, though it has appreciated
the answers and material disclosed by the petitioner for finding out
affinity, it has concluded that affinity with Scheduled Tribe, 'Halbi' is not
established. It has not found that traits or customs spoken of by the
petitioner were of 'Halbi Koshti' castes.
8. In this situation, following the Division Bench judgment
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mentioned supra, we find the approach and application of mind of
Scrutiny Committee is unsustainable. Accordingly, the order dated
12-4-2005 is quashed and set aside. The respondent no. 1 - The Scheduled
Tribes Caste Certificates Scrutiny Committee, Amravati is directed to issue
validity to the petitioner as belonging to 'Halbi', Scheduled Tribe.
Rule is made absolute. No costs.
JUDGE
ig JUDGE
wasnik
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