Bombay High Court
Savita Arvind Barekar vs The Chairman Scheduled Tribe ... on 27 July, 2016
Bench: V.A. Naik
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1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT NAGPUR, NAGPUR.
...
WRIT PETITION NO. 3927/2016
WITH
WRIT PETITION NO. 3940/2016
WITH
WRIT PETITION NO. 3941/2016
WITH
WRIT PETITION NO. 3942/2016
ig WITH
WRIT PETITION NO. 3943/2016
WITH
WRIT PETITION NO. 3944/2016
WITH
WRIT PETITION NO. 3945/2016
WITH
WRIT PETITION NO. 3946/2016
WITH
WRIT PETITION NO. 3947/2016
WITH
WRIT PETITION NO. 3948/2016
WITH
WRIT PETITION NO. 3949/2016
WITH
WRIT PETITION NO. 3950/2016
WITH
WRIT PETITION NO. 3951/2016
WITH
WRIT PETITION NO. 3952/2016
WITH
WRIT PETITION NO. 3953/2016
WITH
WRIT PETITION NO. 3954/2016
WITH
WRIT PETITION NO. 3955/2016
WITH
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WRIT PETITION NO. 3956/2016
WITH
WRIT PETITION NO. 3957/2016
1) W.P.NO.3927/2016
Vinod s/o Wasudeo Dandekar
Aged 31 years, occu: Agriculturist
R/o At Post : Petgaon
Tah. Sindewahi
Distt. Chandrapur. ..PETITIONER
v e r s u s
1)
The State of Maharashtra
Through its Secretary
Rural Development Department
Mantralaya, Mumbai 400 032.
2) The Chairman
Scheduled Tribe Caste Certificate
Scrutiny Committee, Gadchiroli.
3) The Collector,
Chandrapur.
4) The Tahsildar,
sindewahi, Dist.Chandrapur.
5) The Secretary,
Gram Panchayat, Petgaon
Tah. Sindewahi, Dist. Chandrapur. .. ...RESPONDENTS
2)
W.P .NO.3940/2016:
Jyoti Gurudas Chouke
Aged 33 years, occu: Agriculturist
R/o Kalamgaon (Gonna ),
Tah. Sindewahi
Distt. Chandrapur. ..PETITIONER
v e r s u s
1) The State of Maharashtra
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Through its Secretary
Rural Development Department
Mantralaya, Mumbai 400 032.
2) The Chairman
Scheduled Tribe Caste Certificate
Scrutiny Committee, Gadchiroli.
3) The Collector,
Chandrapur.
4) The Tahsildar,
Sindewahi, Dist.Chandrapur.
5) The Secretary,
Gram Panchayat, Kalamgaon
(Gonna) Tah. Sindewahi, Dist. Chandrapur. .. ...RESPONDENTS
3)
3941/2016:
Sheetal Kalidas Wakde
(Sheetal Gunwant Dadmal)
Aged 28 years, occu: Agriculturist
R/o Pijdura Tah.Warora
Distt. Chandrapur. ..PETITIONER
v e r s u s
1) The State of Maharashtra
Through its Secretary
Rural Development Department
Mantralaya, Mumbai 400 032.
2) The Chairman
Scheduled Tribe Caste Certificate
Scrutiny Committee, Gadchiroli.
3) The Collector,
Chandrapur.
4) The Tahsildar,
Waroda, Dist.Chandrapur.
5) The Secretary,
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Gram Panchayat, Pijdura
Tah. Warora, Dist. Chandrapur. .. ...RESPONDENTS
4)
W.P . NO. 3942/2016:
Varsha Waman Jivtode
(Varsha Khushal Garmade )
Aged 28 years, occu: Agriculturist
R/o Amboli Tah.Sindewahi
Distt. Chandrapur. ..PETITIONER
v e r s u s
1) The State of Maharashtra
Through its Secretary ig
Rural Development Department
Mantralaya, Mumbai 400 032.
2) The Chairman
Scheduled Tribe Caste Certificate
Scrutiny Committee, Gadchiroli.
3) The Collector,
Chandrapur.
4) The Tahsildar,
Sindewahi, Dist.Chandrapur.
5) The Secretary,
Gram Panchayat, Rumala
Tah. Sindewahi, Dist. Chandrapur. .. ...RESPONDENTS
5)
W.P . NO. 3943/2016:
Homeshwar s/o Murlidhar magre
Aged 25 years, occu: Agriculturist
R/o Kalamgaon ( Tukumb ),
At-Po: Kalamgaon (Gonna )
Tah. Sindewahi
Distt. Chandrapur. ..PETITIONER
v e r s u s
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1) The State of Maharashtra
Through its Secretary
Rural Development Department
Mantralaya, Mumbai 400 032.
2) The Chairman
Scheduled Tribe Caste Certificate
Scrutiny Committee, Gadchiroli.
3) The Collector,
Chandrapur.
4) The Tahsildar,
Sindewahi, Dist.Chandrapur.
5) The Secretary,
Gram Panchayat, Kalamgaon (Tukumb)
Tah. Sindewahi, Dist. Chandrapur. .. ...RESPONDENTS
6)
W.P .NO. 3944/2016:
Sudhir s/o Natthuji Dharne
Aged 27 years, occu: Agriculturist
R/o Kalamgaon (Tukumb ),
At & Po: Kalamgaon (Gonna)
Tah. Sindewahi
Distt. Chandrapur. ..PETITIONER
v e r s u s
1) The State of Maharashtra
Through its Secretary
Rural Development Department
Mantralaya, Mumbai 400 032.
2) The Chairman
Scheduled Tribe Caste Certificate
Scrutiny Committee, Gadchiroli.
3) The Collector,
Chandrapur.
4) The Tahsildar,
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Sindewahi, Dist.Chandrapur.
5) The Secretary,
Gram Panchayat, Kalamgaon
(Tukumb) Tah. Sindewahi, Dist. Chandrapur. .. ...RESPONDENTS
7)
W.P .NO. 3945/2016:
Savita Arvind Barekar
Aged 28 years, occu: Agriculturist
R/o Kalamgaon (Tukumb ),
Tah. Sindewahi
Distt. Chandrapur. ..PETITIONER
v e r s u s
1) The State of Maharashtra
Through its Secretary
Rural Development Department
Mantralaya, Mumbai 400 032.
2) The Chairman
Scheduled Tribe Caste Certificate
Scrutiny Committee, Gadchiroli.
3) The Collector,
Chandrapur.
4) The Tahsildar,
Sindewahi, Dist.Chandrapur.
5) The Secretary,
Kalamgaon *(Tukumb)
Gram Panchayat
Tah. Sindewahi, Dist. Chandrapur. .. ...RESPONDENTS
8)
W.P .NO.3946/2016:
Shri Vijay s/o Ganpat Jambhule
Aged 40 years, occu: Agriculturist
R/o Mohadi ( Naleshwar )
Tah. Sindewahi
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Distt. Chandrapur. ..PETITIONER
v e r s u s
1) The State of Maharashtra
Through its Secretary
Rural Development Department
Mantralaya, Mumbai 400 032.
2) The Chairman
Scheduled Tribe Caste Certificate
Scrutiny Committee, Gadchiroli.
3) The Collector,
Chandrapur.
4) The Tahsildar,
Sindewahi, Dist.Chandrapur.
5) The Secretary,
Gram Panchayat at Mohadi (Naleshwar )
Tah. Sindewahi, Dist. Chandrapur. .. ...RESPONDENTS
9)
W.P .NO. 3947/2016:
Suman Bhaskar Ghodmare
(suman Wanuji Gaikwad )
Aged 44 years, occu: Agriculturist
R/o Lonkhairi (Tukumb)
Tah. Sindewahi
Distt. Chandrapur. ..PETITIONER
v e r s u s
1) The State of Maharashtra
Through its Secretary
Rural Development Department
Mantralaya, Mumbai 400 032.
2) The Chairman
Scheduled Tribe Caste Certificate
Scrutiny Committee, Gadchiroli.
3) The Collector,
Chandrapur.
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4) The Tahsildar,
Sindewahi, Dist.Chandrapur.
5) The Secretary,
Gram Panchayat, Lonkhairi (Tukumb)
Tah. Sindewahi, Dist. Chandrapur. .. ...RESPONDENTS
10)
W.P
.NO.3948/2016:
Rajani Raju Nannaware
(Kalpana Prabhakar Gudadhe )
Aged 30 years, occu: Agriculturist
R/o Ladbori
Tah. Sindewahi
Distt. Chandrapur.
ig ..PETITIONER
v e r s u s
1) The State of Maharashtra
Through its Secretary
Rural Development Department
Mantralaya, Mumbai 400 032.
2) The Chairman
Scheduled Tribe Caste Certificate
Scrutiny Committee, Gadchiroli.
3) The Collector,
Chandrapur.
4) The Tahsildar,
Sindewahi, Dist.Chandrapur.
5) The Secretary,
Gram Panchayat, Ladbori
(Gonna) Tah. Sindewahi, Dist. Chandrapur. .. ...RESPONDENTS
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11)
W.P
.NO.3949/2016:
Manisha Chandrahas Hire
(Manisha Mukhru Chouke )
Aged 33 years, occu: Agriculturist
R/o Petgaon
Tah. Sindewahi
Distt. Chandrapur. ..PETITIONER
v e r s u s
1) The State of Maharashtra
Through its Secretary
Rural Development Department
Mantralaya, Mumbai 400 032.
2) The Chairman
Scheduled Tribe Caste Certificate
Scrutiny Committee, Gadchiroli.
3) The Collector,
Chandrapur.
4) The Tahsildar,
Sindewahi, Dist.Chandrapur.
5) The Secretary,
Gram Panchayat, Petgaon
Tah. Sindewahi, Dist. Chandrapur. .. ...RESPONDENTS
12)
W.P
.NO. 3950/2016:
Gopichand s/o Dewaji Karmenge
Aged 47 years, occu: Agriculturist
R/o Nawargaon
Tah. Sindewahi
Distt. Chandrapur. ..PETITIONER
v e r s u s
1) The State of Maharashtra
Through its Secretary
Rural Development Department
Mantralaya, Mumbai 400 032.
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2) The Chairman
Scheduled Tribe Caste Certificate
Scrutiny Committee, Gadchiroli.
3) The Collector,
Chandrapur.
4) The Tahsildar,
Sindewahi, Dist.Chandrapur.
5) The Secretary,
Gram Panchayat, Nawargaon
Tah. Sindewahi, Dist. Chandrapur. .. ...RESPONDENTS
13)
W.P
.NO.3951/2016:
Shri Diwakar s/o Ramji Karmenge
Aged 47 years, occu: Agriculturist
R/o Ladbori
Tah. Sindewahi
Distt. Chandrapur. ..PETITIONER
v e r s u s
1) The State of Maharashtra
Through its Secretary
Rural Development Department
Mantralaya, Mumbai 400 032.
2) The Chairman
Scheduled Tribe Caste Certificate
Scrutiny Committee, Gadchiroli.
3) The Collector,
Chandrapur.
4) The Tahsildar,
Sindewahi, Dist.Chandrapur.
5) The Secretary,
Gram Panchayat, Ladbori
(Gonna) Tah. Sindewahi, Dist. Chandrapur. .. ...RESPONDENTS
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14)
W.P
.NO. 3952/2016:
Naresh s/o Damaji Nannaware
Aged 43 years, occu: Agriculturist
R/o Gardapar Po: Mahalgaon Kadu
Tq. Chimur
Distt. Chandrapur. ..PETITIONER
v e r s u s
1) The State of Maharashtra
Through its Secretary
Rural Development Department
Mantralaya, Mumbai 400 032.
2) The Chairman
Scheduled Tribe Caste Certificate
Scrutiny Committee, Gadchiroli.
3) The Collector,
Chandrapur.
4) The Tahsildar,
Chimur Dist.Chandrapur.
5) The Secretary,
Gram Panchayat, Mahalgaon
Tq. Chimur Dist. Chandrapur. .. ...RESPONDENTS
15)
W.P
.NO.3953/2016:
Damodar s/o Gangadhar Shrirame
Aged 45 years, occu: Agriculturist
R/o Kalamgaon (Gonna ),
Tah. Sindewahi
Distt. Chandrapur. ..PETITIONER
v e r s u s
1) The State of Maharashtra
Through its Secretary
Rural Development Department
Mantralaya, Mumbai 400 032.
2) The Chairman
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Scheduled Tribe Caste Certificate
Scrutiny Committee, Gadchiroli.
3) The Collector,
Chandrapur.
4) The Tahsildar,
Sindewahi, Dist.Chandrapur.
5) The Secretary,
Gram Panchayat, Kalamgaon
(Gonna) Tah. Sindewahi, Dist. Chandrapur. .. ...RESPONDENTS
16)
W.P
.NO.3954/2016:
Nirmala Raghobaji Nannaware
Aged 50 years, occu: Agriculturist
R/o Virwaha Po: Petgaon
Tah. Sindewahi
Distt. Chandrapur. ..PETITIONER
v e r s u s
1) The State of Maharashtra
Through its Secretary
Rural Development Department
Mantralaya, Mumbai 400 032.
2) The Chairman
Scheduled Tribe Caste Certificate
Scrutiny Committee, Gadchiroli.
3) The Collector,
Chandrapur.
4) The Tahsildar,
Sindewahi, Dist.Chandrapur.
5) The Secretary,
Gram Panchayat, Virwaha
Tah. Sindewahi, Dist. Chandrapur. .. ...RESPONDENTS
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17)
W.P
.NO. 3958/2016
Champa Dilip Sherkure
Aged 40 years, occu: Agriculturist
R/o Tekari Po: Baneri
Tah. Sindewahi
Distt. Chandrapur. ..PETITIONER
v e r s u s
1) The State of Maharashtra
Through its Secretary
Rural Development Department
Mantralaya, Mumbai 400 032.
2) The Chairman
Scheduled Tribe Caste Certificate
Scrutiny Committee, Gadchiroli.
3) The Collector,
Chandrapur.
4) The Tahsildar,
Sindewahi, Dist.Chandrapur.
5) The Secretary,
Gram Panchayat, Tekari
(Gonna) Tah. Sindewahi, Dist. Chandrapur. .. ...RESPONDENTS
18)
W.P
.NO.3956/2016:
Wasudeo s/o Kawadu Gaikwad
Aged 47 years, occu: Agriculturist
R/o Tekari Po: Waneri
Tah. Sindewahi
Distt. Chandrapur. ..PETITIONER
v e r s u s
1) The State of Maharashtra
Through its Secretary
Rural Development Department
Mantralaya, Mumbai 400 032.
2) The Chairman
Scheduled Tribe Caste Certificate
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Scrutiny Committee, Gadchiroli.
3) The Collector,
Chandrapur.
4) The Tahsildar,
Sindewahi, Dist.Chandrapur.
5) The Secretary,
Gram Panchayat, Tekari
Tah. Sindewahi, Dist. Chandrapur. .. ...RESPONDENTS
19)
W.P
.NO. 3957/2016:
Archana Abaji Dharne
Aged 23 years, occu: Agriculturist
R/o Saradpar Chak
Tah. Sindewahi
Distt. Chandrapur. ..PETITIONER
v e r s u s
1) The State of Maharashtra
Through its Secretary
Rural Development Department
Mantralaya, Mumbai 400 032.
2) The Chairman
Scheduled Tribe Caste Certificate
Scrutiny Committee, Gadchiroli.
3) The Collector,
Chandrapur.
4) The Tahsildar,
Sindewahi, Dist.Chandrapur.
5) The Secretary,
Gram Panchayat, Virwaha
Tah. Sindewahi, Dist. Chandrapur. .. ...RESPONDENTS
...........................................................................................................................
Ms. P.D.Rane, Advocate for the petitioner/s
Mr. V.P. Maldhure, Assistant Government Pleader for Respondents
............................................................................................................................
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CORAM: SMT. VASANTI A NAIK &
MRS . SWAPNA JOSHI, JJ
.
DATED : 27th July, 2016
ORAL JUDGMENT: (PER SMT.VASANTI A. NAIK, J.)
Since the issue involved in the Writ Petitions is identical and
since similar prayers are made therein, they are heard together and are
decided by this common judgment.
Rule. Rule made returnable forthwith. The Writ Petitions are
heard finally at the stage of admission, with the consent of the learned counsel
for the parties.
By these Writ Petitions, the petitioners seek a direction against
the respondent-Scrutiny Committee, to decide the caste claim of the
petitioners within a time-frame. The petitioners challenge the show-cause
notice issued by the Collector, Chandrapur, asking the petitioners as to why
they should not be disqualified from holding the post of Sarpanch, Upsarpanch
and Member of the Village Panchayat, in the absence of the caste validity
certificate.
Ms. P. D.Rane, the learned counsel for the petitioners submitted
that the Collector, Chandrapur is not justified in issuing the show cause notice
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to the petitioners as the caste claim of the petitioners is duly referred to the
Scrutiny Committee, by the Tahsildar. It is stated that the caste claim of the
petitioners is not decided by the Scrutiny Committee till date and hence the
petitioners cannot be penalised for the pendency of the caste claim, in view of
the inability on the part of the Scrutiny Committee, to decide the same within
a stipulated time. It is stated that in the circumstances of the case, a direction
to the respondent-Scrutiny Committee to decide the caste claim of the
petitioners would be necessary. It is stated that the petitioners should not be
disqualified, till their caste claim is decided.
Mr. V.P. Maldhure, the learned Assistant Government Pleader
appearing on behalf of the Scrutiny Committee states on instructions, that the
caste claim of the petitioners is pending before the Scrutiny Committee and
the same would be decided as early as possible. It is stated that the Collector
had issued the show- cause notice as, it is necessary under the provisions of
the Act and the Rules to submit the caste validity certificate within the
specified time.
In view of the statement made on behalf of the Scrutiny
Committee that the caste claims of the petitioners are pending before the
Scrutiny Committee, it would be necessary to allow the Petitions as the
petitioners are not at fault in not producing the caste validity certificate. The
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caste claims of the petitioners were duly remitted to the Scrutiny Committee
for verification through the competent authority. If the caste claims of the
petitioners are not decided by the Scrutiny Committee within the time
specified under the provisions of the Act and the Rules, the petitioners cannot
be blamed for not producing the caste validity certificates. In this background,
it would be necessary to grant the relief sought by the petitioners in these
petitions.
Hence for the reasons aforesaid, the Writ Petitions are allowed.
The impugned show-cause notices are quashed and set aside. The Scrutiny
Committee is directed to decide the caste claim of the petitioners as early as
possible and positively within fifteen months. Since the petitioners were not
at fault in not producing the caste validity certificate, the respondent -Collector
or any other respondent should not take action for disqualification of the
petitioners, either as Sarpanch/Upsarpanch or Members of the Gram
Panchayat, till the caste claim of the petitioners is decided.
Rule is made absolute in the aforesaid terms, with no orders as to
costs.
JUDGE JUDGE
sahare
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C E R T I F I C AT E
" I certify that this Judgment/Order uploaded is a true
and correct copy of original signed Judgment/Order."
Uploaded by: N.B.Sahare
P.S.
Uploaded on: 27.07.2016.
