Ku.Priya Jatashankar Thakur vs The Director & Research Officer ...
2017 Latest Caselaw 4670 Bom

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                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH, NAGPUR

                          WRIT PETITION NO. 3964 OF 2002

            Ku. Priya Jatashankar Thakur,
            aged about 19 years, Occ. Student,
            R/o. Nimwadi Police Line, Behind
            Sindhi Hindi School, Samtangar,
            Kailash Tekadi, Akola,
            Tah. And Distt. Akola           ......                           PETITIONER

                                 ...VERSUS...

 1.         The Director & Research Officer,
            Scheduled Tribes Caste Certificate
            Scrutiny Committee, Amravati,
            Distt. Amravati.

 2.         The Maharashtra University of Health
            Science, Nashik, through its Registrar,

 3.         The Janta Homeopathy Medical College,
            Akola, through its Principal.

 4.      The State of Maharashtra,
         Through its Secretary, Medical 
         Education and Drugs, Mantralaya,
         Mumbai-32.                                                    RESPONDENTS
 -------------------------------------------------------------------------------------------
 None for Petitioner.
 Shri V.P.Maldhure, Asstt. Govt. Pleader for Respondents 1 and 4
 -------------------------------------------------------------------------------------------
                          CORAM: R. K. DESHPANDE, AND
                                        Mrs. SWAPNA JOSHI, JJ.

th DATE : 18 JULY, 2017 .

ORAL JUDGMENT (Per DESHPANDE, J)

1] The claim of the petitioner for Thakur -

Scheduled Tribe category has been invalidated by the

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Committee for Scrutiny and Verification of Tribes Claim,

Amravati, by an order dated 10.06.2002, which is the subject

matter of challenge in this petition.

2] Only two documents were produced which

pertains to post constitutional period. In the entire petition, we

do not find any reference to even a single document

pertaining to pre-constitutional era. The Committee applied

affinity test and found that the claim has not been established

for Thakur - Scheduled Tribe. Accordingly, the certificate

issued by the Sub Divisional Officer has been cancelled. We

do not find any perversity in recording the findings by the

Committee. The writ petition is dismissed. No order as to

costs.

                                   JUDGE                       JUDGE
 Rvjalit