Bombay High Court
Sapna D/O Ganpat Gharat vs The Scheduled Tribe Caste ... on 24 November, 2017
Bench: Ravi K. Deshpande
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO. 710 OF 2013
Sapna D/o Ganpat Gharat,
Aged about 24 years, Occ. Student,
R/o. Neri, Tah. Chimur,
District - Chandrapur. ...... PETITIONER
...VERSUS...
1. The Scheduled Tribe Caste Certificate
Scrutiny Committee, Gadchiroli Division
2. Director of Higher Education,
Maharashtra State, Pune.
3. The Registrar,
Rashtrasant Tukdoji Maharaj,
Nagpur University, Nagpur.
4. The Principal,
Mahila Shikshanshatra Mahavidyalaya,
Chandrapur ...... RESPONDENTS
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Ms. Priti Rane, Advocate for the petitioner.
Shri D.P.Thakare, AGP for Respondent Nos. 1 and 2
Shri P.B.Patil, Advocate for Respondent No.3
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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 09.10.2012 passed by the Scheduled Tribe Caste
Certificate Scrutiny Committee, Gadchiroli, invalidating the
caste claim of the petitioner for Mana - Scheduled Tribe,
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which is an entry at Sr. No.18 in the Constitution Scheduled
Tribe Order, 1950, and cancelling the caste certificate dated
30.04.2011 issued by the Sub Divisional Officer, Warora,
certifying that the petitioner belongs to Mana - Scheduled
Tribe Category.
2] The petitioner produced before the said
Committee, 4 documents, all indicating the caste of the
petitioner, her father and grand father as Mana. The oldest
document is of 05.05.1945, a sale deed in the name of
Sakharam s/o. Kondu, grand father of the petitioner. The
Police Vigilance Cell conducted home enquiry and found
extract of school admission register in the name of Tukaram
Kondu, grand father of the petitioner, regarding entry of caste
as 'Mana' in the year 1929. The extract of school admission
register in the name of Ganpat, father of the petitioner,
regarding entry of caste as 'Mana' on 10.07.1962. Apart from
this, a caste validity certificate issued in the name of the
father of the petitioner on 13.06.2009, validating his caste
claim for Mana - Scheduled Tribe was also produce.
3] The Committee holds in para 14 of the order that
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so far as documentary evidence is concerned, the caste of
the petitioner and her paternal relatives is consistently
recorded as 'Mana' in their school and revenue records from
the year 1929 to 1997. 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 her or her 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 she 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.
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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 :
"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 her forefathers were the ordinary residents of
the place meant for the tribals in the Constitution (Scheduled
Tribes) Order prevailing prior to 1976 or that her forefathers
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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',
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
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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.
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
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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 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 she
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',
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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
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 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
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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
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
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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 her paternal relatives is consistently
recorded as "Mana' in their school and revenue records from
the year 1929 to 1997¸ in our view the Committee has 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.
14] 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 her claim for Mana - Scheduled Tribe Category,
particularly when the claim of the father of the petitioner is
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validated by issuing certificate dated 13.06.2009.
15] In the result, writ petition is allowed. The order
dated 09.10.2012 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 30.04.2011 produced
by the petitioner is held to be valid, certifying that
she 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
before the Committee.
(III) Respondent Nos. 2 to 4 shall issue all the
documents to the petitioner in relation to her
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admission and the result of B.Ed. Examination
without insisting upon for payment of fees as a
candidate belonging to 'open category', within a
period of two weeks from the date of production
of this order without waiting for the certificate of
validity from the Scrutiny Committee.
Rule is made absolute in these terms. No order as to
costs.
JUDGE JUDGE
Rvjalit
