Bombay High Court
Harshal Dipak Thakur And Another vs State Common Entrance Test Cell ... on 2 December, 2021
Bench: S.V. Gangapurwala, R. N. Laddha
1 wp 13300.2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
981 WRIT PETITION NO.13300 OF 2021
HARSHAL DIPAK THAKUR AND ANOTHER
VERSUS
STATE COMMON ENTRANCE TEST CELL THROUGH ITS
COMMISSIONER AND COMPETENT AUTHORITY AND OTHERS
...
Advocate for Petitioners: Mr.Deshmukh Mahesh S.
Advocate for Respondent No. 1: Mr. M. D. Narwadkar
AGP for Respondent/State: Mr. S. B. Pulkundwar
...
CORAM: S. V. GANGAPURWALA &
R. N. LADDHA, JJ.
DATE: 02nd DECEMBER, 2021
PER COURT:
1. The tribe claims of the Petitioners as
Thakur, Scheduled Tribes are invalidated.
2. Mr. Deshmukh, learned Counsel for the
Petitioners submits the pre-constitutional and
pre-presidential notification entries in the
school records of the Petitioners grandfather,
cousin grandfathers records caste as Thakur. There
is not a single contra entry on record. The
learned Counsel submits that the affinity test is
not the litmus test. Reliance is placed on the
Judgment of the Hon'ble Apex Court in case of
Anand Vs. The Committee for Scrutiny and
Verification of Tribe Claims and others reported
in (2012) 1 SCC 113.
2 wp 13300.2021
3. Mr. Pulkundwar, the learned A.G.P. submits
that the Petitioners have failed in the affinity
test. The Petitioners also does not reside at the
place where ordinarily Thakur, Scheduled Tribe
resides. The said aspect has been considered by
the Committee.
4. We have considered the submissions canvassed
by the learned Counsel for respective parties.
5. The Petitioners have relied on the following
documents-
अ. दस्तैवजांचां दस्तैवजाधंरकंाे ्रनांव ्र अजार दंर जांतीाी नाोंदणी ्रकमंचक
क. प्रकंर ्र यंचचयंशी ्रनांते ्र नाोंद
1. शंलेय ्रपुरंवं गोववद ्रकेशव ्रठंकूर ाुलत ्रआजाोबं ठंकूर 05.12.1933
2. शंलेय ्रपुरंवं नांरंयण ्रकेशव ्रठंकूर आजाोबं ठंकूर 06.03.1935
3. शंलेय ्रपुरंवं बंबू ्रकेशव ्रठंकूर ाुलत ्रआजाोबं वहिंद ू 01.08.1944
ठंकूर
4. शंलेय ्रपुरंवं ककशोर ्रनांरंयण ्रठंकूर कंकं वहिंद ू 22.06.1971
ठंकूर
मंगंस ्र
5. शंलेय ्रपुरंवं कदपक ्रनांरंयण ्रठंकूर वडील वहिंद ू 24.06.1974
ठंकूर
मंगंस
6. शंलेय ्रपुरंवं कैलंस ्रनांरंयण ्रठंकूर ्र कंकं वहिंद ू 16.06.1977
ठंकूर
7. शंलेय ्रपुरंवं अद्वैत ्रकदपक ्रठंकूर अजार दंर ्रक. 2 वहिंद ू 15.06.2007
ठंकूर
8. शंलेय ्रपुरंवं हिंरर ल ्रदीपक ्रठंकूर ्र अजार दंर ्रक. 1 वहिंद ू 04.06.2002
ठंकूर
3 wp 13300.2021
6. It would appear that there is not a single
contra entry on record. Right since the year-1933
the school entries of the Petitioners grandfather,
cousin grandfathers, uncles, father records the
caste as Thakur. Affinity test is not the litmus
test, area restrictions has been removed.
7. In view of the consistent documentary
evidence since pre-constitutional and pre-
presidential notification period, the impugned
order is set aside. The Committee shall grant
validity certificates to the Petitioners of
Thakur, Scheduled Tribes.
8. Writ Petition accordingly stands disposed of.
No costs.
[R. N. LADDHA, J.] [S. V. GANGAPURWALA, J.]
marathe
