Bombay High Court
Rajlaxmi Rajeshwar Suryawanshi vs State Common Entrance Test Cell ... on 3 December, 2021
Bench: S.V. Gangapurwala, R. N. Laddha
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
1046 WRIT PETITION NO.13070 OF 2021
RAJLAXMI RAJESHWAR SURYAWASHI
VERSUS
STATE COMMON ENTRANCE TESTCELL AND ANOTHER
...
Advocate for Petitioner : Mr. S.S. Phatale
Advocate for Respondent 1 : Mr. S.G. Karlekar
AGP for Respondent 2 : Mr. P.S. Patil
...
CORAM : S.V. GANGAPURWALA &
R.N. LADDHA, JJ.
DATED : 03/12/2021.
PER COURT :
. The caste claim of the petitioner as belonging to 'Thakur'
Scheduled Tribe is invalidated.
2. Mr. Phatale, learned advocate for the petitioner submits
that father of the petitioner is issued with the validity certificate of
'Thakur' Scheduled Tribe. Paternal cousin of the petitioner namely
Ramvilas Shankarrao Suryawanshi had applied for validity certificate.
The same was invalidated. He filed Writ Petition No.1875/2003 before
this Court. This Court under judgment and order dated 5 th August,
2003 allowed the writ petition and directed the Committee to issue
validity certificate to him. The learned counsel submits that there are
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no contra entries on record. According to the learned counsel, in view
of the fact that there is not a single contra entry and the paternal
cousin of the petitioner was directed to be issued validity certificate
under the order of this Court, so also father of the petitioner is issued
with the validity certificate, the caste claim of the petitioner should
have been validated. The learned counsel relied on the decision of the
Apex Court in the case of Anand Vs. Committee for Scrutiny and
Verification of Tribe claims, reported in (2012) 1 SCC 113 to contend
that the affinity test is not the litmus test.
3. Mr. P.S. Patil, learned AGP submits that there are contra
entries on the record. Some of the paternal cousins' school record
records the caste as 'Maratha' or 'Hindu'. The Committee has
considered the said aspect. The learned AGP submits that there are
three invalidation in the year 2021 of the paternal relatives of the
petitioner. The petitioner has failed in affinity test.
4. It is not disputed that Ramvilas Shankarrao Suryawanshi is
paternal cousin of the petitioner. He has been issued with the validity
certificate under the judgment and order of this Court dated 5 th August
2003 in Writ Petition No.1875/2003. The father of the petitioner is
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issued with the validity certificate. The petitioner had placed reliance
on the following documents :-
v- nLr,sotkpk nLr,sot/kkjdkps uko vtZnkj dz-01 tkrhph ukssan.kh
dz- izdkj ;kaps'kh ukrs ukasn fnukad
1 tkr izek.ki= fnus"k jktsaUnz lq;Zoa"kh vtZnkj dz- 01 Bkdwj [email protected]@2008
2 "kiFki= uequk Q jktsaUnz vkuanjko lq;Zoa"kh oMhy Bkdwj [email protected]@2016
3 "kkys; izos"k o fnus"k jktsaUnz lq;Zoa"kh vtZnkj dz- 01 Bkdwj [email protected]@2004
fuxZe mrkjk
4 "kkGk lksMY;kpk fnus"k jktsaUnz lq;Zoa"kh vtZnkj dz- 01 Bkdwj [email protected]@2011
nk[kyk
5 tUe izek.ki= fnus"k jktsaUnz lq;Zoa"kh vtZnkj dz- 01 & [email protected]@2000
6 tkr izek.ki= jktsaUnz vkuanjko lq;Zoa"kh oMhy Bkdwj [email protected]@1991
7 "kkys; izos"k o jktsaUnz vkuanjko lq;Zoa"kh oMhy Bkdwj [email protected]@1980
fuxZe mrkjk
8 "kkGk lksMY;kpk jktsaUnz vkuanjko lq;Zoa"kh oMhy Bkdwj [email protected]@1988
nk[kyk
9 tkr izek.ki= f/kjt jktsaUnz lq;Zoa"kh vtZnkj dz- 02 Bkdwj [email protected]@2008
10 tkr izek.ki= l`'Vh jktsaUnz lq;Zoa"kh cfg.k Bkdwj [email protected]@2008
11 tkr izek.ki= fo'.kw vkuanjko lq;Zoa"kh pqyrk Bkdwj [email protected]@1991
12 "kkys; izos"k o fo'.kw vkuanjko lq;Zoa"kh pqyrk Bkdwj [email protected]@1977
fuxZe mrkjk
13 tkr izek.ki= jke fo'.kw lq;Zoa"kh pqyr Hkkm Bkdwj [email protected]@2009
14 tkr izek.ki= ";ke fo'.kw lq;Zoa"kh pqyr Hkkm Bkdwj [email protected]@2008
15 tkr izek.ki= :ikyh fo'.kw lq;Zoa"kh pqyr cfg.k Bkdwj [email protected]@2008
16 [email protected] mrkjk tukckbZ vkuank vkth & &
17 [email protected] mrkjk lk/kuk jktsaUnz lq;Zoa"kh vkbZ & &
18 [email protected] mrkjk ;"koar nsojko lq;Zoa"kh pqyr vktksck & &
19 [email protected] mrkjk efPNanz ekf.kdjko lq;Zoa"kh pqyr pqyrk & &
o brj
20 [email protected] mrkjk tukckbZ vkuanjko lq;Zoa"kh vkth & &
21 [email protected] mrkjk jktsaUnz vkuanjko lq;Zoa"kh oMhy & &
22 [kkljk i= nsojko ukjk;.k Bkdwj iatksck & 1954&55
23 oS/krk izek.ki= jkefoykl "kadjjko pqyr pqyrk Bkdwj [email protected]@2003
lq;Zoa"kh
24 "kiFki= oS/krk/kkjd jkefoykl "kadjjko pqyr pqyrk Bkdwj [email protected]@2016
lq;Zoa"kh
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25 oS/krk izek.ki= jkts"oj fHkdkth lq;Zoa"kh pqyr pqyrk Bkdwj [email protected]@2010
26 "kiFki= oS/krk/kkjd jkts"oj fHkdkth lq;Zoa"kh pqyr pqyrk Bkdwj [email protected]@2016
27 jfgoklh izek.ki= jktsaUnz vkuanjko lq;Zoa"kh oMhy & [email protected]@2016
28 "kiFki= uequk Q jktsaUnz vkuanjko lq;Zoa"kh oMhy Bkdwj [email protected]@2018
29 "kkGk lksMY;kpk f/kjt jktsaUnz lq;Zoa"kh vtZnkj dz- 02 Bkdwj [email protected]@2015
nk[kyk
30 "kkys; izos"k o f/kjt jktsaUnz lq;Zoa"kh vtZnkj dz- 02 Bkdwj [email protected]@2008
fuxZe mrkjk
31 jfgoklh izek.ki= f/kjt jktsaUnz lq;Zoa"kh vtZnkj dz- 02 & [email protected]@2018
32 tkr izek.ki= T;ksrh rqdkjke lq;Zoa"kh pqyr cfg.k Bkdwj [email protected]@2002
33 ernku dkMZ jktsaUnz vkuanjko lq;Zoa"kh oMhy & &
34 vk/kkj dkMZ f/kjt jktsaUnz lq;Zoa"kh vtZnkj dz- 02 & &
35 tkr izek.ki= jkty{eh jkts"oj lq;Zoa"kh vtZnkj dz- 03 Bkdwj [email protected]@2017
36 "kkGk lksMY;kpk jkty{eh jkts"oj lq;Zoa"kh vtZnkj dz- 03 Bkdwj [email protected]@2015
nk[kyk
37 "kkys; izos"k o jkty{eh jkts"oj lq;Zoa"kh vtZnkj dz- 03 Bkdwj [email protected]@2015
fuxZe mrkjk
38 "kkys; izos"k o jkty{eh jkts"oj lq;Zoa"kh vtZnkj dz- 03 Bkdwj [email protected]@2008
fuxZe mrkjk
39 "kkys; izos"k o jkts"oj fHkdkth lq;Zoa"kh pqyr pqyrk Bkdwj [email protected]@1993
fuxZe mrkjk
40 tkr izek.ki= jkts"oj fHkdkth lq;Zoa"kh pqyr pqyrk Bkdwj [email protected]@1993
41 "kkGk lksMY;kpk jkts"oj fHkdkth lq;Zoa"kh pqyr pqyrk Bkdwj [email protected]@1987
nk[kyk
42 lsokiVkps ifgys jkts"oj fHkdkth lq;Zoa"kh pqyr pqyrk Bkdwj &
i`'B
43 o; o vf/kokl jkty{eh jkts"oj lq;Zoa"kh vtZnkj dz- 03 & [email protected]@2017
izek.ki=
44 tkr izek.ki= d`'.kk jkts"oj lq;Zoa"kh pqyr Hkkm Bkdwj [email protected]@2017
45 tkr izek.ki= ckcklkgsc fHkdkth lq;Zoa"kh pqyr pqyrk Bkdwj [email protected]@2009
46 "kkys; izos"k o ckcklkgsc fHkdkth lq;Zoa"kh pqyr pqyrk Bkdwj [email protected]@1992
fuxZe mrkjk
5. The father of the petitioner has been issued with the show
cause notice. Considering the above documents and validity issued to
the father of the petitioner and paternal cousin of the petitioner, we
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ass the following order.
ORDER
(I) The Committee shall issue validity certificate to the petitioner of
'Thakur' Scheduled Tribe immediately.
(II) The said validity certificate would be subject to the decision that
would be taken by the Committee in the proceedings that may be
reopened of the validity holders relied upon by the petitioner.
(III) Writ petition is disposed of. No costs.
[ R.N. LADDHA, J. ] [S.V. GANGAPURWALA, J.]
ssc/
