Bombay High Court
Dnyaneshwar Niloba Shinde vs The State Of Maharashtra Thr Its ... on 7 December, 2021
Bench: S.V. Gangapurwala, S. G. Dige
1 wp 4948.2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
936 WRIT PETITION NO.4948 OF 2021
DNYANESHWAR NILOBA SHINDE
VERSUS
THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND
OTHERS
...
Advocate for Petitioner: Mr. A. S. Golegaonkar
h/f. Mr. Golegaonkar Madhur A.
AGP for Respondents No. 1 to 3:
Mr. S. B. Pulkundwar
...
AND
...
WRIT PETITION NO.4952 OF 2021
NAMDEO NILOBA SHINDE
VERSUS
THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND
OTHERS
...
Advocate for Petitioner: Mr. A. S. Golegaonkar
h/f. Mr. Golegaonkar Madhur A.
AGP for Respondents No. 1 to 3:
Mr. S. B. Pulkundwar
CORAM: S. V. GANGAPURWALA &
S. G. DIGE, JJ.
DATE: 07th DECEMBER, 2021
PER COURT:
1. The tribe claims of the Petitioners of
Thakur, Scheduled Tribes are invalidated.
2. Mr. Golegaonkar, learned Counsel for the
Petitioners submits that since the year-1948 the
2 wp 4948.2021
school record of the Petitioners' grandfather,
cousin grandfather and all paternal relatives
tribe is recorded as Thakur. Their is not a single
contra entry. One of the paternal cousin of the
Petitioners namely Ankush S/o. Balu Shinde has
been issued with the validity certificate under
the orders of this Court dated 18.12.2020 in Writ
Petition No. 14581 of 2019. The learned Counsel
submits that in case of Ankush S/o. Balu Shinde,
invalidation of Ashwini D/o. Datta was also the
subject matter of consideration. According to the
learned counsel, the affinity test is not the
litmus test. Reliance is placed on the Judgment of
the Apex Court in case of Anand V/s. The Committee
for Scrutiny and Verification of Tribe Claims and
others reported in (2012) 1 SCC 113.
3. Mr. Patil, learned Additional Government
Pleader submits that, though, invalidation of
Ashwini D/o. Datta was considered by the Committee
wile invalidating the tribe claim of Ankush S/o.
Balu Shinde in the Writ Petition filed by Ankush
S/o. Balu Shinde and decided by this Court under
3 wp 4948.2021
order dated 18.12.2020 the factum of invalidation
of the Ashwini D/o. Datta was not considered while
delivering the Judgment. It is further submitted
that one of the cousin grandfather Dnyanba; his
name is mentioned in the Khasra Patrak as Dnyanba
B. Thakar, meaning thereby, that, he represented
to be belonging to Thakar and not Thakur. The
Petitioners failed in the affinity test.
4. The vigilance has verified the documents
relied by the Petitioners. The same is reproduced
as under-
अ. प्रवे्रश कवकमांकr4 ववदकररकथ्े्रवनकव अरर दकर व क. रकती्ीवनोद व्रवसकर प्रवे्रश कववदनकr4
क. ०१वश कीवनकते्र
१व ११६ प्रल्हकदवज्ञकनबकवशश कदे्र ्ुलतव्ुलतक ठक4ूर श के्रती ०४/०८/१९५९
२ १९८ मांन4रर ववपकrडुरrगवशश कदे्र आत्रक ठक4ूर श के्रती ११/०७/१९६३
३ ०७/९६ वनळोबकवपकrडुरrगवशश कदे्र वडील ठक4ूर श के्रती २२/०६/१९६८
४ १७/१८५ दततकवज्ञकनबकवशश कदे्र ्ुलतव्ुलतक ठक4ूर श के्रती १६/०९/१९६९
५ ५६/२९९ नrदकवपकrडुरrगवशश कदे्र आत्रक ठक4ूर श के्रती २२/०७/१९७२
६ ३४५ भकरतवपकrडुरrगवशश कदे्र ्ुलतक ठक4ूर श के्रती ०४/०९/१९७९
७ १२७५ नकमांदे्रवववनळोबकवशश कदे्र अरर दकर ठक4ूर श के्रती १३/०६/२००५
कमांकr4व०२
८ १४१४ ज्ञकने्रश्वरववनळोबकवशश कदे्र अरर दकर ठक4ूर श के्रती १८/०६/२००७
कमांकr4व०१
4 wp 4948.2021
5. It would appear that all the documents
consistently records tribe as Thakur. Not a single
contra entry exists. The paternal cousin namely
Ankush S/o. Balu Shinde is issued with the
validity certificate under the orders of this
Court dated 18.12.2020 in Writ Petition No. 14581
of 2019. The same would be a relevant fact. In the
said case the Committee had invalidated the tribe
claim of Ankush S/o. Balu Shinde considering the
invalidation of Ashwini D/o. Datta. However, in
the Judgment of this Court it appears that the
said factor is not considered.
6. Be that as it may, considering the fact that
not a single contra entry exists and keeping in
mind the invalidation in case of Ashwini D/o.
Datta and other paternal relatives, so also,
considering that the paternal relatives has been
granted validity, we pass the following order.
7. The Committee shall issue validity
certificates to the Petitioners of Thakur,
Scheduled Tribe.
5 wp 4948.2021
8. The said validity certificates shall be
subject to the decision that may be taken by the
Committee in the validation proceedings reopened
of the validity holders relied by the Petitioners.
9. Writ Petitions accordingly stand disposed of.
No costs.
[S. G. DIGE, J.] [S. V. GANGAPURWALA, J.]
marathe
