Tejas Balaji Bodhgire vs The State Of Maharashtra Thr Its ...
2021 Latest Caselaw 2110 Bom

                                                                                           965
                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD
                         965 WRIT PETITION NO.2046 OF 2021

                        TEJAS BALAJI BODHGIRE
                                  VERSUS
      THE STATE OF MAHARASHTRA THR ITS SECRETARY AND OTHERS
                                     ...
               Advocate for Petitioner: Mr. Vibhute Sunil M.
             AGP for respondents/State: Mr S R Yadav Lonikar


                                    CORAM      : S. V. GANGAPURWALA &
                                                 SHRIKANT D. KULKARNI, JJ.
                                    DATE       : 2nd February,        2021
ORDER:

1. Caste claim of the petitioner as Mannervarlu Scheduled Tribe is

invalidated.

2. Amongst other submissions, one of the submissions made by

the learned counsel for the petitioner that paternal relatives of the

petitioner namely Sanjivani Sudhakar Bodhgire and Ganesh Sudhakar

Bodhgire had also applied for grant of validity certificate of Mannervarlu

Scheduled Tribe. Their claim was invalidated. Ganesh Sudhakar Bodhgire

filed writ petition bearing No.9056/2019. The same was partly allowed

under the order dated 21st August, 2019. The committee was directed to

issue validity certificate to him subject to the outcome of the show cause

notice issued to the validity holders relied by the said petitioner. Same

order was passed in case of Sanjivani Sudhakar Bodhgire in Writ Petition

No. 9183/2019 dated 4th November, 2020.

3. We have also heard the learned A.G.P.

4. It does not appear that relationship is disputed.

5. Caste of the real brother of the petitioner namely Manas Balaji

Bodhgire was also decided alongwith the caste claim of Ganesh and

Sanjivani Sudhakar Bodhgire by the Committee. The Court at Bombay,

while passing the order in Writ Petition No.9056/2019, observed thus:

"6. The learned Government Pleader submits that since some interpolation is noticed in the school records of the Ashwini Sudhakar Bodgire and Vinod Bapurao Bodhgire, the Committee has issued a show cause notice to them. we find that the Committee has not recorded specific findings as regard possibility of some interpolation. Be that as it may, we have notice that Ashwini and Vinod Bapurao Bodhgire has already been granted caste validity certificates. Thus, in our considered view, the reason assigned by the Committee for rejection of the petitioner's claim cannot be sustained as it runs contrary to the view taken by the Division Bench of this court in the case of Apoorva Vinay Nichale (supra).

7. In the circumstance, in the light of the judgment in the case of law laid down in the cases of Apoorva Nichale, Anand Vs. Committee and Raju Ramsing Vasave (supra), the petitioner is entitled to be granted caste validity certificate forthwith. However, the issuance of the caste certificate shall be subject to the outcome of the show cause notice which has been issued against the Ashwini and Vinod Bapurao Bodhgire by the Committee as the caste c validity certificates issued to Ashwini and Vinod Bapurao Bodhgire is found to be based on interpolation/adverse entries."

6. In light of above, we follow the same course and pass following

order:

ORDER

1. The impugned order is quashed and set aside.

2. The Committee shall issue validity certificate to the petitioner of

Mannervarlu Scheduled Tribe immediately. The said validity certificate

shall be subject to the decision that would be taken by the

Committee in proceedings re-opened of the validly holders relied by

the petitioner.

7. Writ petition disposed of. No costs.

(SHRIKANT D. KULKARNI, J.) (S.V.GANGAPURWALA, J.)

JPC