Bombay High Court
Sanket Vyankartrao Annamwar vs The State Of Maharashtra And ... on 19 January, 2021
Bench: S.V. Gangapurwala, Shrikant Dattatray Kulkarni
987-wp-9048-20
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 9048 OF 2020
Sanket S/o Vyankatrao Annamwar ... Petitioner.
Versus
The State of Maharashtra
and others ... Respondents.
....
Mr. Madhur A. Golegaonkar, Advocate for the Petitioner.
Mr. P.S. Patil, Addl. G.P. for respondent Nos. 1, 3 and 5.
Mr. S.S. Deve, Advocate for Respondent No.4.
Mr. S.G. Karlkear, Advocate for Respondent No.6.
....
CORAM : S.V. GANGAPURWALA AND
SHRIKANT D. KULKARNI, JJ.
DATE : 19th JANUARY, 2021
PER COURT:-
1. The caste claim of the petitioner as belonging to "Mannervarlu"
Scheduled Tribe is invalidated.
2. Mr. Golegaonkar, learned counsel for the petitioner submits
that eleven members in the family of the petitioner are issued with
the validity certificate of "Mannervarlu" Scheduled Tribe. The real
brother of the petitioner is issued with the validity certificate. The real
uncle of the petitioner namely Bhawan is also issued with the validity
certificate of "Mannervarlu" Scheduled Tribe. The other family
1 of 4
987-wp-9048-20
relatives are also issued with the validity certificate. The vigilance was
conducted in case of Tushar. The entry of the father of the petitioner
was the subject matter for consideration. The vigilance did not
observe any interpolation in the said entries. The learned counsel
relies upon the judgment of the Division Bench of this Court in case of
Apoorva D/o Vinay Nichale Vs. Divisional Caste Certificate Scrutiny
Committee No.1 and others reported in 2010 (6) MH.L.J. 401 and
submits that validity certificate issued to the near relatives is relevant
fact.
3. Mr. Patil, learned Addl. G.P. submits that there are contra entries
on record. The contra entries of paternal cousin of the petitioner have
come on record. All those contra entries are the subject matter for
consideration in earlier validation proceedings, which were granted to
the paternal relatives of the petitioner. One family member namely
Rajesh had applied for validation of his caste claim, the same is
invalidated in the year 1999. He suppressed the said invalidation and
fraudulently obtained the validity certificate in the year 2009. The said
aspect is also needs to be considered. The petitioner failed in the
affinity test.
4. We have considered the submissions.
2 of 4
987-wp-9048-20
5. The following persons are issued with the validity certificate in
the family of the petitioner.
v- nLr,sot/kkjdkps vtZnkjk'kh ukrs Lferhus fu.kZ;kpk fnukad 'ksjk
Ø- uko fnysyk
fu.kZ;
2- Jh- rq"kkj ckiqjko HkkÅ oS/k 07-08-1999 v-dz-1 ;kapk tekr nkok
vUueokj voS/k ?kks"khr dsY;kph
oLrqfLFkrh yiowu tkr oS/krk
izek.ki«k feGfoys vkgs-
3- Jherh t;k pqyr cfg.k oS/k 21-08-2008 v-dz-1 ;kapk tekr nkok
jkejko vUueokj voS/k ?kks"khr dsY;kph
oLrqfLFkrh yiowu tkr oS/krk
izek.ki«k feGfoys vkgs-
4- Jh- jkts'k Pkqyr HkkÅ oS/k 05-06-2009 v-dz-1 ;kapk tekr nkok
ckiqjko vUueokj voS/k ?kks"khr dsY;kph
oLrqfLFkrh yiowu tkr oS/krk
izek.ki«k feGfoys vkgs-
5- dq- vf'ouh pqyr cfg.k oS/k 03-11-2010 v-dz-1 ;kapk tekr nkok
foykl vUueokj voS/k ?kks"khr dsY;kph
oLrqfLFkrh yiowu tkr oS/krk
izek.ki«k feGfoys vkgs-
6- Jh- O;adV oMhy oS/k 03-11-2010 v-dz-1 ;kapk tekr nkok
cqpUuk vUueokj voS/k ?kks"khr dsY;kph
oLrqfLFkrh yiowu tkr oS/krk
izek.ki«k feGfoys vkgs-
7- Jh- foykl pqyrk oS/k 04-06-2010 v-dz-1 ;kapk tekr nkok
cqpUuk vUueokj voS/k ?kks"khr dsY;kph
oLrqfLFkrh yiowu tkr oS/krk
izek.ki«k feGfoys vkgs-
8- Jh- lqjt O;adV HkkÅ oS/k 06-04-2010 v-dz-1 ;kapk tekr nkok
vUueokj voS/k ?kks"khr dsY;kph
oLrqfLFkrh yiowu tkr oS/krk
izek.ki«k feGfoys vkgs-
9- Jh- LoIuhy Pkqyr HkkÅ oS/k 07-01-2010 v-dz-1 ;kapk tekr nkok
Hkxoku vUueokj voS/k ?kks"khr dsY;kph
oLrqfLFkrh yiowu tkr oS/krk
izek.ki«k feGfoys vkgs-
10- Jherh Lusgk pqyr cfg.k oS/k 06-07-2011 v-dz-1 ;kapk tekr nkok
larks"k vUueokj voS/k ?kks"khr dsY;kph
oLrqfLFkrh yiowu tkr oS/krk
izek.ki«k feGfoys vkgs-
11- Jherh f'kyk pqyr cfg.k oS/k fganw Bkdwj v-dz-1 ;kapk tekr nkok
jkejko vUueokj voS/k ?kks"khr dsY;kph
oLrqfLFkrh yiowu tkr oS/krk
izek.ki«k feGfoys vkgs-
3 of 4
987-wp-9048-20
12- Jh- Hkxoku pqyrk oS/k 19-09-2011 v-dz-1 ;kapk tekr nkok
cqpUuk vUueokj voS/k ?kks"khr dsY;kph
oLrqfLFkrh yiowu tkr oS/krk
izek.ki«k feGfoys vkgs-
6. In some of the matters the vigilance appears to have been
conducted before granting the validity. The show cause notices are
issued to the validity holders related to the petitioner. The old record
of the petitioner's father was subject matter of consideration when the
validity was issued to the real brother of the petitioner Tushar. The
vigilance in that case did not find any interpolation.
7. In the light of that, we pass the following order.
8. The Committee shall issue the validity certificate to the
petitioner of "Mannervarlu", Scheduled Tribe immediately.
9. The said validity certificate shall be subject to the decision that
would be taken by the Committee in the proceedings reopened of the
validity holders relied by the petitioner.
6. The writ petition is disposed of. No costs.
( SHRIKANT D. KULKARNI ) ( S.V. GANGAPURWALA )
JUDGE JUDGE
S.P. Rane
4 of 4
