Bombay High Court
Sumeet Bhanudas Parodwad And ... vs The State Of Maharashtra And ... on 29 January, 2021
Bench: S.V. Gangapurwala, Shrikant Dattatray Kulkarni
1 1174-wp 1758-2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 1758 OF 2021
Sumeet Bhanudas Parodwad
and another .. Petitioners
Versus
The State of Maharashtra and others .. Respondents
Mr. Sunil M. Vibhute, Advocate for the Petitioners.
Mr. S. K. Tambe, AGP for Respondents-State.
CORAM : S. V. GANGAPURWALA &
SHRIKANT D. KULKARNI, JJ.
DATED : 29th JANUARY, 2021.
PER COURT:-
. The tribe claims of the petitioners as belonging to "Mannervarlu"
(Scheduled Tribe) are invalidated.
2. The learned counsel for the petitioners submits that there are 13
validities issued in favour of paternal relatives of the petitioners. The
committee has relied upon the invalidation of one Madhav S/o Govind
Parodwad. The said Madhav S/o Govind is not related to the
petitioners. The Govind Parodwad is the cousin uncle of the petitioners.
When validity was granted to Govind vigilance was conducted and in
his case, he has submitted the genealogy wherein Govind has two sons
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and a daughter namely Vinod, Parmeshwar and Vandana. He has
nowhere shown Madhav as his son. The vigilance was also conducted
in case of Govind wherein the contra evidence relied by the committee
was subject matter of consideration. The learned counsel relies on the
judgment of the Division Bench of this Court in case of Apoorva Vinay
Nichale Vs. Divisional Caste Certificate Scrutiny Committee No. 1 and
others, reported in 2010 (6) Mh. L. J. 401 to submit that validity
granted to the paternal relatives is a relevant fact.
3. The learned A.G.P. submits that Madhav S/o Govind is related to
the petitioners. His claim was invalidated. The same was suppressed.
There are contra entries on record. The petitioners failed in the affinity
test. The show cause notices are issued to the validity holders relied by
the petitioners.
4. It is not disputed that following paternal cousins of the
petitioners are issued with the validity certificate.
v- nLr,sot/kkjdkps uko vtZnkj Lferhus fu.kZ;kpk "ksjk
dz- dz- 01 "kh fnysyk fnukad
ukrs fu.kZ;
2- Jh- jkts"kdqekj Jhjke Pkqyr OkS/k [email protected]@2005 v-dz- 1 pk tekr nkok voS/k ?kksf'kr
cjksMk ¼ijksMokM½ HkkÅ dsysyk vlrkukph oLrqfLFkrh yioqu
oS/krk izek.ki= feGfoys vkgs-
3- Jh- egs"kdqekj Jhjke Pkqyr OkS/k [email protected]@2006 v-dz- 1 pk tekr nkok voS/k ?kksf'kr
cjksMk ¼ijksMokM½ HkkÅ dsysyk vlrkukph oLrqfLFkrh yioqu
oS/krk izek.ki= feGfoys vkgs-
4- Jh- lfpudqekj Jhjke Pkqyr OkS/k [email protected]@2007 v-dz- 1 pk tekr nkok voS/k ?kksf'kr
cjksMk ¼ijksMokM½ HkkÅ dsysyk vlrkukph oLrqfLFkrh yioqu
oS/krk izek.ki= feGfoys vkgs-
5- Jherh lqfurk fdlu Pkqyr OkS/k [email protected]@2008 v-dz- 1 pk tekr nkok voS/k ?kksf'kr
ijksMokM vkR;k dsysyk vlrkukph oLrqfLFkrh yioqu
oS/krk izek.ki= feGfoys vkgs-
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6- Jherh lafxrk xksfoanjko Pkqyr OkS/k [email protected]@2008 v-dz- 1 pk tekr nkok voS/k ?kksf'kr
ijksMokM vkR;k dsysyk vlrkukph oLrqfLFkrh yioqu
oS/krk izek.ki= feGfoys vkgs-
7- Jh- xksfoan jktkjke Pkqyr OkS/k [email protected]@2008 v-dz- 1 pk tekr nkok voS/k ?kksf'kr
ijksMokM pqyrk dsysyk vlrkukph oLrqfLFkrh yioqu
oS/krk izek.ki= feGfoys vkgs-
8- Jh- izfni nsojko ijksMokM Pkqyr OkS/k [email protected]@2008 v-dz- 1 pk tekr nkok voS/k ?kksf'kr
Pkqyr dsysyk vlrkukph oLrqfLFkrh yioqu
oS/krk izek.ki= feGfoys vkgs-
HkkÅ
9- Jh- jkolkgsc jktkjke Pkqyr OkS/k [email protected]@2009 v-dz- 1 pk tekr nkok voS/k ?kksf'kr
ijksMokM Pkqyrk dsysyk vlrkukph oLrqfLFkrh yioqu
oS/krk izek.ki= feGfoys vkgs-
10- Jh- ckykth jktkjke Pkqyr OkS/k [email protected]@2009 v-dz- 1 pk tekr nkok voS/k ?kksf'kr
ijksMokM Pkqyrk dsysyk vlrkukph oLrqfLFkrh yioqu
oS/krk izek.ki= feGfoys vkgs-
11- Jh- jkts"oj nsojko Pkqyr OkS/k [email protected]@2009 v-dz- 1 pk tekr nkok voS/k ?kksf'kr
ijksMokM Pkqyr dsysyk vlrkukph oLrqfLFkrh yioqu
oS/krk izek.ki= feGfoys vkgs-
HkkÅ
12- Jh- jktkjke fdlu Pkqyr OkS/k [email protected]@2010 v-dz- 1 pk tekr nkok voS/k ?kksf'kr
ijksMokM Pkqyrk dsysyk vlrkukph oLrqfLFkrh yioqu
oS/krk izek.ki= feGfoys vkgs-
13- Jherh "kqHkkaxh Jhjke Pkqyr OkS/k [email protected]@2011 v-dz- 1 pk tekr nkok voS/k ?kksf'kr
cjksMk ¼ijksMokM½ cgh.k dsysyk vlrkukph oLrqfLFkrh yioqu
oS/krk izek.ki= feGfoys vkgs-
14- Jherh fejkckbZ xksfoanjko Pkqyr OkS/k [email protected]@2011 v-dz- 1 pk tekr nkok voS/k ?kksf'kr
ijksMokM vkR;k dsysyk vlrkukph oLrqfLFkrh yioqu
oS/krk izek.ki= feGfoys vkgs-
5. The relationship of the petitioners with Madhav S/o Govind
could not be conclusively established by the committee. The family tree
was submitted. Govind has nowhere claimed Madhav to be his son.
6. Some of the contra entries relied by the committee while
invalidating the tribe claims of the petitioners were also subject matter
of consideration while giving validity to Govind.
7. The show cause notices are issued to the validity holders.
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8. In the light of the above, we pass the following order.
9. The impugned order is quashed and set aside to the extent of
petitioners. The committee shall issue validity certificates to the
petitioners of "Mannervarlu" (Scheduled Tribe). The said validity
certificates would be subject to the decision that would be taken by the
committee in the proceedings re-opened of the validity holders relied
by the petitioners.
10. Writ petition is disposed of. No costs.
( SHRIKANT D. KULKARNI ) ( S. V. GANGAPURWALA )
JUDGE JUDGE
P.S.B.
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