Bombay High Court
Shivani Balaji Parodwad vs The State Of Maharashtra Thr Its ... on 30 January, 2021
Bench: S.V. Gangapurwala, Shrikant Dattatray Kulkarni
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 1803 OF 2021
Shivani D/o Balaji Parodwad ... Petitioner
Versus
The State of Maharashtra
and others ... Respondents
Mr. C.R. Thorat, Advocate for the Petitioner.
Mr. P.S. Patil, Addl. G.P. for Respondents-State.
CORAM : S. V. GANGAPURWALA &
SHRIKANT D. KULKARNI, JJ.
DATE : 30th JANUARY, 2021.
PER COURT:-
1. The tribe claim of the petitioner as belonging to "Mannervarlu"
Scheduled Tribe is invalidated.
2. The learned counsel for the petitioner submits that there are 13
validities issued in favour of paternal relatives of the petitioner. 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 petitioner.
The Govind Parodwad is the cousin uncle of the petitioner. When
validity was granted to Govind vigilance was conducted and in his case,
he has submitted the genealogy wherein Govind has two sons and a
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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 petitioner. His claim was invalidated. The same was suppressed.
There are contra entries on record. The petitioner failed in the affinity
test. The show cause notices are issued to the validity holders relied by
the petitioner.
4. It is not disputed that following paternal cousins of the petitioner
are issued with the validity certificate.
v- nLr,sot/kkjdkps uko vtZnkj Lferhus fu.kZ;kpk fnukad "ksjk
dz- dz- 01 fnysyk
"kh ukrs fu.kZ;
2- Jh- jkts'kdqekj Jhjke Pkqyr OkS/k [email protected]@2005 v-dz- 1 pk tekr nkok voS/k
cjksMk ¼ijksMokM½ HkkÅ ?kksf"kr dsysyk vlrkukph oLrqfLFkrh
yioqu oS/krk izek.ki= feGfoys
vkgs-
3- Jh- egs'kdqekj Jhjke Pkqyr OkS/k [email protected]@200 v-dz- 1 pk tekr nkok voS/k
cjksMk ¼ijksMokM½ HkkÅ 6 ?kksf"kr dsysyk vlrkukph oLrqfLFkrh
yioqu oS/krk izek.ki= feGfoys
vkgs-
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4- Jh- lfpudqekj Jhjke Pkqyr OkS/k [email protected]@2007 v-dz- 1 pk tekr nkok voS/k
cjksMk ¼ijksMokM½ HkkÅ ?kksf"kr 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
ijksMokM vkR;k ?kksf"kr dsysyk vlrkukph oLrqfLFkrh
yioqu oS/krk izek.ki= feGfoys
vkgs-
6- Jherh lafxrk xksfoanjko Pkqyr OkS/k [email protected]@2008 v-dz- 1 pk tekr nkok voS/k
ijksMokM vkR;k ?kksf"kr 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
ijksMokM pqyrk ?kksf"kr dsysyk vlrkukph oLrqfLFkrh
yioqu oS/krk izek.ki= feGfoys
vkgs-
8- Jh- izfni nsojko Pkqyr OkS/k [email protected]@2008 v-dz- 1 pk tekr nkok voS/k
ijksMokM Pkqyr ?kksf"kr dsysyk vlrkukph oLrqfLFkrh
yioqu oS/krk izek.ki= feGfoys
HkkÅ vkgs-
9- Jh- jkolkgsc jktkjke Pkqyr OkS/k [email protected]@2009 v-dz- 1 pk tekr nkok voS/k
ijksMokM Pkqyrk ?kksf"kr 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
ijksMokM Pkqyrk ?kksf"kr 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
ijksMokM Pkqyr ?kksf"kr dsysyk vlrkukph oLrqfLFkrh
yioqu oS/krk izek.ki= feGfoys
HkkÅ vkgs-
12- Jh- jktkjke fdlu Pkqyr OkS/k [email protected]@2010 v-dz- 1 pk tekr nkok voS/k
ijksMokM Pkqyrk ?kksf"kr 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
cjksMk ¼ijksMokM½ cgh.k ?kksf"kr dsysyk vlrkukph oLrqfLFkrh
yioqu oS/krk izek.ki= feGfoys
vkgs-
14- Jherh fejkckbZ Pkqyr OkS/k [email protected]@2011 v-dz- 1 pk tekr nkok voS/k
xksfoanjko ijksMokM vkR;k ?kksf"kr dsysyk vlrkukph oLrqfLFkrh
yioqu oS/krk izek.ki= feGfoys
vkgs-
5. The relationship of the petitioner 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.
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6. Some of the contra entries relied by the committee while
invalidating the tribe claims of the petitioner were also subject matter
of consideration while giving validity to Govind.
7. The show cause notices are issued to the validity holders.
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
petitioner. The committee shall issue validity certificate to the
petitioner of "Mannervarlu" Scheduled Tribe. The said validity
certificate 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 petitioner.
10. Writ petition is disposed of. No costs.
( SHRIKANT D. KULKARNI ) ( S. V. GANGAPURWALA )
JUDGE JUDGE
S.P. Rane
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