Vivek Sanjay Thakur vs The State Of Maharashtra And ...
2021 Latest Caselaw 705 Bom

                                                                         917-ThakurST1
                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD
                         917 WRIT PETITION NO.9054 OF 2020

                              VIVEK SANJAY THAKUR
                                      VERSUS
                     THE STATE OF MAHARASHTRA AND OTHERS
                                          ...
                       Advocate for Petitioner : S R Palnitkar
                               AGP for Respondents:
                            Advocate for Respondents :


                                    CORAM   : S. V. GANGAPURWALA &
                                              SHRIKANT D. KULKARNI, JJ.
                                    DATE    : 13th January, 2021
ORDER:

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

invalidated.

2. Mr. Golegaonkar, the learned counsel for the petitioner submits

that cousin uncle of the petitioner Vijaykumar s/o Kishor and Nandan s/o

Kishor More are issued with validity certificates of Thakur Scheduled Tribe

by the Committee. The learned counsel submits that the pre-independence

documents record caste as Thakur in the school record of the grand- father

and cousin grandfather of the petitioner. The learned counsel relies on the

judgment in the case of Apoorva Vinay Nichale Vs. Divisional Caste

Certificate Scrutiny Committee, reported in 2010 (6) Mh.LJ 401 to submit

that validity issued to the near paternal relative is a relevant fact. The

learned counsel further submits that affinity test is not the litmus test.

The learned counsel relies on the judgment of the Apex Court in the case

of Anand v. Committee for Scrutiny and Verification of Tribe Claims,

reported in 2011(6) Mh.L.J. (S.C.) 919.

917-ThakurST1

3. The learned counsel for the petitioner further submits that the

Committee has only on the basis of entry of Thakur O.B.C. in the school

record of the father of the petitioner of 1980 and on the ground of area

restriction, negatived the caste claim of the petitioner.

4. The learned A.G.P. submits that father of the petitioner

represents himself to be other backward class. Entry to that effect is there

in the school record of the father of the petitioner. The learned A.G.P.

further submits that the petitioner has failed in the affinity test. The

petitioner also does not belong to the area where originally Thakur

Scheduled Tribe persons used to reside. It is further submission of the

learned A.G.P. that show cause notice is issued to the cousin uncle of the

petitioner as to why his tribe certificate should not be invalidated.

5. We have considered the submissions.

6. Following documents have been found to be true and correct by

the vigilance.

v-dz- nLr,sotkpk izdkj nLr,sot/kkjdkps uko vtZnkj dz- 1 tkrhph uksan uksan.kh fnukad ;kaP;k'kh ukrs 1- tkr izek.ki= foosd lat; Bkdwj vtZnkj dz-1 Bkdwj [email protected]@2019 2- 'kiFki= uequk Q foosd lat; Bkdwj vtZnkj dz-1 Bkdwj [email protected]@2019 3- 'kiFki= foosd lat; Bkdwj vtZnkj dz-1 && [email protected]@2019 4- 'kkGk lksMY;kpk nk[kyk foosd lat; Bkdwj vtZnkj dz-1 && [email protected]@1996 5- 'kkGk lksMY;kpk nk[kyk foosd lat; Bkdwj vtZnkj dz-1 Bkdwj [email protected]@2002 6- 'kkGk lksMY;kpk nk[kyk lat; rqG'khjke Bkdwj vtZnkj dz-1 Bkdwj (b- [email protected]@1980 ¼b-ek-½ 7- 'kkGk lksMY;kpk nk[kyk fHkdk dkf'kukFk eksjs pqyr dkdk Bkdwj [email protected]@1967 8- 'kkGk lksMY;kpk nk[kyk rqG'khjke Qqyk Bkdwj vktksck Bkdwj [email protected]@1940 9- 'kkGk lksMY;kpk nk[kyk dkSfrd nxk eksjs pqyr vktksck Bkdwj [email protected]@1967 10- 'kkGk lksMY;kpk nk[kyk dkf'kjke Qqyk Bkdwj pqyr vktksck Bkdwj [email protected]@1996

917-ThakurST1 11- 'kkGk lksMY;kpk nk[kyk ckthjko Qqyk Bkdwj pqyr vktksck Bkdwj [email protected]@1927 12- 'kkGk lksMY;kpk nk[kyk jktkjke Qqyk Bkdwj pqyr vktksck Bkdwj [email protected]@1933 13- xko uequk 14 tUeuksan pSrjke QqY;k fHkdk Bkdwj pqyr vktksck Bkdwj [email protected]@1929 14- xko uequk 7 [email protected] rqG'khjke Qqyk Bkdwj vktksck && [email protected] mrkjk 15- xko uequk 7] 7 v o 12 1- fHkdk ckjdw 1- [kkij iatksck && [email protected] mrkjk 2-Qqyk fHkdk Bkdwj 2- iatksck 16- xko uequk 7] 7 v o 12 nxk dkGw Bkdwj [kkij iatksck && [email protected] mrkjk 17- gDdkps i=d xk-u- ua-6 1- dkGw ckjdw [kkij iatksck && [email protected]@1946 2- nxk dkGw 18- xko uequk [email protected] mrkjk dkSfrd nxk Bkdwj pqyr vktksck && [email protected]

19- oS/krk izek.ki= fot;dqekj fd'kksj eksjs pqyr dkdk Bkdwj [email protected]@2005

20- oS/krk izek.ki= uanu fd'kksj eksjs pqyr dkdk Bkdwj [email protected]@2010

21- 'kiFki= oS/krk/kkjd fot;dqekj fd'kksj eksjs pqyrk dkdk && [email protected]@2019 22- tekrh izek.ki= dkSfrd nxk Bkdwj pqyr vktksck Bkdwj [email protected]@1994

23- jkti= (ukokrhy cny) tqus uko dkSfrd nxk eksjs pqyr vktksck && && cnywu fd'kksj nxMq eksjs 24- tkr izek.ki= vfiy lat; rqG'khjke Bkdwj oMhy Bkdwj [email protected]@1996 vkns'k 25- U;k;ky;hu vkns'k lat; rqG'khjke Bkdwj oMhy && [email protected]@1996 26- tkr izek.ki= vkdk'k lat; Bkdwj vtZnkj dz-2 Bkdwj [email protected]@2019 27- 'kiFki= (uequk Q) vkd'k lat; Bkdwj vtZnkj dz-2 && [email protected]@2019 28- 'kiFki= (uequk Q) vkd'k lat; Bkdwj vtZnkj dz-2 && [email protected]@2019 29- 'kiFki= (oa'kkoG) vkd'k lat; Bkdwj vtZnkj dz-2 && [email protected]@2019 30- 'kkys[k izos'k o fuxZe vkd'k lat; Bkdwj vtZnkj dz-2 Bkdwj [email protected]@2005 mrkjk 31- 'kkGk lksMY;kpk nk[kyk vkd'k lat; Bkdwj vtZnkj dz-2 Bkdwj [email protected]@2005 32- 'kkGk lksMY;kpk nk[kyk nxMw dkGw Bkdwj iatksck Bkdwj [email protected]@1921

7. It appears that pre-independence documents in the nature of

school record of petitioner's grandfather and cousin grandfather record

caste as Thakur. The paternal cousin of the petitioner is issued with validity

certificate of Thakur Scheduled Tribe. The Division Bench of this Court in

the case of Apoorva (Supra) has observed that validity issued in favour of

near relative would be a relevant fact. Show cause notices are issued to

917-ThakurST1 the validity holders relied by the petitioner as to why the proceedings

should not be reopened.

8. In light of the aforesaid facts, we pass the following order:

ORDER

i. The impugned order qua is quashed and set aside.

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

Thakur Scheduled tribe. 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.

     iii.     Writ petition disposed of. No costs.




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


JPC