Bombay High Court
Dyaneshwar Santosh Jagtap vs The State Of Maharashtra And ... on 22 November, 2021
Bench: S.V. Gangapurwala, R. N. Laddha
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.9155 OF 2021
DYANESHWAR SANTOSH JAGTAP ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND ANR. ..RESPONDENTS
...
Mrs. Bhagyashri Mangale a/w Mrs. Surekha Munde h/f
Mrs. Surekha N. Devmane, Advocate for the
Petitioner.
Mr. P. S. Patil, AGP for Respondents-State.
...
CORAM : S. V. GANGAPURWALA &
R. N. LADDHA, JJ.
DATED : 22nd NOVEMBER, 2021.
PER COURT:-
1. The tribe claim of the petitioner as
belonging to "Thakar", Scheduled Tribe is
invalidated.
2. The learned counsel submits that, the
entire school record of the petitioner's father,
grandfather, uncle record tribe as "Thakar",
Scheduled Tribe. They are pre-Constitutional era
documents. Not a single contra entry appears in
the documentary evidence. The paternal relatives
of the petitioner are issued with the validity
certificates.
3. The learned counsel further submits that
affinity test is not a litmus test. Reliance is
placed on the judgment of the Apex Court in a case
of Anand Vs. The Committee for Scrutiny
Verification and Others reported in (2012) 1 SCC
113.
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4. The petitioner also relied on the judgment
in case of Apoorva D/o Vinay Nichale Vs. Divisional
Caste Certificate Scrutiny Committee No.1 and Ors.
reported in 2010 (6) Mh.L.J. 401 to contend that if
the relative has been issued with the validity
certificate, the same is a relative fact.
5. The learned A.G.P. submits that,
validities were granted to the near relatives of
the petitioner on the basis of the validities
issued to the persons who are not the relatives.
The validity holders relied by the petitioner
mislead the Committee. The petitioner has failed
in the affinity test.
6. We have considered the submissions
canvassed by the learned counsel for respective
parties.
7. The following documents it appears have
been verified from the record by the vigilance:
v- "kkGsps uko izos"k v- dz- fo|kF;kZps uko vtZnkjk"kh ukrs Tkrhph uksan izos"k fnukad
dz-
1- ft-i-ds-izk- "kkGk [email protected] x.kir vkckth Bkdj vktksck --- 4 vktqj 53 Q
ikjxkao (tks) rk-
vk'Vh ft- chM
2- ft-i-ds-izk- "kkGk [email protected] Hkkypanz ds"ko txrki pqyr dkdk --- [email protected]@1956
ikjxkao (tks) rk- [email protected]
vk'Vh ft- chM
3- ft-i-ds-izk- "kkGk 115 oPNkyk jaxukFk Bkdj pqyr vkR;k --- [email protected]@1957
ikjxkao (tks) rk-
vk'Vh ft- chM
4- ft-i-ds-izk- "kkGk 163 inekckbZ ds"ko txrki pqyr vkR;k --- [email protected]@1957
ikjxkao (tks) rk-
vk'Vh ft- chM
5- ft-i-ds-izk- "kkGk 170 nknw ek#rh pqyr vktksck Bkdj [email protected]@1959
ikjxkao (tks) rk-
vk'Vh ft- chM
6- ft-i-ds-izk- "kkGk 171 "kksHkk ek#rh oMhykaph pqyr Bkdj [email protected]@1959
ikjxkao (tks) rk- vkR;k (vkth)
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vk'Vh ft- chM
7- ft-i-ds-izk- "kkGk 225 e/kq ek#rh txrki pqyr vktksck Bkdj [email protected]@1960
ikjxkao (tks) rk-
vk'Vh ft- chM
8- ft-i-ds-izk- "kkGk 226 e/kq jaxukFk txrki pqyr dkdk Bkdj [email protected]@1960
ikjxkao (tks) rk-
vk'Vh ft- chM
9- ft-i-ds-izk- "kkGk 8 Hkkypanz ds"ko txrki pqyr dkd Bkdj [email protected]@1956
ikjxkao (tks) rk-
vk'Vh ft- chM
10- ft-i-ds-izk- "kkGk 21 oPNkykckbZ jaxukFk pqyr vkR;k Bkdj [email protected]@1951
ikjxkao (tks) rk- txrki
vk'Vh ft- chM
11- ft-i-ds-izk- "kkGk [email protected]@240 inekckbZ ds"ko txrki pqyr vkR;k Bkdj [email protected]@1956
ikjxkao (tks) rk-
vk'Vh ft- chM
12- ft-i-ds-izk- "kkGk 43 Nknk ek#rh txrki pqyr vktksck Bkdj [email protected]@1959
ikjxkao (tks) rk-
vk'Vh ft- chM
13- ft-i-ds-izk- "kkGk 73 e/kq ek#rh txrki pqyr vktksck Bkdj [email protected]@1960
ikjxkao (tks) rk-
vk'Vh ft- chM
14- ft-i-ds-izk- "kkGk [email protected] e/kq jaxukFk txrki pqyr dkdk Bkdj [email protected]@1960
ikjxkao (tks) rk-
vk'Vh ft- chM
15- ft-i-ds-izk- "kkGk 432 uank jaxukFk txrki pqyr vkR;k ---- [email protected]@1969
ikjxkao (tks) rk-
vk'Vh ft- chM
16- ft-i-ds-izk- "kkGk 793 jktsanz ds"kojko txrki pqyr dkdk Bkdj [email protected]@1974
ikjxkao (tks) rk-
vk'Vh ft- chM
17- ft-i-ds-izk- "kkGk 1143 lqjs[kk ek#rh txrki pqyr cgh.k Bkdj [email protected]@1979
ikjxkao (tks) rk-
vk'Vh ft- chM
18- ft-i-ds-izk- "kkGk 1498 m'kk e/kqdj txrki pqyr cgh.k Bkdj [email protected]@1985
ikjxkao (tks) rk-
vk'Vh ft- chM
v- dzekad nLr,sotkpk nLr,sot/kkjdkps vtZnkjk"kh ukrs Tkrhph uksan uksan.kh fnukad O;olk;
dz- izdkj uko
1- lOgsZ [email protected] [kkljk i=d dslk ckck Bkdj pqyr vktksck ----- ---- -----
2- dz-74 ukxfjdkaps 1- ds"ko vkckth 1- pqyr Bkdj 1951 ----
jk'Vzh; 2- lqxa/kkckbZ Hkz- vktksck
jftLVj vkckth 2- pqyr iath
3- xaxqckbZ Hkz- 3- pqyr vkth
ds"ko 4- pqyr dkdk
4- Hkkypanz ds"ko 5- ukrsokbZd
5- Hkkuqnkl ukFkq
8. It appears that, there are consistent
entries of "Thakar", Scheduled Tribe in the school
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record of the petitioner's father, grandfather, so
also in the record of the great grandfather.
9. The validities issued in favour of the
near relatives of the petitioner is relevant
validity as has been held in case of Apoorva
Nichale Vs. Divisional Caste Scrutiny Committee
(supra).
10. It is submitted that, the committee has
reopened the proceedings of the validity holders
relied by the petitioner and notices have been
issued.
11. In light of the above, we pass the
following order:
ORDER
A. The impugned order is quashed and set aside.
B. The committee shall issue validity certificate
to the petitioner of 'Thakar', Scheduled Tribe.
C. The said validity is subject to the decision
that would be taken by the committee in the
validation proceedings that would be reopened of
the validity holders relied by the petitioner.
11. Writ Petition is disposed of. No costs.
(R. N. LADDHA) (S. V. GANGAPURWALA)
JUDGE JUDGE
Devendra/November-2021
