Bombay High Court
Narsing Iranna Yalmalwad vs The State Of Maharashtra And ... on 4 October, 2021
Bench: S.V. Gangapurwala, R. N. Laddha
W.P. No. 8572/21 & Anr.
1
2IN THE HIGH COURT AT BOMBAY
APPELLATE SIDE, BENCH AT AURANGABAD
WRIT PETITION NO. 8572 OF 2021
1. Kum. Pooja Narsing Yalmalwad,
Age 24 years, Occu. Student,
R/o. Somthana, Tq. Umari,
District Nanded.
2. Suhas Narsing Yalmalwad,
Age 22 years, Occu. Student,
R/o. Somthana, Tq. Umari,
District Nanded. ...Petitioners.
Versus
1. State of Maharashtra,
Through its Secretary,
Tribal Development Department,
Mantralaya, Mumbai.
2. The Scheduled Tribe Caste Verification
Committee, Aurangabad Division,
Aurangabad,
Through its Member Secretary.
3. The Principal,
Vidarbh Ayurvedic College,
Amaravati, Tq. and Dist. Amaravati.
4. The Principal,
Yashwant Vidhyalaya, Nanded,
Tq. and District Nanded. ....Respondents.
...
Mr. M.S. Deshmuk h/f. Mr. U.B. Gite, Advocate for the petitioners.
Mr. K.N. Lokhande, A.G.P. for respondent Nos. 1 and 2.
...
::: Uploaded on - 07/10/2021 ::: Downloaded on - 16/10/2021 04:43:43 :::
W.P. No. 8572/21 & Anr.
2
AND
WRIT PETITION NO. 8612 OF 2021
Narsing Iranna Yalmalwad,
Age 46 years, Occu. Service,
R/o. Somthana, Tq. Umari,
District Nanded. ...Petitioner.
Versus
1. State of Maharashtra,
Through its Secretary,
Tribal Development Department,
Mantralaya, Mumbai.
2. The Scheduled Tribe Caste Verification
Committee, Aurangabad Division,
Aurangabad,
Through its Member Secretary.
3. The Principal,
Kusumtai Secondary Vidhyalaya,
CIDCO, New Nanded,
Tq. and District Nanded. ....Respondents.
...
Mr. M.S. Deshmuk h/f. Mr. U.B. Gite, Advocate for the petitioners.
Mr. S.K. Tambe, A.G.P. for respondent Nos. 1 and 2.
...
CORAM : S.V. GANGAPURWALA &
R.N. LADDHA, JJ.
DATED : 04/10/2021.
ORAL JUDGMENT : [ PER S.V. GANGAPURWALA, J.]
. Rule. Rule made returnable forthwith. With the consent of
W.P. No. 8572/21 & Anr.
learned advocates for respective parties, matters are taken up for final
hearing.
2) Petitioners in Writ Petition No.8572/2021 are children of
the petitioner in Writ Petition No. 8612/2021. Their caste claim
belonging to 'Koli - Mahadev' Scheduled Tribe is invalidated by the
Committee by common judgment dated 28.7.2021. Aggrieved thereby,
the present writ petitions.
3) Mr. M.S. Deshmukh, learned advocate for the petitioners
submits that entry in the school record of the grandfather of the
petitioners namely Irranna Saibu dated 22.7.1950 records caste as
'Koli Mahadev'. The Khastra Patrak in the name of Saibu records the
caste as 'Koli Mahadev'. Saibu is great grandfather of the petitioner.
The learned counsel for the petitioner submits that consistently in the
school record of the petitioners, their caste is recorded as 'Koli
Mahadev'. There is only one solitary adverse entry as 'Koli' dated
17.8.1965 in the school record of cousin of the petitioner namely Datta
Irranna. The same cannot be sufficient to negate the case of the
petitioners. The affinity test is the corroborative piece of evidence. The
learned counsel relied on the decision of the Apex Court in the case of
W.P. No. 8572/21 & Anr.
Anand Vs. Committee for Scrutiny and Verification of Tribe claims,
reported in (2012) 1 SCC 113. According to the learned counsel, the
Committee nor the vigilance has raised suspicion for the entry of 1950
in the school record of grandfather of the petitioners.
4) The learned A.G.P. submits that there is contra entry in the
school record of the uncle of the petitioners namely Datta which
records the caste as 'Koli'. The petitioners have failed in the affinity
test. There are other entries recorded in the school record of the
relatives of the petitioners. The same is also considered by the
Committee. Considering the overall facts i.e. the contra entry in the
school record of the cousin of the petitioners of the year 1965
recording caste as 'Koli' and the caste recorded in the record of various
relatives of the petitioners, so also the petitioners not proving the
affinity test, the committee has rightly passed the order.
5) We have considered the submission. We have also gone
through the record and the judgment. The petitioners to prove their
caste claim have relied on the following documents :-
v- nLr,sotkpk nLr,sot/kkjdkps uko vtZnkj dz-1 tkrhph ukssan.kh
dz- izdkj ;kaps'kh ukrs ukasn fnukad
W.P. No. 8572/21 & Anr.
1 tkr izek.ki= iqtk ujflax ;yeyokM vtZnkj dz- 1 dksGh [email protected]@2011
egknso
2 "kiFki= ¼uequk Q½ iqtk ujflax ;yeyokM vtZnkj dz- 1 && [email protected]@2014
3 "kkGk lksMY;kps iqtk ujflax ;yeyokM vtZnkj dz- 1 dksGh [email protected]@2002
izek.ki= egknso
4 fon~;kFkhZ izos"k o iqtk ujflax ;yeyokM vtZnkj dz- 1 dksGh [email protected]@2002
fuxZe mrkjk egknso
5 fon~;kFkhZ izos"k o iqtk ujflax ;yeyokM vtZnkj dz- 1 dksGh [email protected]@2007
fuxZe mrkjk egknso
6 orZo.kwd izek.ki= iqtk ujflax ;yeyokM vtZnkj dz- 1 dksGh [email protected]@2014
egknso
7 o; o vf/kokl iqtk ujflax ;yeyokM vtZnkj dz- 1 && [email protected]@2012
izek.ki=
8 fon~;kFkhZ izos"k o vuqi Hkkm dksGh [email protected]@2010
fuxZe mrkjk ujflaxjko ;yeyokM egknso
9 tkrhps izek.ki= ujflax bjUuk ;yeyokM vtZnkj dz- 3 dksGh [email protected]@2014
¼xzkelsod½ egknso
10 vksG[ki= o ujflax bjUuk ;yeyokM vtZnkj dz- 3 && [email protected]@2014
jfgok"kh izek.ki=
11 tkrhps izek.ki= ujflax bjUuk ;yeyokM vtZnkj dz- 3 dksGh [email protected]@2014
¼rykBh½ egknso
12 tkrhps izek.ki= ujflax bjUuk ;yeyokM vtZnkj dz- 3 dksGh [email protected]@2014
¼ljiap½ egknso
13 tkrhps izek.ki= ujflax bjUuk ;yeyokM vtZnkj dz- 3 dksGh [email protected]@2014
¼iksyhl ikVhy½ egknso
14 e`R;q izek.ki= bjUuk lk;cq ;yeyokM vktksck && [email protected]@2012
15 tkr oS/krk Ckkykth ckcqjko ;jeyokM pqyr pqyrk dksGh [email protected]@2011
izek.ki= egknso
16 "kiFki= Ckkykth ckcqjko ;jeyokM pqyr pqyrk && [email protected]@2014
¼oS/krk/kkjd½
17 Tkkr izek.ki= lqgkl ujflax ;yeyokM vtZnkj dz- 2 dksGh [email protected]@2011
egknso
18 "kiFki= ¼uequk Q½ lqgkl ujflax ;yeyokM vtZnkj dz- 2 && [email protected]@2017
19 o; o vf/kokl lqgkl ujflax ;yeyokM vtZnkj dz- 2 && [email protected]@2014
izek.ki=
20 fon~;kFkhZ izos"k o lqgkl ujflax ;yeyokM vtZnkj dz- 2 dksGh [email protected]@2005
fuxZe mrkjk egknso
21 fon~;kFkhZ izos"k o lqgkl ujflax ;yeyokM vtZnkj dz- 2 dksGh [email protected]@2009
fuxZe mrkjk egknso
W.P. No. 8572/21 & Anr.
22 "kkGk lksMY;kps lqgkl ujflax ;yeyokM vtZnkj dz- 2 dksGh [email protected]@2005
izek.ki= egknso
23 vk/kkj dkMZ lqgkl ujflax ;yeyokM vtZnkj dz- 2 && &&
24 fon~;kFkhZ izos"k o bjUUkk lk;cq ;yeyokM vktksck dksGh [email protected]@1950
fuxZe mrkjk egknso
25 [kkljk ikg.kh i=d Lkk;cq ukukth ;yeyokM iatksck dksGh &&
egknso
26 tkr izek.ki= ujflax bjUuk ;yeyokM vtZnkj dz-3 dksGh [email protected]@1991
egknso
27 "kiFki= ¼uequk Q½ ujflax bjUuk ;yeyokM vtZnkj dz- 3 && [email protected]@2013
28 fon~;kFkhZ izos"k o ujflax bjUuk ;yeyokM vtZnkj dz- 3 dksGh [email protected]@1980
fuxZe mrkjk egknso
29 fon~;kFkhZ izos"k o ujflax bjUuk ;yeyokM vtZnkj dz- 3 dksGh [email protected]@1984
fuxZe mrkjk egknso
30 "kkGk lksMY;kps ujflax bjUuk ;yeyokM vtZnkj dz- 3 dksGh [email protected]@1991
izek.ki= egknso
31 lsok iVkP;k ujflax bjUuk ;yeyokM vtZnkj dz- 3 dksGh &&
ifgY;k ikukaph egknso
>sjkWDl izr
32 vksG[ki= o ujflax bjUuk ;yeyokM vtZnkj dz- 3 && [email protected]@2013
jfgoklh izek.ki=
¼ljiap½
33 tkrhps izek.ki= ujflax bjUuk ;yeyokM vtZnkj dz- 3 dksGh [email protected]@2013
¼iksyhl ikVhy½ egknso
34 vksG[k o jfgoklh ujflax bjUuk ;yeyokM vtZnkj dz- 3 && [email protected]@2013
izek.ki= ¼iksyhl
ikVhy½
35 tkrhps izek.ki= ujflax bjUuk ;yeyokM vtZnkj dz- 3 dksGh [email protected]@2013
¼xzkelsod½ egknso
36 vksG[ki= o ujflax bjUuk ;yeyokM vtZnkj dz- 3 && [email protected]@2013
jfgoklh izek.ki=
¼xzkelsod½
37 tkrhps izek.ki= ujflax bjUuk ;yeyokM vtZnkj dz- 3 dksGh [email protected]@2013
¼rykBh½ egknso
38 vksG[ki= o ujflax bjUuk ;yeyokM vtZnkj dz- 3 && [email protected]@2013
jfgoklh izek.ki=
¼rykBh½
39 tkr izek.ki= ckykth ckcqjko ;jeyokM pqyr pqyrk dksGh [email protected]@1990
egknso
W.P. No. 8572/21 & Anr.
6) The documents in the name of grandfather of the
petitioner Irranna records caste as 'Koli Mahadev'. The grandfather of
the petitioner is admitted in the school on 22.7.1950. The said entry is
pre-presidential notification entry. There appears to be one solitary
entry recording caste as 'Koli' in the school record of Datta dated
17.8.1965, who appears to be son of Irranna. In the school record of
Irranna, the caste is recorded as 'Koli Mahadev.
7) Perusal of the Vigilance report and the judgment, it is clear
that the entry of 'Koli Mahadev' is recorded in the school record of the
grandfather of the petitioner dated 22.7.1950. The same will be
having evidentiary value. Old Khastra Patrak of the period prior to
1955 records the caste as 'Koli Mahadev' as against the name of the
great grandfather of the petitioner Saibu. The said entry is also not
disputed by the committee in the judgment.
8) As observed by the Apex Court in the case of Anand
(supra), the affinity is the corroborative piece of evidence. The
overwhelming facts that 1950 school record of Irranna, grandfather of
the petitioner, records caste as 'Koli Mahadev' and no suspicion in
respect of this entry being taken by the Vigilance and/or Committee,
W.P. No. 8572/21 & Anr.
the impugned judgment is quashed and set aside. The Committee shall
issue validity certificates to the petitioners of 'Koli Mahadev' Scheduled
Tribe.
9) Rule is accordingly made absolute. No costs.
[ R.N. LADDHA, J.] [S.V. GANGAPURWALA, J.]
ssc/
