Sakshi Suresh Dhadse vs Scheduled Tribe Caste ...
2022 Latest Caselaw 8475 Bom

WP 2772-2022                                   1                       Judgment

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                      NAGPUR BENCH, NAGPUR.
                   WRIT PETITION NO. 2772 OF 2022
1.     Ku. Sakshi Suresh Dhadse,
       aged about 19 years, Occ. Student,
       R/o Sugandha Nagar (Tukam),
       Chandrapur, Tq. District Chandrapur.

2.     Manoj Bandu Dhadse,
       aged about 27 years, Occ. Student,
       R/o Wadhala, Tq. Bhadravati,
       District Chandrapur.

3.     Jayshree Bandu Dhadse,
       Occ. Housewife (after marriage Jayashree w/o Pramod Chauke),
       aged about 32 years, Occ. Member in Zilla Parishad,
       R/o Jam, District Wardha.

4.     Ankit Suresh Dhadse,
       aged about 24 years, Occ. Student,
       R/o Sugandha Nagar (Tukam),
       Chandrapur, Tq. District Chandrapur.
                                                                  PETITIONERS
                                 .....VERSUS.....
The Scheduled Tribe Caste Certificate Scrutiny Committee,
through its Member Secretary,
Chaprasipura, Amravati.
                                                                  RESPONDENT

                 Shri P.R. Parsodkar, Advocate for the petitioners.
     Ms. S.S. Jachak, Assistant Government Pleader for the respondent/ State.



CORAM : A. S. CHANDURKAR AND URMILA JOSHI - PHALKE, JJ.

DATE : 26/8/2022 ORAL JUDGMENT (PER : A.S. CHANDURKAR, J.)

RULE. Rule made returnable forthwith and heard the learned

counsel for the parties.

WP 2772-2022 2 Judgment

2. The petitioners are aggrieved by the common order passed by

the Scrutiny Committee on 14/12/2021 invalidating their tribe claim of

belonging to 'Mana' Scheduled Tribe.

3. It is submitted by the learned Counsel for the petitioners that

insofar as petitioner Nos. 2 and 3 are concerned, their real sister has been

issued validity certificate pursuant to the judgment of this Court in Writ

Petition No. 5725/2018 decided on 6/9/2018 (Pratiksha d/o Bandu

Dhadse Vs. The Scheduled Tribes Caste Certificate Scrutiny Committee,

thr. its Member Secretary, Amravati & Ors.) . It is further submitted that

petitioner Nos. 1 and 4 are the cousins of the said petitioner in Writ

Petition No. 5725/2018. Inviting attention to the impugned order, it is

submitted that despite relying upon the oldest document of the year

1909, the Scrutiny Committee has disregarded the same and has also not

given due weightage to the validity certificate.

4. The learned Assistant Government Pleader for the respondent

supported the impugned order and submitted that after giving due

opportunity to the petitioners, their claim was invalidated.

5. It is not in dispute that the real sister of petitioner Nos. 2 and

3 has been held to be belonged to 'Mana' Scheduled Tribe by this Court in WP 2772-2022 3 Judgment

Writ Petition No. 5725/2018. The relationship of petitioner Nos. 1 and 4

with the said petitioner is also not in dispute. The old entries referred to

the word 'Mana' and hence we find that the petitioners would be entitled

to the benefit of the earlier adjudication.

6. Hence, for the reasons assigned in the judgment in Writ

Petition No. 5725/2018 and by applying the ratio of the decision in

Apoorva d/o Vinay Nichale Vs. Divisional Caste Certificate Scrutiny

Committee No.1 and others [2010(6) Mh.L.J. 401], the following order is

passed :

i. The common order dated 14/12/2021 passed by the Scrutiny

Committee is set aside.

ii. It is declared that each petitioner has proved that he/she

belongs to 'Mana' Scheduled Tribe. Within a period of four weeks from

receipt of copy of this judgment, the Scrutiny Committee shall issue

validity certificates to the petitioners.

iii. Rule is made absolute in the aforesaid terms. No costs.

Digitally signed bySUMIT CHETAN (URMILA JOSHI - PHALKE, J.) (A.S. CHANDURKAR, J.) AGRAWAL SUMIT Signing Date:26.08.2022 19:23