Vidharbha Koli Anusuchit Sewa ... vs State Of Maharashtra, Thr. Its ...
2022 Latest Caselaw 12957 Bom

WP 773-2022                                      1                     Judgment

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                      NAGPUR BENCH, NAGPUR.
                    WRIT PETITION NO. 773 OF 2022
1.     Vidharbha Koli Anusuchit Sewa Sanstha, Akola,
       through its President Shri Dr. Mahendra s/o Rambhau Kale,
       aged 54 years, Occ. Doctor,
       R/o Arvind Hospital, Near Lady Harding Hospital, Akola,
       Tq. Dist. - Akola.

2.     Sachin Kailashrao Kale,
       aged major,
       Occupation - Education.

3.     Pankaj Janakrao Kale,
       aged major,
       Occupation - Education.

4.     Pratik Kailashrao Kale,
       aged major, Occupation - Education.

       Petitioner Nos. 2 to 4 are R/o Nandrun,
       Tah. Daryapur, District - Amravati.
                                                                   PETITIONERS
                                 .....VERSUS.....
State of Maharashtra
through its Sub-Divisional Officer,
Daryapur, Tah. Daryapur,
District - Amravati.
                                                                   RESPONDENT

                   Shri M.V. Bute, Advocate for the petitioners.
     Ms. S.S. Jachak, Assistant Government Pleader for the respondent/ State.



CORAM : A.S. CHANDURKAR AND ANIL L. PANSARE, JJ.

DATE : DECEMBER 13, 2022 ORAL JUDGMENT (PER : A.S. CHANDURKAR, J.)

RULE. Rule made returnable forthwith and heard the learned

Counsel for the parties.

WP 773-2022 2 Judgment

2. Petitioner Nos. 2 to 4 seek issuance of caste certificates

claiming that they belong to 'Koli Mahadev' Scheduled Tribe. It is the case

of the said petitioners that they had submitted an application seeking

issuance of such certificates on 18/3/2021. Despite that, the Sub-

Divisional Officer failed to issue the caste certificates.

Being aggrieved by the aforesaid, the present Writ Petition

has been filed.

3. In the reply filed on behalf of the Sub-Divisional Officer,

Daryapur, it has been stated in para 7 as under :

"7. It is matter of record that, the present petitioners had submitted offline applications not in-prescribed format and without requisite documents and requisite affidavits for obtaining Caste Certificate as claimed that they are belonging to the 'Koli Mahadeo'. Therefore, the answering respondent is unable to issue Caste Certificate to the petitioners on the basis of their incomplete applications and without filing requisite documents and affidavits.

In view of this fact, it mandatory requirement to submit online application in prescribed formet with requisite documents and affidavits for seeking Caste Certificate from the Competent Authority as per provisions of Caste Certificate Act."

4. In view of aforesaid, petitioner Nos. 2 to 4 are at liberty to

submit online applications in the prescribed format along with necessary

documents and affidavits to the Sub-Divisional Officer. On receiving such WP 773-2022 3 Judgment

online applications, the Sub-Divisional Officer shall within a period of

eight weeks take necessary decision in the matter of issuance of caste

certificates.

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

(ANIL L. PANSARE, J.) (A.S. CHANDURKAR, J.)

SUMIT

Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:13.12.2022 19:05