Bombay High Court
Bhimrao S/O Dnyandeo Gaikwad vs The State Of Maharashtra , Dept. Of ... on 25 April, 2023
Bench: Sandeep V. Marne
2023:BHC-AS:12638-DB
70.1390.23-wp.docx
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 1390 OF 2023
Bhimrao Dnyandeo Gaikwad ..... Petitioner
Vs.
The State of Maharashtra & Ors. ..... Respondents
Mr. Sushant Yeramwar for the Petitioner
Mr. M. M. Pabale, AGP for the State
CORAM: S.V.GANGAPURWALA, ACJ &
SANDEEP V. MARNE, J.
DATED : APRIL 25, 2023
P.C.
1. Caste claim of the Petitioner as Thakar, Scheduled Tribe is
invalidated.
2. Heard the learned Counsel for the Petitioner and the learned
AGP.
3. According to the learned AGP, contra entry of Hindu Bhat
appears in the school record of the second cousin of the Petitioner.
The Petitioner failed in affinity test. The Petitioner has relied on the
following documents:
Basavraj 1/4
70.1390.23-wp.docx
v- jft- ua- fo/;kF;kZps uko tkr tUefnukad 'kkGsr nk[ky eq[;k/;kidkapk vtZnkjk"kh
dz- fnukad 'ksjk ukrs
1 274 olar x.kirh xk;dokM fganq [email protected]@1935 & jft th.kZ pqyr
Bkdj vlY;kus nk[ky pqyrs
fnukad fnlr
ukgh [kkMk[kksM
ukgh
2 [email protected] t;flax x.kith xk;dokM fganq [email protected]@1939 & jft th.kZ pqyr
HkkV vlY;kus nk[ky pqyrs
fnukad fnlr
ukgh [kkMk[kksM
ukgh
3 [email protected] /kksafMjke lksuw xk;dokM fganq [email protected]@1938 &@[email protected] [kkMk[kksM ukgh pqyr
Bkdj pqyrs
4 [email protected] && ck xk;dokM fganq [email protected]@1938 & jft th.kZ &
Bkdj vlY;kus nk[ky
fnukad fnlr
ukgh [kkMk[kksM
ukgh
5 [email protected] dq- fla/kqrkbZ x.kirh fganq [email protected]@1951 &@[email protected] [kkMk[kksM ukgh pqyr
xk;dokM Bkdj vkR;k
6 [email protected] olar x.kirh xk;dokM fganq [email protected]@1935 & [kkMk[kksM ukgh pqyr
Bkdj pqyrs
7 [email protected] fot; lksuck xk;dokM fganq [email protected]@1950 &@[email protected] [kkMk[kksM ukgh pqyr
Bkdj pqyrs
8 [email protected] olar x.kirh xk;dokM fganq [email protected]@1935 &@[email protected] [kkMk[kksM ukgh pqyr
Bkdj pqyrs
9 [email protected] olar x.kirh xk;dokM fganq [email protected]@1935 &@[email protected] [kkMk[kksM ukgh pqyr
Bkdj pqyrs
10 [email protected] Kkunso lksuck xk;dokM fganq [email protected]@1947 [email protected]@54 [kkMk[kksM ukgh oMhy
Bkdj
11 [email protected] foey lksuck xk;dokM fganq [email protected]@1935 &@&@41 [kkMk[kksM ukgh vkR;k
Bkdj vkth
12 [email protected] rkjkckbZ x.kirh xk;dokM fganq [email protected]@1948 &@&@& jft th.kZ pqyr
Bkdj vlY;kus nk[ky vkR;k
fnukad fnlr
ukgh [kkMk[kksM
ukgh
13 [email protected] fuo`Rrh foBksck xk;dokM fganw [email protected]@1930 & jft th.kZ &
ejkBk vlY;kus nk[ky
fnukad fnlr
ukgh [kkMk[kksM
ukgh
14 [email protected] /kksaMhjke lksuck xk;dokM fganq & & pqyr
Bkdj pqyrs
Basavraj 2/4
70.1390.23-wp.docx
15 [email protected] 'kadj /kksaMhjke xk;dokM fganq [email protected]@1964 &@[email protected] [kkMk[kksM ukgh pqyr
Bkdj HkkÅ
16 [email protected] izeksn /kksaMhjke xk;dokM fganq [email protected]@1968 &@[email protected] [kkMk[kksM ukgh pqyr
Bkdj HkkÅ
17 [email protected] /kuat; /kksaMjke xk;dokM fganq [email protected]@1967 [email protected]@76 [kkMk[kksM ukgh pqyr
Bkdj HkkÅ
18 [email protected] fHkejko Kkunso xk;dokM fganq [email protected]@1982 [email protected]@87 [kkMk[kksM ukgh vtZnkj
Bkdj
19 [email protected] olar x.kirh xk;dokM fganw [email protected]@1935 &@&@1941 [kkMk[kksM ukgh pqyr
pqyrs
¼c½ tUe uksanh
v- uksan tUe rkjh[k iq L=h uko ofMykaps o vktksckaps uko tkr vtZnkjk'kh ukrs
dz- dz
1 30 4&4&13 1 0 dksaMh vuq Egkrkjth Bkdj Bkdj &
2 83 7 oh 1929 0 1 rk: x.kirh eYgkjh Bkdj Bkdj pqyr vkR;k
3 74 6 oh 1932 0 1 fgjkckbZ x.kirh eYgkjh HkkV Bkdj pqyr vkR;k
4 & [email protected]@39 1 0 t;flax x.kirh eYgkjh xk;dokM Bkdj pqyr pqyr pqyrs
5 18 [email protected]@42 1 0 gkuer x.kirh eYgkjh xk;dokM Bkdj pqyr pqyr pqyrs
6 75 [email protected]@50 1 0 fot; lksuq eYgkjh xk;dokM Bkdj l[[ks pqyrs
¼c½ e`R;q uksanh
v-dz- uksan dz- e`R;q rkjh[k e;rkps ukao tkr vtZnkjk'kh ukrs
1 79 26 oh 1929 cuw dkse lks.;k Bkdj Bkdj vkth
2 40 [email protected]@46 lqeu cki x.kirh Bkdj Bkdj vkR;k vkth
4. Except the entry of 1939, all other entries record the caste as
Thakar in respect of the paternal relative of the Petitioner. The
entries are since 1929 and 1935.
5. The Supreme Court, in its recent judgment in the case of Mah.
Adiwasi Thakur Jamat Swarakshan Samiti Vs. The State of
Basavraj 3/4
70.1390.23-wp.docx
Maharashtra & Ors. in Civil Appeal No.2502 of 2022 along with
connected matters dated 24 th March 2023 held that the affinity
test would be a litmus test.
6. Considering the voluminous documents on record, the
Committee ought not to have dismissed the claim. The oldest entry
of the year 1939 records the caste as Thakar in respect of the cousin
aunt and thereafter second consin Vasant. Only one entry in respect
of caste Hindu Bhat appears to be recorded in the year 1939 as a
contra entry. Consistently all entries of 1935, 1947 and 1949 record
the caste as Thakar.
7. In light of the above, the impugned judgment is quashed and
set aside.
8. The Committee shall issue validity certificate of caste Thakar
to the Petitioner.
9. The Writ Petition is disposed of. No costs.
(SANDEEP V. MARNE, J) (ACTING CHIEF JUSTICE)
Basavraj 4/4
