Bombay High Court
Ku. Vandana D/O Mansing Kokad @ Vandana ... vs District Caste Certificate Scrutiny ... on 8 August, 2024
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
2024:BHC-NAG:8838-DB
Judgment 1 9wp2760.18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 2760/2018
Ku. Vandana D/o Mansingh Kokad
@ Vandana Kailassing Chungade,
Aged about 44 years, Occ. Service,
R/o. Ramnagar, Tah. Wardha, District Wardha
.... PETITIONER(S)
// VERSUS //
(1) District Caste Certificate Scrutiny Committee,
Wardha, Through its Member Secretary
(2) District Health Officer,
Zilla Parishad, Wardha
(3) Medical Officer,
Primary Health Centre, Karangana (M),
Tah. Arvi. District Wardha
.... RESPONDENT(S)
∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞
Ms. S.S. Dashputre, Advocate for the Petitioner(s)
Mr. D.P. Thakare, Addl. G.P. for the Respondent/State
Mr. J. Mokadam, Advocate for the Respondent No. 2
∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞
CORAM : NITIN W. SAMBRE & ABHAY J. MANTRI, JJ.
DATED :- AUGUST 08, 2024
..ANSARI..
Judgment 2 9wp2760.18.odt
ORAL JUDGMENT :- (PER: NITIN W. SAMBRE, J.)
(1) RULE. Rule made returnable forthwith. Heard learned
Counsel for the respective parties.
(2) The only reason for rejecting the caste claim of the
Petitioner as that of belonging to caste "Rajput Bhamta" is failure
of the Petitioner to produce copy of the document viz. birth
certificate of son born to Dadusingh Lal i.e. Grandfather of the
Petitioner on 03/11/1940.
(3) The Petitioner has invited our attention to the photocopy of
the certified copy of the said document in which the entry is of
the year 1940 and having regard to the length of the document
for which the same is existing i.e. past 80 years and in view of the
consistent entries of caste "Rajput Bhamta" thereafter in the
records of the Petitioner and his brother from 1973 onwards,
there is no reason to disbelieve the claim of the Petitioner.
(4) The Respondent No. 1 - Scrutiny Committee has failed to
consider the consistency of entries of caste "Rajput Bhamta" in
..ANSARI..
Judgment 3 9wp2760.18.odt
the various records in relation to the blood relations viz. father,
brother and the Petitioner himself.
(5) In that view of the matter, we are of the opinion that the
Petitioner has discharged the burden as contemplated under
Section 8 of the Maharashtra Scheduled Castes, Scheduled Tribes,
De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other
Backward Classes and Special Backward Category (Regulation of
Issuance and Verification of) Caste Certificate Act, 2000 thereby
establishing that she belongs to caste "Rajput Bhamta". In this
backdrop, we are of the view that the impugned order is not
sustainable.
(6) Accordingly, we pass the following order:-
(a) The Writ Petition is allowed.
(b) The impugned order dated 15/02/2018 passed by the
Respondent No. 1 - District Caste Certificate Scrutiny
Committee, Wardha is hereby quashed and set aside.
..ANSARI..
Judgment 4 9wp2760.18.odt
(c) It is declared that the Petitioner belongs to caste
"Rajput Bhamta" and is entitled for issuance of validity
certificate.
(d) The Respondent No. 1 - Scrutiny Committee shall
issue validity certificate to the Petitioner within a period of
four weeks from the date of receipt of copy of this
judgment.
Rule is made absolute in the above terms. Pending
Application(s), if any, stand(s) disposed of.
(ABHAY J. MANTRI, J.) (NITIN W. SAMBRE, J.)
Signed by: A.P. ANSARI
..ANSARI..
Designation: PS To Honourable Judge
Date: 12/08/2024 17:49:17
