JAGADISH SURESH KEDARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule taken up for hearing with consent of both the parties.

(2.) By this Petition under Section 226 of the Constitution of India, the Petitioner seeks the following reliefs as under:

(3.) The facts of the petition can be summarized as under : The Petitioner was granted caste certificate on 30th December, 1991 as belonging to "Halba" Scheduled Tribe. The Petitioner moved to the Respondent No. 2 - Committee seeking verification of his Tribe Certificate for the service purpose along with his application. He submitted pre-constitutional documents of his paternal relatives in relation to belonging to "Halba", Scheduled Tribe granted in favour of his parental relatives. The Petitioner has placed on record basic documentary evidence which are fundamental in nature in relation to his parental relatives as under: