JUDGEMENT
R.K.DESHPANDE,J. -
(1.) The challenge in this petition is to the order dated 6-5-2013 passed by the Scheduled Tribe Certificates Scrutiny Committee, Gadchiroli, Division Nagpur invalidating the caste claim of the petitioner for 'Mana', Scheduled Tribe Category which is at entry no. 18 in the Constitution (Scheduled Tribes) Order, 1950. The order further invalidates the caste certificate dated 28-6-2010 issued by the Sub Divisional Officer, Warora, District Chandrapur certifying that the petitioner belongs to 'Mana', Scheduled Tribe category.
(2.) The petitioner produced before the said committee five documents indicating caste of the petitioner, his father and grandfather as 'Mana'. The petitioner further produced validity certificate dated 31-5-2006 issued in the name of his real brother Vitthal Tukaram certifying that he belongs to 'Mana', Scheduled Tribe category.
(3.) The police vigilance cell conducted enquiry to find out whether the documents produced are genuine and to ascertain the social customs, traditions and cultural traits of the community. The police vigilance cell found some additional documents containing caste entry 'Mana' in the name of the uncle of the petitioner Bakaram Madho for the year 1951.;
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