- (1.) Petitioner has approached us feeling aggrieved by the order passed by Respondent on 11th April, 2007 by which tribe claim of the petitioner of belonging to Scheduled Tribe, Mannerwarlu is invalidated by the respondent scrutiny committee. Presently, petitioner is serving with M.S.E.B. (now M.S.E.D.C.Ltd.).
(2.) Rule, made returnable forthwith by mutual consent.
(3.) We have heard respective counsel. Having gone through the list of documents it is evident that original admission register of the Petitioner regarding his admission to Zilla Parishad Primary School, Alkur, Sankul Ratnali, Taluke Dharmabad, district Nanded showed his caste as Munerwar and not Mannerwarlu. There are other documents, which include certificate issued by Sarpanch, Leaving Certificate, issued by Lala Bahadur Shastri, Mahavidyalaya, Dharmabad, extract of service book of the petitioner and caste certificate issued by Taluka Executive Magistrate, Biloli. In all these documents caste of the petitioner is stated to be Mannerwarlu. (Mannerwarlu is a Scheduled Tribe whereas Munnerwar is a special backward class category).;