- (1.) Leave granted.
(2.) The dispute raised in these cases essentially pertains to a claim by the appellant that she belongs to the Scheduled Tribe community named, 'Hindu Gosavi'. There is no dispute that her husband belonged to Hindu Gosavi Scheduled Tribe. The allegation was that, on the basis of the caste status of her husband, the appellant had procured a certificate to the effect that she belonged to the Scheduled Tribe community namely, Hindu Gosavi.
(3.) There cannot be any dispute that a wife cannot claim the tribal status of her husband. The tribal status should be based on one's independent roots.;