APOORVA Vs. DIVISIONAL CASTE CERTIFICATE SCRUTINY COMMITTEE NO 1

JUDGEMENT

(1.) Leave to amend. Amendment be carried out forthwith. Amended slip be served on the respondents.

(2.) Rule. Rule returnable forthwith. Heard finally with the consent of learned Counsel for parties.

(3.) The petitioner has challenged the order dated 22.1.2010 passed by the Caste Scrutiny Committee invalidating the caste certificate to the effect that she belongs to Kanjar Bhat - Nomadic Tribe. The main grievance of the petitioner is that the caste certificate to the effect that she belongs to Kanjar Bhat-Nomadic Tribe ought not to have been invalidated in view of the undisputed fact that the certificate of petitioner's sister to the same effect has been validated by the Caste Scrutiny committee. According to learned Counsel the sister is blood related from the paternal side and there was no reason for invalidating the caste certificate of the petitioner. The learned Counsel relied on the Govt. Resolution dated 22.8.2007 issued by the Principal Secretary, Social Welfare Department, Govt. of Maharashtra, which provides that where during the course of enquiry or scrutiny of a caste claim it is seen that the caste claim of a blood relative, such as father, son, daughter, brother and sister has been scrutinized and accepted, the caste claim of the applicant should be allowed without insisting on any other proof.