GAURAV SHARDA SHENDE Vs. DISTRICT CASTE CERTIFICATE SCRUTINY COMMITTEE

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Heard finally by consent of learned Counsel for the respective parties.

(2.) The Petitioner has challenged the order dtd. 09/12/2021 passed by the Respondent ? Caste Scrutiny Committee rejecting the proposal of the Petitioner for grant of validity certificate on the ground that the Petitioner failed to place on record the document from Maharashtra pertaining to his father that he belongs to caste ?Lohar?.

(3.) There is no dispute over the fact that the mother of the Petitioner is residing separately since when she was 7 months' pregnant. It is also referred in the order that the father of the Petitioner left him as well as his mother before the birth of the Petitioner. There is also no dispute over the fact that both father and mother of the Petitioner were belonging to caste ?Lohar? which is recognized as a Nomadic Tribe in the State of Maharashtra as well as the State of Madhya Pradesh.