2018 (1) ABR 540

Bombay High Court

Hon'ble Judge(s): B. R. Gavai, Sandeep K. Shinde , JJ

(A) Constitution of India Art. 342 — Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis) Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act (23 of 2001), Ss.6, 7, 18 — Caste claim — For ' Thakar— , Scheduled Tribe — Rejection of — Scrutiny Committee discarding school records of cousin uncle of claimant on ground that caste not stated as Scheduled Tribe in it — On date of admission of cousin uncle in school ' Thakar— was not notified as ' Tribe— — Non-consideration of school record of uncle being oldest document having high probative value, improper — Committee committing error in declining claim of caste validation — Claimant entitled to validation of caste claim. (Paras 14, 15)