Bombay High Court
Yuvraj Digambar Ghante vs The State Of Maharashtra And Others on 15 December, 2025
Author: Nitin B. Suryawanshi
Bench: Nitin B. Suryawanshi
2025:BHC-AUG:37466-DB
57.3327.2018.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 3327 OF 2018
Yuvraj Digambar Ghante
VERSUS
The State Of Maharashtra And Others
...
• Adv. Jadhavar Pratap V., Advocate for the Petitioner
• Mr. N. D. Batule, AGP for State
...
CORAM : NITIN B. SURYAWANSHI AND
VAISHALI PATIL-JADHAV, JJ.
DATE : 15.12.2025
PER COURT:
1. By this petition the petitioner challenges the order dated 21.12.2017 passed by the Sub-Divisional Officer thereby rejecting the prayer of the petitioner to issue tribe certificate as belonging to 'Koli Mahadev'. The said order is unsuccessfully challenged by the petitioner before the committee - Respondent No 2.
2. Learned advocate for the petitioner by relying on Samadhan S/O. Suryakant Akoskar VS. The State of Maharashtra & Ors.; 2013(3) ALL MR 871 and order dated 21.03.2023 in Writ Petition No. 782 of 2023 passed by this Court submits that the Sub-Divisional Officer has to issue caste certificate on prima facie consideration of the documents komal kamble 1/2 57.3327.2018.odt placed before him. The petitioner even has validity certificate issued to his second degree cousin Prakash Raju Ghante.
3. So, the case of the petitioner is squarely covered by the aforestated decisions. We, therefore, allow the writ petition and quash and set aside the impugned decision of the Sub-Divisional Officer and Scrutiny Committee. The petitioner shall approach before the Sub- Divisional Officer on 26.12.2025 along with the documents in support of his claim. The Sub-Divisional Officer shall issue certificate on consideration of prima facie documents of the petitioner.
4. Sub-Divisional Officer is directed to issue tribe certificate of 'Koli Mahadev, Scheduled Tribe' to the petitioner within a period of fifteen days from the date of receipt of this order.
5. It is made clear that the said certificate shall be subject to validity as available in law i.e. subject to scrutiny as noted in Section 4(2) of Maharashtra Scheduled Caste Scheduled Tribe Caste Verification Act, 2000.
[VAISHALI PATIL-JADHAV, J.] [NITIN B. SURYAWANSHI, J.] komal kamble 2/2