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Bombay High Court

Suresh Kumar Balkrishna Naidu vs The State Of Maharashtra, Thr. ... on 4 April, 2019

Equivalent citations: AIRONLINE 2019 BOM 304, (2019) 5 MAH LJ 572

Author: R.K. Deshpande

Bench: R.K. Deshpande, S.M. Modak

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                                                           wp4316.17.odt

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  NAGPUR BENCH, NAGPUR

                      Writ Petition No.4316 of 2017

   Shri Suresh Kumar Balkrishna Naidu,
   Aged about 67 years,
   Occupation - Nil,
   R/o Saptagiri Apartment,
   JN/3/12/13, Sector-9,
   Vashi-Navi Mumbai-400703.                     ... Petitioner

        Versus

   1. The State of Maharashtra,
      through its Secretary,
      Tribal Development Department,
      Mantralaya, Mumbai-32.

   2. The Scheduled Tribe Certificate
      Scrutiny Committee,
      Amravati Division, Amravati,
      through its Deputy Director and
      Member Secretary, having office at
      Irwin Chowk, Morshi Road,
      Amravati.                                  ... Respondents


   Shri A.I. Sheikh, Advocate for Petitioner.
   Ms T.H. Khan, Assistant Government Pleader for Respondents.


            Coram : R.K. Deshpande & S.M. Modak, JJ.
            Dated : 4th April, 2019


   Oral Judgment (Per R.K. Deshpande, J.) :


   1.       Rule, returnable forthwith.   Heard finally by consent of the

   learned counsels appearing for the parties.




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   2.       The       challenge   in   this   petition    is     to     the      order

   dated 19-12-2016 passed by the Scheduled Tribe Certificate Scrutiny

   Committee, Amravati Division, Amravati, invalidating the claim of the

   petitioner for 'Mannewar Scheduled Tribe', which is an entry at Serial

   No.18 in the Constitution (Scheduled Tribes) Order, 1950.



   3.       Before the Committee, the petitioner filed twenty-seven

   documents in support of his claim for 'Mannewar Scheduled Tribe',

   whereas the Police Vigilance Cell could secure six documents in

   relation to the blood relatives of the petitioner. The claim is rejected

   on the ground that in the document of 25-5-1928, which is the birth

   extract in the name of the grandfather of the petitioner, the caste is

   not mentioned; in the admission extract in the name of Laxminarayan

   Rajaiyya, the real uncle of the petitioner, the caste is mentioned as

   'Telgu Mannewar' on 9-7-1929; and in the school leaving certificate in

   the name of Suryaprakash V. Rajaiyya, the another uncle of the

   petitioner, the caste is mentioned as 'Mannewaram' on 13-7-1936. In

   some of the documents, the caste is referred to as 'Naidu' or 'Telgu' or

   'Telangi'.




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   4.       We find that in the admission extract of Laxminarayan Rajaiyya,

   the caste entry was 'Telgu Mannewar' on 9-7-1929. Prefix 'Telgu' to

   'Mannewar' in the entry merely indicates the language and not the

   caste.     In respect of the entry in the school leaving certificate of

   Suraprakash Rajaiyya, the caste is mentioned as 'Mannewaram' on

   13-7-1936.        Undisputedly, 'Mannewaram' is not at all a tribe or a

   sub-tribe or a sub-caste in existence.        The document has to be,

   therefore, considered as indicating the tribe name of 'Mannewar'.

   There is another entry in the name of Raghavendra Balkisan, the real

   brother of the petitioner, in the school leaving certificate showing his

   caste as 'Mannewar' on 21-7-1959. Apart from this, there are several

   other entries subsequent to 1950 indicating the caste of the blood

   relatives as 'Mannewar'. We, therefore, find that the Committee was

   wrong in rejecting the claim of the petitioner for 'Mannewar Scheduled

   Tribe'. Thus, the petitioner has established his case for 'Mannewar

   Scheduled Tribe'.           The impugned order cannot, therefore, be

   sustained.



   5.       In the result, the petition is allowed, and the following order is

   passed :

                                   :ORDER:

1. The order dated 19-12-2016 passed by the Scheduled Tribe Certificate Scrutiny Committee, Amravati Division, Amravati, ::: Uploaded on - 05/04/2019 ::: Downloaded on - 06/04/2019 03:33:03 ::: 4 wp4316.17.odt rejecting the claim of the petitioner for 'Mannewar Scheduled Tribe', is hereby quashed and set aside.

2. It is held that the petitioner has established his claim for 'Mannewar Scheduled Tribe', which is at Serial No.18 in the Constitution (Scheduled Tribes) Order, 1950 and accordingly we direct the Committee to issue a validity certificate in the name of the petitioner within a period of four weeks from today.

6. Rule is made absolute in the aforesaid terms. No order as to costs.

(S.M. Modak, J.) (R.K. Deshpande, J.) Lanjewar, PS ::: Uploaded on - 05/04/2019 ::: Downloaded on - 06/04/2019 03:33:03 :::