Raiwad Manojkumar
Nivruttirao of Maharashtra State of Maharashtra & ANR.
J U D G M E N T
A. K. PATNAIK, J.
1.
This
is an appeal against the order dated 05.082003 of the Bombay High Court in Writ
Petition No.2146 of 2003.
2.
The
facts very briefly are that on 07.06.1990 the Tehsildar and Executive Magistrate
issued a caste certificate to the appellant certifying that he belongs to `Koli
Mahadeo', which was recognized as a Scheduled Tribe in the State of Maharashtra.
On 28.02.1992, the appellant was selected and appointed to a vacancy of Clerk Grade-II
in the National Bank of Agricultural and Rural Development (NABARD) in a vacancy
reserved for Scheduled Tribe.
The General Manager of
NABARD referred the claim of the appellant as Scheduled Tribe for verification and
scrutiny. The Vigilance Cell submitted its report on 19.09.2000. The Scrutiny Committee
then called the appellant for interview and when the appellant did not appear
on several dates fixed for the interview, it finally submitted its order on 27.01.2003
that the appellant did not belong to `Koli Mahadeo', Scheduled Tribe.
3.
Aggrieved
by the findings of the Caste Scrutiny Committee, the appellant filed Writ
Petition No.2146 of 2003 in the High Court challenging the order of the Caste Scrutiny
Committee. By the impugned order dated 05.08.2003, the High Court dismissed the
Writ Petition. In the impugned order, the High Court held that the Caste Scrutiny
Committee had found from the documents on record that the father of the appellant
belonged to caste `Koli' and `Koli' and `Koli Mahadeo' are different tribes as
has been decided by this Court in Kumari Madhuri Patil & Anr. v. Additional
Commissioner, Tribal Development & Ors. [AIR 1995 SC 94].
The High Court also found
that despite several notices issued to the appellant, he did not appear before the
Caste Scrutiny Committee to attend the hearing and that the appellant had
failed to discharge the burden to prove by producing cogent and reliable
evidence that he belonged to the `Koli Mahadeo' tribe and not to `Koli' tribe.
4.
Learned
counsel for the appellant made efforts to persuade us to set aside the findings
of the High Court and the Caste Scrutiny Committee, but on perusal of the order
of the Caste Scrutiny Committee and the High Court, we are not inclined to do
so as we find that there is no infirmity in the order of either the Caste
Scrutiny Committee or the High Court.
5.
Learned
counsel for the appellant next submitted that the appellant had been in service
since 1992, almost for nineteen years and if the appellant is removed from
service on the basis of the order of the Caste Scrutiny Committee, he will suffer
immense hardship.
He cited the decision
in Raju Ramsing Vasave v. Mahesh Deorao Bhivapurkar & Ors. [(2008) 9 SCC 54]
in which this Court invoking its jurisdiction under Article 142 of the Constitution,
directed that the appointment of the respondent no.1 in that case, who had put in
a long years of service, should not be disturbed even though he was found not
to be belong to the Scheduled Tribe. He submitted that a similar relief may be
granted to the appellant under Article 142 of the Constitution.
6.
We
find on reading of the judgment of this Court in Raju Ramsing Vasave v. Mahesh Deorao
Bhivapurkar & Ors. (supra) that the respondent no.1 in that case claimed to
be a member of the Scheduled Tribe, namely, the `Halba' tribe. The caste of his
father in school record was shown as `Koshti', whereas the caste of his Uncle and
his Cousins were shown as `Halba'. After his MBBS course, he was appointed as a
Field Officer in the Maharashtra Pollution Control Board against a vacancy meant
for Scheduled Tribe subject to validity certificate.
He filed a writ petition
in the Bombay High Court and the Bombay High Court allowed the writ petition in
1988. The Division Bench of the Bombay High Court in its judgment dated 11.08.1988
held that the respondent no.1 should be declared as belonging to `Halba' tribe as
his other relatives have been declared as such.
Thereafter, a co-employee
of respondent no.1 questioned the caste certificate granted in favour of the respondent
no.1 and this Court held that the respondent no.1 did not belong to `Halba'
tribe and was not a Scheduled Tribe. In Para 49 of the judgment, however, this Court
held invoking the jurisdiction under Article 142 of the Constitution that it would
not be proper to disturb the very appointment of the respondent no.1 in that case,
but observed that he shall not be eligible for grant of any benefit as a member
of Scheduled Tribe.
7.
In
the facts of the present case, we find that the appellant belongs to `Koli'
tribe and it was in Kumari Madhuri Patil & Anr. v. Additional Commissioner,
Tribal Development & Ors. (supra) that it was held that `Mahadeo Koli' and `Koli'
were not one or the same tribe and that `Koli' tribe is not a Scheduled Tribe and
the decision of this Court in Kumari Madhuri Patil & Anr. v. Additional Commissioner,
Tribal Development & Ors. (supra) has been relied upon by the High Court in
the impugned judgment in this case to hold that the appellant did not belong to
`Mahadeo Koli' tribe. Before the decision of this Court in Kumari Madhuri Patil
& Anr. v. Additional Commissioner, Tribal Development & Ors. (supra), the
appellant had been appointed in the service of NABARD on 28.02.1992 and since 1992
for long nineteen years, he has been in service.
Invoking our jurisdiction
under Article 142 of the Constitution, we order that the initial appointment of
the appellant in the service of NABARD will not be disturbed, but the appellant
will not be granted any benefit as a member of the Scheduled Tribe including any
promotional benefit and promotional benefit, if any, granted to the appellant
as a member of the Scheduled Tribe shall be cancelled. We make it clear that
the relief extended is not intended to be precedent and shall not be relied upon
to grant similar relief.
8.
The
appeal is partly allowed with no order as to costs. The application for
impleadment is dismissed.
.............................J.
(R. V. Raveendran)
............................J.
(A. K. Patnaik)
New
Delhi,
October
13, 2011.
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