wp-10970-2026.doc

jsn

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.  10970 OF 2026

Rupali Kashinath Shigwan @ Rupali Amol 

Jadhav

…Petitioner

Versus

State of Maharashtra & Ors. …Respondents

----------

Mr.   Surel   Shah,   Senior   Counsel   with   Mr.   Chintamani   Kamlakar 

Bhangoji with  Ms.  Mamta Erande and Vishwajit  Sharma for  the 

Petitioner.

Mr. C.G. Gavnekar with Mr Rohit Parab for Respondent No.6.

Mr. S.H. Kankal, AGP for the State.

----------

CORAM         :R.I. CHAGLA  AND

FIRDOSH P. POONIWALLA, JJ.

Reserved on      :  10TH SEPTEMBER 2026.

Pronounced on :  5TH OCTOBER 2026

J U D G M E N T:-

Per.:- R. I. CHAGLA, J. 

1. By   this   Writ   Petition,   the   Petitioner   is   seeking   the 

quashing and setting aside of the impugned Order dated 10th August 

2026, passed by the Respondent No. 2, District Caste Certificate 

Scrutiny Committee, Raigad, District Raigad ("Scrutiny Committee"), 

with further direction to Respondent No. 2 - Scrutiny Committee to 

issue a Certificate of Validity in relation to the Caste Certificate dated 

1/26

JITENDRA

SHANKAR

NIJASURE

Digitally

signed by

JITENDRA

SHANKAR

NIJASURE

Date:

2026.10.05

13:41:28

+0530

wp-10970-2026.doc

8th July 2016 issued to the Petitioner by the Respondent No. 5 - Sub-

Divisional Officer, Mahad, District Raigad ("Competent Authority"), 

as belonging to "Kunbi", Other Backward Class ("OBC"). A further 

prayer sought is for quashing and setting aside of the Order dated 

18th August 2026, passed by Respondent No. 3 - Collector, Raigad, 

disqualifying   the   Petitioner   from   the   post   of   Councillor   of   the 

Respondent No.4 - Municipal Council. 

2. The Petitioner had been granted a caste certificate by 

Respondent No.5 – Competent Authority certifying that she belongs 

to "Kunbi, OBC" on 8th July 2016. 

3. The Petitioner made an application to the Respondent 

No. 2 - Scrutiny Committee for verification of her caste certificate. 

The Petitioner had, along with the application, submitted the School 

Leaving Certificate of her father from Zilla Parishad Primary School, 

Pen, showing his caste as "Kunbi". The Petitioner had also produced 

Form 14 of one Suryakant Tukaram Madhu Shigwan, whose caste 

was shown as "Kunbi", stating that he is related to the Petitioner as 

paternal   uncle   (father's   cousin   brother).   Further,   Form   14   of 

Pandurang Narayan Rama Shigwan was also produced, claiming that 

he is the Petitioner's grandfather, showing his caste as "Kunbi" dated 

2/26

wp-10970-2026.doc

27th February 1932. 

4. The election of Respondent No. 4 - Municipal Council 

was held, and results were declared on 21st December 2025, in 

which the Petitioner was declared to be the elected candidate as 

Councillor from Ward No.8. 

5. The Respondent No. 2 - Scrutiny Committee was, at the 

hearing held on 15th January 2026, not satisfied with the documents 

produced by the Petitioner and directed the Vigilance Committee to 

inquire   into   the   school   records   by   addressing   a   letter   to   the 

Headmaster, Zilla Parishad Primary School, Sub-Divisional Officer, 

Mahad, to furnish the report. 

6. The Respondent No. 6 who was declared as defeated in 

the said election and was complainant in the proceedings before the 

Respondent No.2 – Scrutiny Committee produced the School Leaving 

Certificate of the Petitioner's father showing his caste as "Hindu 

Maratha".   Further   documents   produced   were   the   genealogy   of 

Suryakant Mahadev Shigwan, which showed that Suryakant was the 

son of Tukaram, who was the son of Mahadu and Mahadu was the 

son   of   Bhagoji.   There   was   also   a   sworn   Affidavit   of   Suryakant 

3/26

wp-10970-2026.doc

Tukaram Shigwan produced, wherein he stated that the Petitioner's 

father borrowed his caste certificate and used it in the genealogy tree 

filed before the Respondent No. 2 - Scrutiny Committee as he is 

related to the Petitioner as paternal uncle. 

7. The Headmaster, Zilla  Parishad Primary High School, 

Pen, submitted a report to Respondent No. 2 - Scrutiny Committee on 

28th January 2026, stating that the entry with regard to the leaving 

certificate of the Petitioner's father in the register (Name of Student, 

Birth Place and Birth Date) are matching, and in the caste column, 

the caste shown is "Hindu Maratha". 

8. The Respondent No. 2 - Scrutiny Committee decided on 

22nd April 2026 to verify Form 14 submitted by the Petitioner's 

grandfather through the Vigilance Cell and directed the Vigilance Cell 

to submit a report by 29th May 2026. 

9. The Tehsildar and Executive Magistrate Office, Mahad, 

intimated the Vigilance Officer on 21st May 2026 that Form 14 

appears to be without re-writing, cancellation, and change of ink.

10. The Vigilance Cell submitted its inquiry report to the 

Respondent   No.   2   Scrutiny   Committee   on   29th   May   2026   after 

4/26

wp-10970-2026.doc

perusal of the original record in respect of the Form 14 - birth record 

of grandfather of the Petitioner, observing that the said record is in 

order. 

11. The Respondent No. 2 - Scrutiny Committee took up the 

matter for hearing on 5th June 2026, when the advocate for the 

Petitioner as well as the advocate for Respondent No. 6 argued the 

matter   and   made   Written   submissions.   The   Respondent   No.   2   - 

Scrutiny Committee observed on the basis of the arguments that 

Form   14   of   the   Petitioner's   grandfather   should   be   re-examined 

through   the   Vigilance   Cell.   Accordingly,   the   Vigilance   Cell   was 

directed to submit a report of re-verification by 10th June 2026, and 

that   the   same   should   be   made   available   to   the   Petitioner   and 

Respondent No. 6 on 11th June 2026. The matter was accordingly 

adjourned for hearing on 15th June 2026. The Tehsildar, Mahad, was 

also directed to remain present along with the original  Register 

containing Form 14 on 15th June 2026. 

12. The Respondent No. 2 - Scrutiny Committee obtained the 

report   of   the   Tehsildar,   Mahad,   on   15th   July   2026,   which   was 

thereafter made available to the Petitioner and Respondent No. 6 on 

17th July 2026, and they were directed to make submissions on the 

5/26

wp-10970-2026.doc

same. 

13. The Petitioner has submitted her say in writing on the 

report of the Tehsildar. The respective say had been submitted on 

20th July 2026. 

14. The Petitioner, her advocate, and Respondent No. 6 were 

heard by Respondent No. 2 - Scrutiny Committee on 6th August 

2026, and the matter was closed for orders.

15. By the impugned Order dated 10th August 2026, the 

Respondent No. 2 - Scrutiny Committee accepted the complaint of 

Respondent No. 6 and rejected the claim of the Petitioner of "Kunbi" 

caste.   The   caste   certificate   dated   8th   July   2016   issued   to   the 

Petitioner by SDO, Mahad, was cancelled, and SDO, Mahad, was 

directed   to   confiscate   the   cancelled   certificate.   Thus,   the   caste 

certificate of the Petitioner had been invalidated.

16. The  Petitioner   has   accordingly   filed   the   present   Writ 

Petition.

17. Mr. Surel Shah, the learned Senior Counsel appearing for 

the   Petitioner   submitted   that   the   Respondent   No.2   –   Scrutiny 

6/26

wp-10970-2026.doc

Committee, despite closing the matter for orders on 5th July 2016, 

without recording any valid reasons for discarding the first Vigilance 

Cell report dated 29th May 2026 and report of Tahsildar Mahad 

dated 21st May 2026 in which the genuineness of the birth record of 

the grandfather of the Petitioner was confirmed, called for a second 

Vigilance Cell report dated 10th June 2026. He submitted that Rule 

17(7) of the 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 Rules, 2012 (for short ‘the said 

Rules’),   cast   a   duty   due   on   the   Respondent   No.2   –   Scrutiny 

Committee to record reasons for discarding the Vigilance Cell report.

18. Mr. Shah has placed reliance upon the judgment of this 

Court in  Ashwini Ramchandra Bhogam v. State of Maharashtra & 

Ors.

1

, which considers Rule 17(7) of the said Rules and holds that 

Rule 17(7) casts a duty on the Scrutiny Committee to record its 

reasons for discarding the report of the Vigilance Cell. He has also 

placed reliance upon the judgment of the Supreme Court in Kranti 

Associates v. Masood Ahmed Khan

2

, which has held that reasons are 

12017 (2) Mh.L.J. 53.

2      2010 (9) SCC 496.

7/26

wp-10970-2026.doc

the backbone of any decision, be it administrative or judicial.  

19. Mr. Shah has submitted that the Order calling for a 

Vigilance Report is based on a finding or a conclusion arrived at that 

the documents submitted by the Applicant are insufficient to prove 

his/her caste claim, and thus there is a requirement of application of 

judicial mind backed by a decision. 

20. Mr. Shah has not pressed the submission on review viz. 

that it is trite that the power of review is not inherent, but has to be 

provided in the statute and in absence of such power, the Scrutiny 

Committee could not have reviewed its decision to call for a fresh 

Vigilance Report. 

21. Mr.   Shah   has   submitted   that   the   conduct   of   the 

Respondent No.2 - Scrutiny Committee in the present case needs to 

be noticed. Twice the matter was closed for orders and twice it was 

reopened without assigning any reasons for such reopening of the 

matter. 

22. Mr. Shah has submitted that there is no explanation 

8/26

wp-10970-2026.doc

sought from the Vigilance Committee or the Tehsildar as to why the 

earlier reports, which indicated truthfulness of the entries in the 

documents, have suddenly been found to be untrue, and a contrary 

report has been accepted. He has submitted that it is dangerous to 

rely upon such inquiry to non-suit the Applicant, when the same 

officers of the Committee and Tehsildar in a span of a few months 

change the reports. 

23. Mr. Shah has also placed reliance upon the decision of

the Division Bench of this Court (Nagpur Bench) in  Dnyaneshwar 

S/o. Shankarrao Dongare Vs. The Vice-Chairman/Member Secretary,

Scheduled Tribe Certificate Scrutiny Committee, Amravati & Ors.

3

, 

wherein this Court has held that once the Vigilance Cell has admitted 

the validity of documents in its first Vigilance Report there were no 

reasons recorded as to why the matter was again referred to the 

Vigilance Cell. 

24. Mr. Shah has further relied upon the judgment of this 

Court in  Vaishali Baban Dhumal v. State of Maharashtra

4

,  which 

3Writ Petition No. 4237 of 2023 along with companion Writ Petition, Judgment dated 

11th August, 2025.

4 2023 (2) Mh.L.J.

9/26

wp-10970-2026.doc

though holding that the Scrutiny Committee under the Rules has the 

power to direct a re-inquiry even after submission of a report as per 

Sub-Rule (6) of Rule 12 of the said Rules, but while doing so, the 

principles of natural justice and fair play will have to be read into the 

Rules to safeguard the interest of the Applicant. In any case, a re-

inquiry can never be on a mere ipse dixit of the Scrutiny Committee. 

It is therefore necessary that while ordering a re-inquiry, the Scrutiny 

Committee must spell out the reasons for such re-enquiry.  If upon a 

fresh report so submitted, the Scrutiny Committee is not satisfied 

with the claim of the Applicant, necessitating it to issue a show cause 

notice to the Applicant, then the Scrutiny Committee shall, along 

with the freshly submitted report, also serve a copy/copies of the 

earlier report/reports with the reasons for directing such re-inquiry to 

enable the Applicant to make an effective representation to the show 

cause notice in terms of Sub Rule (8) of Rule 12 of the said Rules. 

25. Mr. Shah has submitted that, in any event, the Petitioner 

has in her possession an additional document in respect of the son of 

her great-grandfather, viz. Rama Ambaji Shigwan, showing his caste 

entry as "Kunbi" in the year 16th September 1893. This has been filed 

along with an Additional Affidavit dated 29th August 2026 in these 

10/26

wp-10970-2026.doc

proceedings. He has submitted that this Court has taken a view that 

when a pre-Constitution document is introduced by the Petitioner at 

the stage of a Writ Petition challenging the invalidation of the caste 

certificate of the Petitioner, the matter is required to be remanded 

back to the Respondent Committee for reconsidering the Petitioner's 

claim with an opportunity to place the additional document before it. 

He has, in that context placed reliance upon the decision of this 

Court in Shaila Baban Ranjane @ Shaila Balkrishna Kharat vs. State 

of Maharashtra & Ors

5

.

26. Mr. Shah has further submitted that though there is by 

virtue   of   Amendment   to   the   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,   2000 

(Maharashtra Act No. XXIII of 2001) which came into effect from 

22nd July 2026 (“Amendment Act”), an appeal provided from the 

decision of the Scrutiny Committee invalidating the caste certificate 

of the Petitioner, and which is under Section 6B of the Amendment 

Act, which has come into force from 22nd July 2026, there is no 

5 Writ Petition No. 2479 of 2013, Order dated 12th March 2019.

11/26

wp-10970-2026.doc

independent machinery provided to the Appellate Authority.

27. This Court has taken note of this fact in Mr. Ashutosh s/o 

Shivajirao Abhyankar v. State of Maharashtra & Ors

6

.  It   is  held 

therein   that   though   it   is   shown   that   the   Appellate   Authority  is 

established, this Court finds that even otherwise, it is not shown that 

any independent machinery is provided to the Appellate Authority, 

nor have any rules or regulations, etc., till now been formulated. This 

Court   has   expressed   the   hope   that   the   Government   thinks   of 

appointment of any forum consisting of presiding officers/members 

having judicial background, and till such forum is established, the 

present Writ Petition has been rightly filed before this Court.

28. Mr. Shah has submitted that, accordingly, in view of the 

pre-Constitution document which is now produced by the Petitioner, 

the   matter   be   remanded   to   the   Respondent   No.2   -   Scrutiny 

Committee to reconsider the Petitioner's claim for validity of her caste 

certificate, with an opportunity to place the aforesaid document on 

record.

6 Writ Petition No. 10108 of 2026, Order dated 13th August 2026.

12/26

wp-10970-2026.doc

29. Mr.   Kankal,   the   learned   AGP   appearing   for   the 

Respondent-State, states on instructions that there are no SoPs issued 

with respect to the Appellate Authority dealing with Appeals under 

Section   6B   of   the   Amendment   Act,   particularly   in   the   case   of 

candidates belonging to Other Backward Classes (OBC) in the State 

of Maharashtra. The statement is accepted.

30. Mr.   Gavnekar,   the   learned   Counsel   appearing   for 

Respondent No. 6, has submitted that during the course of hearing 

on 31st August 2026, Mr. Shah for the Petitioner submitted that the 

impugned Order had not been challenged on merits, but on the 

ground that the Respondent No.2 - Scrutiny Committee erred in not 

giving reasons for discarding the Vigilance Report dated 29th May 

2026, which is in favour of the Petitioner. He has referred to the 

Order passed by this Court dated 31st August 2026, which directed 

the Respondent No. 2 - Scrutiny Committee to produce the record 

and   proceedings   which   were   before   the   Scrutiny   Committee. 

Accordingly, the Scrutiny Committee has made available the original 

record, and particularly the noting made in Roznama on 5th June 

2026. He has referred to the noting that the matter was closed for 

decision   after   hearing   the   respective   Advocates,   and   that   after 

13/26

wp-10970-2026.doc

considering   the   submissions   made   by   the   Advocate   for   the 

complainant, the Scrutiny Committee was of the opinion that the said 

document viz. Village Form 14, requires re-examination through the 

Vigilance Cell. The Vigilance Cell was accordingly directed to submit 

a fresh report by 10th June 2026. It was further directed that the said 

report be made available to the Petitioner and the Respondent No. 6 

– complainant, and the next date fixed which was 15th June 2026.

31. Mr. Gavnekar has submitted that the Respondent No. 2 - 

Scrutiny Committee has not set aside or discarded the entire report 

submitted by the Vigilance Cell dated 29th May 2026, but directed 

the Vigilance Cell to re-examine one of the documents, viz. Form 14 

of   the   Petitioner's   grandfather.   He   has   submitted   that   the   re-

submitted reports of the Vigilance Cell and the Tehsildar were made 

available to the Petitioner and Respondent No. 6, and they were 

allowed to make submissions upon the same. He has submitted that 

the Scrutiny Committee proceeded with caution by ordering the re-

examination of one of the main documents which, according to them, 

required re-examination.

32. Mr.   Gavnekar   has   submitted   that   the   Petitioner   has 

14/26

wp-10970-2026.doc

placed reliance upon Rule 17(7) of the said Rules and the decisions 

which lay down that the Scrutiny Committee cannot render an order 

rejecting the claim without recording the reasons for discarding the 

Vigilance Report, which has favoured an Applicant before it. He has 

submitted   that   these   decisions   are   clearly   not   applicable   in   the 

present case. 

33. Mr. Gavnekar has submitted that in the present case, the 

Scrutiny Committee has not discarded the entire vigilance report but 

sought further re-examination from the vigilance cell with regard to 

one of the documents considering the submissions made before it. 

34. Mr.   Gavnekar   has   submitted   that   the   Scrutiny 

Committee, on receiving the adverse report on the said document, 

furnished the same to the Petitioner and called upon the Petitioner to 

make   her   submissions   on   the   same.   These   submissions   by   the 

Petitioner   were  duly  considered  in  the  impugned  Order.  He  has 

accordingly   submitted   that   it   cannot   be   said   that   the   Scrutiny 

Committee has failed to rely upon the vigilance report without giving 

any reasons.

15/26

wp-10970-2026.doc

35. Mr. Gavnekar has submitted that it is apparent from 

reading of the impugned Order that the Scrutiny Committee has 

considered both the reports dated 29th May 2026 and 10th June 

2026 and has also considered the say of the Petitioner on the reports.

36. Mr. Gavnekar has submitted that in the Vigilance Cell 

Report dated 10th June 2026, it is noted that during the course of 

hearing, the Chairman and other members, in the presence of the 

Superintendent of Police, observed that the Register be re-examined, 

and not only with regard to the over writing by considering other 

entries   in   the   said   register,   so   as   to   ascertain   if   there   are   any 

infirmities found in the said Register. This clearly establishes that the 

Committee, in consultation with the Deputy Superintendent of Police, 

which constitutes the Vigilance Cell along with other police officials, 

were consulted before directing re-examination of the said document. 

37. Mr. Gavnekar has submitted that the submission of the 

Petitioner will result in nullifying the provisions in Rule 17, Sub Rule 

(7), which provides “Findings recorded by the Vigilance Cell shall not 

be binding on the Scrutiny Committee, as the Vigilance Inquiry is 

meant for internal assistance to the Scrutiny Committee”. He has 

16/26

wp-10970-2026.doc

submitted that when the finding of the Vigilance Cell is said to be not 

binding upon the Scrutiny Committee, the Scrutiny Committee has 

inherent powers to direct the Vigilance Cell to submit a further report 

and if the contentions of the Petitioner are accepted, then in that 

event, the aforesaid provision will be nullified. 

38. Mr. Gavnekar has submitted that the decision dated 5th 

June 2026 of the Scrutiny Committee is strictly in accordance with 

Sub Rule (7)  of  Rule 17  and  the  judgment relied upon by  the 

Petitioner, viz. Dnyaneshwar S/o. Shankarrao Dongare (Supra), will 

not help the Petitioner in advancing her case. 

39. Mr. Gavnekar has further submitted that the Petitioner 

has sought to rely upon an additional document produced by way of 

Affidavit dated 29th August 2026. The document is Form 14 relating 

to the son of Rama Ambaji Shigwan, who is said to be the great-

great-grandfather of the Petitioner. He has submitted that in view of 

the Amendment Act, the Petitioner has a remedy by way of Appeal as 

provided in Section 6(B), which provides that an Appeal may be filed 

within 90 days from the date of receipt of an order of the Scrutiny 

Committee before the Appellate Authority, which is subsequently 

17/26

wp-10970-2026.doc

specified   by   the   State   Government   as   Divisional   Commissioner. 

Further, Sub Section (3) of Section 6B provides that the Order passed 

by the Appellate Authority shall be final and shall not be challenged 

before any authority or court except High Court under Article 226 of 

the Constitution of India. 

40. Mr. Gavnekar has submitted that the Amendment Act has 

been interpreted in a judgment of this Court in Vishakha Sharad Raut 

alias Vishakha Moreshwar Raut v. The State of Maharashtra & Ors

7

. 

This   Court,   in   the   said   decision,   has   observed   that   the   said 

amendment has come into force on 22nd July 2026 and therefore, 

the remedy of the Appeal now being available to the Petitioner, the 

document can be permitted to be produced in the Appeal, if the 

Petitioner chooses to decide to file the same by withdrawing the Writ 

Petition. 

41. Mr.   Gavnekar   has   submitted   that   in   view   the   said 

judgment,   it   must   be   observed   that   the   Petitioner   has  incurred 

disqualification as per Section 10(4) of the 2000 Act and she cannot 

be permitted to continue her right to be a Councillor by virtue of the 

7  Writ Petition No. 11625 of 2026 dated 2nd September 2026.

18/26

wp-10970-2026.doc

impugned Order passed by Respondent No. 2 - Scrutiny Committee. 

42. Mr.   Gavnekar   has   submitted   that   the   extraordinary 

jurisdiction   under   Article   226   of   the   Constitution   of   India 

contemplates a discretionary exercise of jurisdiction in favour of 

those persons who have invoked the jurisdiction of this Court with 

clean hands and the claims therein are not aligned with production 

of false or fabricated documents. He has submitted that in view of the 

clear finding of Respondent No. 2 - Scrutiny Committee with regard 

to the caste of the Petitioner's father in the School Leaving Certificate, 

viz. Hindu Maratha, the Petitioner cannot claim any benefits. Further, 

the Petitioner has tampered with a genealogy tree by showing a 

stranger, viz. Suryakant Tukaram Shigwan, as paternal uncle to take 

advantage of his certificate. This has been proved in an Affidavit filed 

by   Suryakant   Tukaram   Shigwan   before   the   Scrutiny   Committee. 

Accordingly, he has submitted that the Petitioner does not deserve 

sympathy or discretion being exercised in her favour, and the Petition 

deserves to be dismissed with costs. 

43. Having considered the submissions, it is pertinent to note 

that the Petitioner has confined her grounds of challenge to the 

19/26

wp-10970-2026.doc

impugned   Order   passed   by   the   Respondent   No.2   -   Scrutiny 

Committee on the failure on the part of the Scrutiny Committee to 

give reasons for discarding Vigilance Report dated 29th May 2026. In 

this context reliance has been placed on Rule 17(7) of the said Rules. 

However,   this   Rule   provides   that   the   finding   recorded   by   the 

Vigilance Cell shall not be binding on the Scrutiny Committee, as the 

Vigilance Inquiry is meant for internal assistance to the Scrutiny 

Committee. Thus, the Scrutiny Committee, can avail of the assistance 

of the Vigilance Cell, and would, in our view, have inherent powers to 

direct the Vigilance Cell to submit a further report in the event re-

examination of a document relied upon by the Vigilance Cell is 

required.   Otherwise,   the   whole   purpose   of   the   Vigilance   Cell 

providing internal assistance to the Scrutiny Committee would be 

nullified. 

44. In   the   present   case,   we   find   much   merit   in   the 

submissions on behalf of Respondent No. 6 that the Respondent No.2 

- Scrutiny Committee has not discarded the entire Vigilance Report, 

but has sought re-examination from the Vigilance Cell with regard to 

one of the documents i.e. after consideration of the submissions 

made by the Petitioner as well as the Respondent No.6 before it. 

20/26

wp-10970-2026.doc

45. Further, the Respondent No.2 - Scrutiny Committee has 

considered both reports of the Vigilance Cell, viz. the report dated 

29th May 2026 and the subsequent report dated 10th June 2026. The 

Petitioner has been given an opportunity of having her say on both 

the reports, and it is only thereafter that the Scrutiny Committee has 

rendered a finding in the impugned Order viz. that Form 14 - the 

birth record of the grandfather of the Petitioner is unacceptable. The 

Scrutiny Committee has accordingly departed from their earlier view 

taken   by   the   Vigilance   Committee   based   on   the   letter   of   the 

Tehasildar dated 21st May 2026 and which confirmed that there is no 

interpolation, over writing and change of ink in the said birth record. 

This was upon reliance placed upon the subsequent Vigilance Cell 

Report dated 10th June 2026. 

46. From a bare reading of the entry in Form 14 submitted 

by the Petitioner's grandfather to the Vigilance Cell, it is evident that 

there is re-writing, cancellation and change of ink. Thus, we do not 

find any infirmity in the impugned Order of the Respondent No.2 – 

Scrutiny Committee accepting the subsequent Vigilance Cell Report 

dated 10th June 2026. Further, the Petitioner has been given ample 

opportunity to give her say on the subsequent Vigilance Report and it 

21/26

wp-10970-2026.doc

is only after considering the say, that the Respondent No. 2 - Scrutiny 

Committee, has invalidated the caste certificate of the Petitioner. 

47. It is further evident from the opening paragraph of the 

said report dated 10th June 2026 that the Chairman and other 

members, in presence of the Superintendent of Police, discussed the 

issue of re-examination of the said From 14 and observed that the 

Register be re-examined not only with regard to the over writing but 

by considering other entries in the said Register in order to find out 

whether   there   were   infirmities   in   the   said   Register.   This   clearly 

establishes that the Scrutiny Committee consulted with the Deputy 

Superintendent of Police, which constitutes the Vigilance Cell, along 

with other police officials, before directing the re-examination of the 

said document. 

48. The   judgment   which   has   been   relied   upon   by   the 

Petitioner viz., Ashvini Bhogar (Supra) is inapplicable in the present 

case.   In   that   case,   this   Court   has   considered   that   the   Scrutiny 

Committee had discarded the entire Vigilance Cell Report by failing 

to record reasons for discarding the same. In the present case, there 

is no such discarding of the entire Vigilance Cell Report, but merely a 

22/26

wp-10970-2026.doc

re-examination of one of the documents in respect of which there 

was a finding in the earlier Vigilance Cell Report, and which finding 

has been departed from in the subsequent Vigilance Cell Report upon 

such   re-examination.   The   Supreme   Court   in  Kranti Associates 

(Supra), relied upon by the Petitioner, has held that reasons are the 

backbone   of   any   decision,   be   it   administrative   or   judicial.   The 

Scrutiny Committee in the impugned Order has given reasons for its 

acceptance of the subsequent Vigilance Cell Report. 

49. Rule 17(7) of the said Rules provides that the Scrutiny 

Committee shall record its reasons for discarding the report of the 

Vigilance Cell. This would be applicable where the entire Vigilance 

Cell report has been discarded. This is certainly not the position in 

the present case as it is the finding in the earlier Vigilance Cell Report 

in respect of one of the documents, which, on re-examination thereof, 

has been departed from. 

50. The   Petitioner   has   produced   a   document,   (not   been 

placed before the Scrutiny Committee) by way of Additional Affidavit 

dated 29th August 2026 viz. Form 14 relating to the son of Rama 

Ambaji Shigwan, who is stated to be the great-great-grandfather of 

23/26

wp-10970-2026.doc

the Petitioner. We do not consider it appropriate in light of the view 

expressed by us with regard to Form 14 submitted by the Petitioner’s 

grandfather being fabricated, that any purpose will be served to 

remand the matter to the Scrutiny Committee for considering the 

document now sought to be produced. Although, an appeal has been 

provided from the impugned Order of the Scrutiny Committee viz. 

Section 6B of the Amendment Act, in view of the statement made by 

the learned AGP on instructions of the Respondent - State that there 

are no SoPs which have been issued with regard to the Appellate 

Authority and as regards Appeals to be preferred by OBCs to whom 

the Petitioner claims to belong, reliance cannot be placed on this 

provision.

51. The judgment of this Court in   Vishakha Sharad Raut 

alias Vishakha Moreshwar Raut(Supra) which holds that in view of 

the Amendment Act having come into force on 22nd July 2026 and 

the   remedy   of   Appeal   under   Section   6B   being   available   to   the 

Petitioner, the document now produced before the Court can be 

permitted to be produced in the Appeal, will not be applicable in the 

present case, in view of the statement of the learned AGP for the 

Respondent – State with respect to Appeals to be preferred by OBCs. 

24/26

wp-10970-2026.doc

52. This   Court   in  Mr. Ashutosh S/o. Shivajirao Amberao 

(Supra)  has observed that though the the Appellate Authority is 

established, it is found that there is neither independent machinery 

provided to the Appellate Authority, nor have there been any Rules or 

Regulations etc. till now been formulated. 

53. The Petitioner, having not come with clean hands to this 

Court by relying upon a fabricated document, as well as having been 

found   to   have   tampered   with   the   genealogy   tree   by   showing   a 

stranger, viz. Suryakant Tukaram Shigwan, as paternal uncle, is not 

deserving of any indulgence of this Court, particularly with regard to 

allowing a new document to be produced. 

54. We do hope that the Government takes active steps in 

issuance of SoPs as well as formulation of Rules and Regulations for 

redressel   of   grievances   of   the   Orders   passed   by   the   Scrutiny 

Committee,   particularly   in   view   of   the   appellate   provision,   viz. 

Section 6B under the Amendment Act, and the Appellate Authority 

having been established. It is further necessary to note that under 

Sub Section (3) of Section 6B of the Amendment Act, it is provided 

that an Order passed by the Appellate Authority shall be final and 

shall not be challenged before any authority or Court except the High 

25/26

wp-10970-2026.doc

Court under Article 226 of the Constitution of India. Given that there 

is such Appellate provision, this remedy would be first required to be 

availed of prior to coming to this Court under Article 226 of the 

Constitution. 

55. The   deeming   provision   viz.   Section   10(4)   of   the 

Amendment Act provides that upon invalidation of the person’s Caste 

Certificate by the Scrutiny Committee, the election of such person 

“shall be deemed” to have been terminated retrospectively i.e. on the 

date on which the person contested the election. Accordingly, in the 

present case the Petitioner cannot claim continuation of her right to 

be Councillor in view of the Scrutiny Committee invalidating her 

Caste Certificate. 

56. We find no merit in the present Writ Petition. The Writ 

Petition is accordingly dismissed. However, there shall be no order as 

to costs.

     [ FIRDOSH P. POONIWALLA, J. ] [ R.I. CHAGLA  J. ]

26/26