Jt-WP-11653-23&425-21.doc

Sharayu Khot.

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO. 11653 OF 2023

Truptej Dhondiram Kamble …Petitioner

Versus

The State Of Maharashtra & Ors. …Respondents

WITH

WRIT PETITION NO. 425 OF 2021

Tejaswi Dhondiram Kamble …Petitioner

Versus

Competent Authority/Commissioner

Office Of Commissioner, State Cell & Anr. …Respondents

----------

Mr. Anil V. Anturkar, Senior Counsel i/by Mr. Atharva Date for the 

Petitioner in WP/11653/2023.

Mr. Suhas Deokar a/w Mr. Tanmay Shembavanekar, Mr. Shravan Sul 

for the Petitioner in WP/425/2021.

Mr.   P.P.   Kakade   Addl   GP   a/w   Mr.   P.G.   Sawant,   AGP   for   the 

State/Respondent.

Ms. Meghna Gowalani for the Respondent No. 3 – CET CELL in 

WP/11653/2023.

----------

1/18

SHARAYU

PANDURANG

KHOT

Digitally

signed by

SHARAYU

PANDURANG

KHOT

Date:

2026.10.22

16:14:58

+0530

Jt-WP-11653-23&425-21.doc

CORAM   :R.I. CHAGLA  J

FIRDOSH P. POONIWALLA, J

                 Reserved on      :   15 October 2026

Pronounced on :   22 October 2026

JUDGMENT : (Per R.I. Chagla, J.)

1. These   Writ   Petitions   have   been   heard   together   as 

common issue arises in both Writ Petitions.

2. The 1st Writ Petition, viz. Writ Petition No. 11653 of 

2023 has been filed by Truptej Dhondiram Kamble and the 2nd Writ 

Petition, viz. Writ Petition No. 425 of 2021 has been filed by Tejaswi 

Dhondiram Kamble, who is the sister of Truptej Dhondiram Kamble, 

the Petitioner in Writ Petition No. 11653 of 2023. Both the Petitions 

impugn the orders of the Respondent No. 2 - Scheduled Tribe Caste 

Scrutiny Committee (“Scrutiny Committee”).

3. For convenience, the facts in Writ Petition No. 11653 of 

2023 are being adverted to.

4. The Petitioner had intended to secure admission in the 

2/18

Jt-WP-11653-23&425-21.doc

First Year in MBBS course from the Scheduled Tribe category. 

5. The   Petitioner,   prior to   appearing   for   the   NEET 

examination, had been pursuing his Higher Secondary Certificate 

(Science) at A.D. Joshi Junior College. The Principal of the said 

college, on 30th April 2021, vide a letter forwarded the proposals / 

application   for   grant   of   validity   to   the   caste   certificate   of  the 

Petitioner before the Respondent No. 2 – Scrutiny Committee.

6. The Petitioner had on 23rd May 2023 submitted his 

application online with Respondent No. 2 - Scrutiny Committee along 

with all documents which the Petitioner intended to rely upon.

7. The Petitioner appeared for the National Eligibility cum 

Entrance Test (“NEET”) and secured 294 marks in the examination 

and secured All India Ranking at 434612 position and his Category 

Ranking at 13261 position. The NEET result was declared on 13th 

June 2023.

8. The Petitioner applied to various colleges in order to 

secure   admission   in   the   First   Year   for   the   MBBS   course.   The 

3/18

Jt-WP-11653-23&425-21.doc

admission process had already commenced.

9. The   Petitioner   had   on   19th   July   2023,   through   his 

Advocate, filed an Application requesting the Respondent No. 2 - 

Scrutiny Committee to expeditiously hear and decide the Petitioner's 

Application claiming validity of his Caste Certificate.

10. The   Vigilance   Committee,   on   27th   July   2023,   after 

carrying out due investigation based on the documents submitted by 

the Petitioner as well as the records inspected by them, submitted 

their detailed Report. The Respondent No. 2 – Scrutiny Committee 

issued Notice on 10th August 2023 to the Petitioner directing him to 

remain present before the committee on 17th August 2023 for the 

hearing of his Application.

11. The Petitioner on the stipulated date, viz. 17th August 

2023, filed his detailed written notes of arguments / reply to the 

Notice dated 10th August 2023 and the Vigilance Cell Committee 

Report dated 27th July 2023.

12. The Petitioner submitted his genealogy and documents in 

4/18

Jt-WP-11653-23&425-21.doc

support   of   his   Tribe   Claim,   including   the   Birth   Report   of  the 

Municipal   Corporation,   Pandharpur   City,   of   the   Petitioner's 

grandfather, namely Nagnath, son of Kondabai @ Kom Babaji Kamble 

wherein the birth entry was recorded as 3rd June 1937.

13. The Respondent No. 2 - Scrutiny Committee passed the 

impugned order dated 21st August 2023 rejecting the Petitioner's 

Application for grant of Caste Validity Certificate. Accordingly, the 

present Writ Petition has been filed.

14. Mr. Anturkar, the learned Senior Counsel appearing for 

the Petitioner, has submitted that the Respondent No. 2 - Scrutiny 

Committee has disregarded the only pre constitutional document, viz. 

the birth record of Municipal Corporation, Pandharpur City, of the 

Petitioner's grandfather, namely Nagnath, son of Kondabai @ Kom 

Babaji Kamble wherein the birth entry is recorded as 3rd June 1937 

and caste entry shows “Mahadev Koli”. This is on the ground that the 

Vigilance report relied upon by the Scrutiny Committee showed an 

addition of the name Nagnath in different ink and on subsequent 

date viz. few days after the entry recorded on 3rd June 1937 i.e. 8th 

June 1937.

5/18

Jt-WP-11653-23&425-21.doc

15. Mr. Anturkar has placed reliance upon the judgment of 

the Supreme Court in  Sayanna Vs. State of Maharashtra & Ors.

1

, 

wherein the Supreme Court has held that in the Vigilance Report 

relied upon by the Scrutiny Committee, it is not sufficient to show an 

addition of a word while recording the caste of the Appellant as 

Mannerwarlu in the school register. The police inspector has not 

stated that the word “lu” was interpolated by the Appellant. The 

Supreme Court observed that there is every possibility that the word 

“lu” was not mentioned at the time of recording of the caste of the 

Appellant and on being pointed out the correct spelling of the caste, 

the word “lu” was added. Addition of the word “lu” subsequently 

would not lead to an irresistible conclusion that the said word was 

added by the Appellant or at his behest. Further, the Supreme Court 

noted that it was an admitted position that the Scrutiny Committee 

had   never   attempted   to   get   an   expert's   opinion   nor   itself   had 

compared   the   disputed   letters   with   the   admitted   ones   of   the 

Appellant. Whether the alleged interpolation by addition has taken 

place can be stated by a handwriting expert or by comparison of 

admitted   letters   of   a   person   with   the   disputed   one.   The   Police 

Inspector had never taken care to find out whether the word “lu” was 

1  (2009)10 SCC 268

6/18

Jt-WP-11653-23&425-21.doc

subsequently added by the school authorities or by the Appellant. It 

was necessary for the said officer to undertake such an exercise in 

view of the specific defence of the Appellant that the school record 

was lying with the school authorities and he had no opportunity, 

whatsoever, to tamper with the same.

16. Mr. Anturkar has also placed reliance upon the judgment 

of the Supreme Court in  Yogesh Madhav Makalwad Vs. State of 

Maharashtra & Ors.

2

.  The Supreme Court relied upon its earlier 

judgment in  Anand Vs. Committee for Scrutiny and Verification of 

Tribe Claims & Ors.

3

,  wherein it was held that while dealing with 

documentary   evidence,   greater   reliance   may   be   placed   on   pre-

Independence documents because they furnish a higher degree of 

probative value to the declaration of status of a caste, as compared to 

post-Independence   documents.   The   Supreme   Court   noted   the 

reliance   placed   by   the   Appellant   on   the   School   Admission   and 

Leaving Extract in respect of his grandfather namely, Jalba Malba 

Makalwad, recorded on 10th October 1943, which indicated his caste 

as Koli Mahadev. In view of the Report of the handwriting expert 

22025 SCC online SC 1679

3(2012)1 SCC 113

7/18

Jt-WP-11653-23&425-21.doc

being inconclusive as to whether there is interpolation or not, the 

learned Judges of the Supreme Court have themselves examined the 

said document with a magnifying glass. On perusal of the entry, it 

became clear to them that the words Koli Mahadev written in the 

entry are in the same ink and in the same handwriting. Therefore, 

the   Supreme   Court   found   that   there   could   be   no   scope   for 

interpolation in the said entry. They further noted that on the basis of 

this pre-Independence entry, the school records of the Appellant's 

father,   Madhav   Jalba   Makalwad,   and   his   uncle,   Vyankat   Jalba 

Makalwad, show the caste as Koli Mahadev.

17. Mr. Anturkar has also placed reliance on the order of the 

Division Bench of this Court in  Minakshi Manohar Gholap @ Mrs. 

Priyanka Suryakant Shrungare Vs. State of Maharashtra & Ors.

4

, 

wherein this Court had minutely perused the order of the Scrutiny 

Committee. There was reference to the document of the year 1934 in 

respect of Sadashiv only in the submission made on behalf of the 

Respondent No. 4. This Court was of the view that there was no 

consideration of the said document while recording the reasons for 

invalidating the claim of the Petitioner. This Court found the ground 

4Writ Petition No. 2204 of 2014 order dated 28.01.2015

8/18

Jt-WP-11653-23&425-21.doc

taken by the Scrutiny Committee, namely that there were many 

documents which could have disproved the case of the Petitioner, is 

no ground for not considering the important document which could 

have thrown much light on the controversy. It was held that there 

may be a dozen documents against a party, but a 13th relevant 

document could turn the table and if that document is not considered 

by an authority, the order would be bad in law. It is a well settled 

position of law that the non consideration of a material document 

would vitiate an order.

18. Mr. Anturkar has further placed reliance on the judgment 

of the Division Bench of this Court in Shri. Santosh Ramling Kamble 

Vs. State of Maharashtra & Ors.

5

. This Court in the said judgment has 

placed reliance upon the judgment of the Supreme Court in Sayanna 

(supra) in the context of the Scrutiny Committee having treated the 

school entry as suspicious on the ground that it appeared to have 

been written later in the same handwriting, but with different ink. It 

has been consistently held that without a proper expert opinion, the 

Scrutiny Committee is not a handwriting expert. The Petitioner, who 

had no role in the making of the old register, cannot be made to 

5Writ Petition No. 2383 of 2026 judgment dated 23.07.2026

9/18

Jt-WP-11653-23&425-21.doc

suffer on such a doubtful inference.

19. Mr. Anturkar has submitted that in view of the consistent 

view taken by the Supreme Court and this Court, that a mere doubt 

cast   by   the   Scrutiny   Committee   on   a   document,   particularly,   a 

document which is a pre-Independence document, is insufficient for 

disregarding the document. In the present case, the Respondent No. 

2 - Scrutiny Committee, in the impugned order, has disregarded the 

birth record of the Municipal Corporation, Pandharpur City, of the 

Petitioner's grandfather, namely Nagnath, son of Kondabai @ Kom 

Babaji Kamble, wherein the birth entry was recorded as 3rd June 

1937, on the ground that the name of the Petitioner's grandfather 

Nagnath had been subsequently added. Further, the handwriting of 

the name was in a different ink from the earlier entry. He has 

submitted that subsequent addition of a name is after the naming 

ceremony, which is a very common practice in India, and that itself is 

not sufficient ground to disregard the document.

20. Mr. Anturkar has submitted that there is no case made 

out by the Respondent No. 2 - Scrutiny Committee to hold that the 

Petitioner had himself interpolated the said document. Further, there 

10/18

Jt-WP-11653-23&425-21.doc

is no expert evidence relied upon by the Respondent No. 2 – Scrutiny 

Committee to draw such inference. He has further submitted that the 

view taken by the Respondent No. 2 – Scrutiny Committee in not 

considering   the   material   document,   which   was   the   only   pre-

Independence document and which was required to be considered, 

viz. that there were other documents which have disputed the case of 

the Petitioner, is in the teeth of  Minakshi Manohar Gholap @ Mrs. 

Priyanka Suryakant Shrungare  (supra).   He   has   accordingly, 

submitted that the present Petition be allowed.

21. Mr. Suhas Deokar, the learned Counsel for the Petitioner 

in Writ Petition No. 425 of 2021, has adopted the submissions of Mr. 

Anturkar.   He   has   submitted   that   the   impugned   order   is   almost 

identical to the impugned order, which forms the subject matter of 

Writ Petition No. 11653 of 2023. He has accordingly sought for the 

Writ Petition to be allowed on similar terms.

22. Mr P.P. Kakade, the learned Addl. G.P., appearing for the 

Respondents   Nos.   1   and   2   -   State   /   Scrutiny   Committee,   has 

supported the impugned orders. He has submitted that from the 

original record which has been produced in Court, it is apparent that 

11/18

Jt-WP-11653-23&425-21.doc

there were entries in the school record of the Petitioner's paternal 

blood relatives, which showed inconsistencies in their Tribal Claim. 

Further, there were certain entries where the word Mahadev had 

been added and other entries which showed Hindu Koli. He has 

submitted that on account of these inconsistencies, the Tribal Claim 

of the Petitioner has been invalidated.

23. Mr. Kakade has further submitted that the genealogy tree 

produced by the Petitioner also does not bear out the names of 

certain of his blood relatives, which he has relied upon. Although 

there is reference to the name of Petitioner's grandfather in the 

genealogy tree, the mother of the Petitioner's grandfather Kondabai 

has not been mentioned in the said genealogy tree.

24. Mr.   Kakade   has   further   submitted   that   in   the   pre-

Independence document which the Petitioner has relied upon, there 

is interpolation in that the name of the Petitioner's grandfather, viz. 

Nagnath, has been subsequently added in a different ink, and this is 

borne   out   from   the   extract   of   the   original   birth   record   of   the 

Municipal   Corporation,   Pandharpur   City.   He   has   accordingly 

submitted that this document cannot be accepted for allowing the 

12/18

Jt-WP-11653-23&425-21.doc

Petitioner's Tribe Validity Claim.

25. Having considered the submissions, we find much merit 

in the submissions of Mr. Anturkar for the Petitioner in Writ Petition 

No. 11653 of 2023. The other Writ Petition viz. Writ Petition No. 425 

of 2021 has been filed by the sister of the Petitioner in writ of Petition 

No. 11653 of 2023. The fate of the both the Petitioners would be the 

same.

26. It has been laid down by the Supreme Court in  Anand 

Vs. Committee for Scrutiny and Verification of Tribe Claims (supra) 

that while dealing with the documentary evidence, greater reliance 

may be placed on pre-Independence documents, because they furnish 

a high degree of probative value to the declaration of status of a 

caste, as compared to post-Independence documents.

27. In   the   present   case,   there   is   a   pre-Independence 

document, which the Petitioner had relied upon before the Scrutiny 

Committee, namely the birth record of the Petitioner's grandfather 

Nagnath, son of Kondabai Kom Babaji Kamble, wherein the birth 

entry was recorded as 3rd June 1937.  A view has been taken by the 

13/18

Jt-WP-11653-23&425-21.doc

Respondent   No.   2   -   Scrutiny   Committee   that   the   entry   of   the 

Petitioner's grandfather had been interpolated, as it was subsequently 

added and in a different ink from the earlier entry in the birth record.

28. It   is   pertinent   to   note   that   such   view   taken   by   the 

Respondent No. 2 – Scrutiny Committee is not backed by expert 

evidence. It has been held by the Supreme Court in Sayanna (supra) 

that   the   Vigilance   Committee   Report   on   which   the   Scrutiny 

Committee  has  placed  reliance,  is  required  to   establish  that  the 

interpolation in the document is at the hands of the person, who is 

taking benefit of the entry in the document, namely the Appellant in 

that case and the Petitioner in the present case. It is insufficient for 

the Police Inspector to merely state that the word has been added, 

but  it is for the Police Inspector to state that the word has been 

interpolated by the Appellant. Further, whether the interpolation by 

addition has taken place, can be stated by the handwriting expert or 

by comparison of admitted letters of a person with the disputed one. 

In that case, the Supreme Court had noted that it was an admitted 

position that the Scrutiny Committee never attempted to get an 

expert's opinion nor itself had compared the disputed letters with the 

admitted one of the Appellant. Accordingly, the addition of the word 

14/18

Jt-WP-11653-23&425-21.doc

"lu"  subsequently  in  that  case,  would  not  lead  to   an  irresistible 

conclusion that the said word was added by the Appellant or at his 

behest. It is necessary for the officer to undertake such exercise of 

finding out whether the word "lu" was subsequently added by the 

school authorities or by the Appellant, in view of the specific defence 

of the Appellant that the school record was lying with the School 

Authorities and he had no opportunity, whatsoever, to tamper with 

the same.

29. The judgment of the Supreme Court in  Sayanna (supra) 

is squarely applicable to the present case. Here also there has been 

no attempt made by the Scrutiny Committee to get an expert opinion 

to   establish   that   the   entry   of   the   caste   claim   is   in   a   different 

handwriting with the admitted handwriting of the Petitioner.

30. The Respondent No. 2 – Scrutiny Committee ought to 

have carried out the exercise of finding out whether the entry of the 

Petitioner’s grandfather’s name had been subsequently added by the 

Petitioner, particularly, in view of the birth record lying with the 

Municipal Corporation, Pandharpur City, and the defence taken by 

the Petitioner that he had no opportunity to tamper with the same. 

15/18

Jt-WP-11653-23&425-21.doc

Accordingly, the disregarding of the pre-Independence document is, 

in our view, erroneous.

31. Further,   it   has   been   held   by   this   Court   in  Minakshi 

Manohar Gholap @ Mrs. Priyanka Suryakant Shrungare (supra) that 

the ground taken by the Scrutiny Committee that there were many 

documents, which could have disproved the case of the Petitioner, 

would be no ground for not considering the important document 

which could have thrown much light on the controversy. In the 

present case, the non consideration of the only pre-Independence 

document,   viz.   the   birth   record   of   the   Municipal   Corporation 

Pandharpur City of the Petitioner's grandfather, by mere reference to 

other documents, would render the impugned orders bad in law. It is 

a well settled position of law that the non consideration of a material 

document would vitiate an order.

32. Accordingly, the Respondent No. 2 - Scrutiny Committee 

could   not   have   based   their   conclusion   on   other   entries   in   the 

documents produced by the Petitioner, which they opine ‘suffer from 

interpolations’ and reference has been made to the genealogy tree of 

the Petitioner, which does not contain certain of the blood relatives of 

16/18

Jt-WP-11653-23&425-21.doc

the Petitioner, namely the Petitioner's grandfather's mother Kondabai 

@ kom Babaji Kamble, whilst overlooking the only pre-Independence 

document, which itself establishes the Petitioner's claim as belonging 

to Mahadev Koli Scheduled Community Tribe.

33. We, accordingly, find much merit in the present Petition. 

The Writ Petition is accordingly allowed and the following order is 

passed.

(i) The impugned orders dated 21st August 2023 and 

27th November 2020 passed by the Respondent No. 2 

- Scrutiny Committee in Writ Petition Nos. 11653 of 

2023 and 425 of 2021 respectively are quashed and 

set aside.

(ii) We   declare   that   both   the   Petitioners   belong   to 

“Mahadev Koli” Scheduled Tribe, and consequentially, 

Respondent No. 2 - Scrutiny Committee is directed to 

issue   Caste   Validity   Certificates   in   favour   of   the 

Petitioners within a period of three weeks from the 

date of uploading of this order.

17/18

Jt-WP-11653-23&425-21.doc

(iii) Writ Petition No. 11653 of 2023 and Writ Petition No. 

425 of 2021 are accordingly disposed of. There shall 

be no order as to costs.

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

18/18