RAJESHWAR WAMANRAO AHER vs. STATE OF MAHARASHTRA THROUGH ITS SECRETARY , TRIBAL DEVELOPMENT DEPT. AND ANR

2023:BHC-AS:35152-DB
This Order is modified/corrected by Speaking to Minutes Order dated 01/12/2023
5.WP8513_2022 & ORS.odt
Vidya Amin

IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 8822 OF 2022
WITH
INTERIM APPLICATION NO. 20081 OF 2022
WITH
INTERIM APPLICATION NO. 17536 OF 2022
Bharat Nagu Garud
Age 54 years, R/o Omkar, Plot No. 26
Saraswati Nagar, Near Bali Mandir,
Rasbihari Link Road, Panchavati, Nashik ..Petitioner
Versus
1. State Of Maharashtra Thr. Its Secretary
Tribal Development Dept And Ors.

2. Scheduled Tribe Certificate Scrutiny
Committee, Nashik Division, Nashik
3. Additional Chief Secretary
(Revenue, Stamp Duty & Registration)
Revenue & Forest Department,
Mantralaya, Mumbai
4. Inspector of General of Registration &
Control of Stamp, Pune
5. Sub-Divisional Officer, Baglan Sub-Division
Tahsil Baglan, Dist. Nashik .. Respondents
WITH
WRIT PETITION NO. 9071 OF 2022
WITH
INTERIM APPLICATION NO. 20092 OF 2022
Pravin Rohidas Garud
Age 40 years, R/o Utrane, Tahsil Baglan,
District Nashik .. Petitioner
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Versus
1. State Of Maharashtra Thr. Its Secretary, Tribal
Development Dept. Mantralaya Mumbai

2. Scheduled Tribe Certificate Scrutiny Committee,
Nashik Division, Nashik
3. Sub-Divisional Officer, Baglan Sub-Division
Tahsil Baglan, Nashik
4. Sub-Divisional Officer, Kalwan Sub-Division
Tahsil Kacheri Campus, Nashik
5. Zilha Parishad Nashik, through its
Chief Executive Officer, Dist. Nashik .. Respondents
And
Jan Jaati Kalyan Aashram, Nashik … Applicant
WITH
WRIT PETITION NO. 9072 OF 2022
WITH
INTERIM APPLICATION NO. 20093 OF 2022
Ramdas Nagu Garud,
Age 58 years, R/o Vakratunda Niwas,
pandurang Nagar, Vinchoor,
Tahsil Niphad, Dist. Nashik .. Petitioner
Versus
1. State Of Maharashtra Through. Its Secretary, Tribal
Development Dept. Mantralaya Mumbai
2. Scheduled Tribe Certificate Scrutiny Committee,
Nashik Division, Nashik
3. Sub-Divisional Officer, Baglan Sub-Division
Tahsil Baglan, Nashik
4. Tahsildar, Baglan, Tahsil Kacheri Campus,
Tahsil Baglan Dist. Nashik
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5. Zilha Parishad Nashik, through its
Chief Executive Officer, Dist. Nashik .. Respondents

And
Jan Jaati Kalyan Aashram, Nashik … Applicant
WITH
WRIT PETITION NO. 9073 OF 2022
WITH
INTERIM APPLICATION NO. 20094 OF 2022
Rohidas Nagu Garud,
Age 67 years, R/o utrane, Tahsil Baglan,
District Nashik .. Petitioner
Versus
1. State Of Maharashtra Thr. Its Under Secretary
Tribal Development Dept. Mantralaya, Mumbai
2. Scheduled Tribe Certificate Scrutiny Committee,
Nashik Division, Nashik
3. Sub-Divisional Officer, Baglan Sub-Division
Tahsil Baglan, Nashik
4. Sub-Divisional Officer, Kalwan Sub-Division
Tahsil Kacheri Campus, Nashik
5. Assistant Registrar Co-operative Societies,
Beglan A.P.M.C. Market Yard,
Tahsil Baglan, Dist. Nashik
6. Utrane Vividh Karyakari Seva Sahakari
Sanstha Maryadit, through its Secretary,
Tahsil Baglan, Dist. Nashik .. Respondents
And
Jan Jaati Kalyan Aashram, Nashik .. Applicant
WITH
WRIT PETITION NO. 9074 OF 2022
WITH
INTERIM APPLICATION NO. 20101 OF 2022
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Priyanka Ramdas Garud @
Mrs. Priyanka W/o Yogesh Manmat
Age 31 years, R/o Vakratunda Niwas,
Pandurang Nagar, At post Vinchoor,
Tahsil Niphad, Dist. Nashik .. Petitioner
Versus
1. State Of Maharashtra Thr. Its Under Secretary,
Tribal Development Dept. Mantralaya Mumbai
2. Scheduled Tribe Certificate Scrutiny Committee,
Nashik Division, Nashik
3. Sub-Divisional Officer, Baglan Sub-Division
Tahsil Baglan, Nashik
4. Sub-Divisional Officer, Kalwan Sub-Division
Tahsil Kacheri Campus, Nashik .. Respondents
And
Jan Jaati Kalyan Aashram, Nashik .. Applicant
WITH
WRIT PETITION NO. 9075 OF 2022
WITH
INTERIM APPLICATION NO. 20096 OF 2022
Nilima Rohidas Garud @
Mrs. Nilima W/o Sachin Nikam
Age 34 years, R/o Utrane, Tahsil Baglan
Dist. Nashik .. Petitioner
Versus
1. State Of Maharashtra Thr. Its Secretary, Tribal
Development Dept. Mantralaya Mumbai
2. Scheduled Tribe Certificate Scrutiny Committee,
Nashik Division, Nashik
3. Sub-Divisional Officer, Baglan Sub-Division
Tahsil Baglan, Nashik
4. Sub-Divisional Officer, Kalwan Sub-Division
Tahsil Kacheri Campus, Nashik .. Respondents
And
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Jan Jaati Kalyan Aashram, Nashik .. Applicant


AND
WRIT PETITION NO. 8513 OF 2022
1. Umakant Balbhim Sarjerao
Age 54 years, R/o Village and Post Barloni
Tq. Madha, Dist. Solapur
2. Rohidas Jalindar Sarjerao
Age 40 years, R/o Ganeshnagar, Kurduwadi
Tq. Madha, Dist. Solapur
3. Jagruti Nandkumar Sarjerao
Age 34 years, R/o A-14, Trupti Corner,
Modikhana Solapur, Dist. Solapur
4. Pratap Dattatray Sarjerao
Age 45 years, R/o Survey No.650, 1/4, Pokle
Vasti Bibwewadi, Pune
5. Suvarna Dattatray Sarjerao
Age 42 years, R/o Survey No.650, 1/4, Pokle
Vasti Bibwewadi, Pune .. Petitioners
Versus
1. State Of Maharashtra through itse Secretary,
Tribal Development Department,
Mantralaya, Mumbai-400032
2. Scheduled Tribe Certificate Scrtiny Committee,
Pune, Division Pune
3. Collector, Solapur
4. Shri. Sant Goroba Kaka Vidyalay, through its
Secretary, Saundana, Tq. Kalamb, Dist Osmanabad
5. Survase High School And Jr. College, through its
Secretary, Asara Society, Hotgi Rd, Solapur
District Solapur.
6. Maharashtriya Mandal’s, through its
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Secretary, Cap. Shivrampant Damale Prashala,
Veer Savarkar Nagar, Gultekdi, Pune … Respondents

WITH
WRIT PETITION NO. 13292 OF 2022

(Not on Board, taken on board)
Kishor Tryambak Bhamare … Petitioner
Versus
State Of Maharashtra And Ors. … Respondents
AND
WRIT PETITION NO. 13403 OF 2023
WITH
INTERIM APPLICATION NO. 16750 OF 2023
Hemant Kashinath Gavali … Petitioner
Versus
State Of Maharashtra Through Principal Secretary … Respondents
AND
WRIT PETITION NO. 13645 OF 2023

Rajeshwar Wamanrao Aher
Age 53 years, R/o Adim Bramhanandnayak,
Plot No. 7, Shree Samarth Colony, Shanti Nagar,
Panchavati, Nashik .. Petitioner
Versus
1. State Of Maharashtra Through its Secretary,
Tribal Development Department,
Mantralaya Mumbai
2. Scheduled Tribe Certificate Scrutiny Comittee,
Nashik .. Respondents
__________
Mr. Ravindra Adsure a/w Mr. Yash Sonawane, for the Petitioners in WP
No.8822/2022, WP/9071/2022, WP/9072/2022, WP/9073/2022,
WP/9074/2022 & WP/9075/2022.
Mr. R.K. Mendadkar a/w Ms. Komal Gaikwad, Ms. Sarika Mendadkar, Mr.
Siddhant Sawai, for Petitioner in WP No.8513/2023, WP
No.13403/2023, WP/115/2023 and WP/13292/2022.
Mr. Vivek V. Salunkhe i/b. Mr. Dinesh R. Shinde for the petitioner.
Ms. Priyanka Shaw for Respondent Nos.5 & 6 in WP/8513/2022.
Mr. Nitin Gangal, Spl. Counsel a/w Ms. S. S. Bhende, AGP a/w Ms. P. N.
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Diwan, AGP for State.
Ms. S.S. Bhende, AGP for the State in WP/13645/2023.
Dr. Uday Warunjikar for Intervenor/Applicants in IA/20081/2022,
IA/20092/2022, IA/20093/2022, IA/20094/2022, IA/20101/2022.

__________
CORAM : G. S. KULKARNI &
JITENDRA JAIN, JJ.
DATE : NOVEMBER 01, 2023.
Judgment (Per G. S. Kulkarni, J.):-

1. Rule, made returnable forthwith. Respondents waive service. By
consent of the parties, heard finally.
2. These are ten petitions filed under Article 226 of the Constitution
of India. Each of these petitions assail orders passed by the Caste Scrutiny
Committee constituted under the Maharashtra Scheduled Castes,
Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes,
Other Backward Classes and Special Backward Category (Regulation of
Issuance and Verification of) Caste Certificate Act, 2000 (for short, “2000
Act”), whereby the Caste Scrutiny Committee by exercising a suo motu
power of review has recalled the earlier orders granting validity to the
tribe/caste certificates of the petitioners.
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3. As these petitions involve common questions of law they are being

decided by this common judgment.
4. The petitioners in these petitions belong to Scheduled Tribes- Koli-
Mahadeo, Thakur and Thakar respectively. They were issued tribe/caste
certificates by the concerned designated officers depicting that they belong
to the said Scheduled Tribes. The tribe/caste certificates were validated by
the Caste Scrutiny Committee many years back as may be discussed in the
later part of the judgment. The question which arises for consideration is
as to whether the Caste Scrutiny Committee as constituted under the
2000 Act would have jurisdiction to “suo motu review” its past orders
granting Caste Validity Certificates to the petitioners.
5. It is not in dispute that many years back, Caste Validity Certificates
were granted to the petitioners, under the orders passed by the Caste
Scrutiny Committee. Also the petitioners had altered their position
having acted upon the Caste Validity Certificates, inter alia in regard to
securing employment, education facilities etc. Thus, after long years of the
validity being conferred by the Caste Scrutiny Committee to the
petitioner’s tribe/caste certificates, such decision granting validity to their
tribe/caste certificates was sought to be reviewed by the Caste Scrutiny
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Committee, resulting in revocation/recalling such orders granting validity

to the tribe/caste certificates of the petitioners.
6. For convenience, we divide this batch of petitions into two groups.
The first batch of petitions raise a challenge to the orders passed by the
Caste Scrutiny Committee recalling the earlier decision granting validity to
the tribe/caste certificates issued in favour of the petitioners. The second
group of petitions challenge a show cause notice issued by the Caste
Scrutiny Committee calling upon the petitioners as to why in exercise of
the suo motu powers of review, the orders granting validity to the
tribe/caste certificates of the petitioners be not recalled.
7. The first batch of petitions are:-
(i) Writ Petition No. 8822 of 2022 (Bharat Nagu Garud vs.
State of Maharashtra & Ors.),
(ii) Writ Petition No. 9071 of 2022 (Pravin Rohidas Garud vs.
State of Maharashtra & Ors.),
(iii) Writ Petition No. 9072 of 2022 (Ramdas Nagu Garud vs.
State of Maharashtra & Ors.),
(iv) Writ Petition No. 9073 of 2022 (Rohidas Nagu Garud vs.
State of Maharashtra & Ors.),
(v) Writ Petition No. 9074 of 2022 (Priyanka Ramdas Garud @
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Mrs. Priya W/o. Yogesh Manmat vs. State of Maharashtra &

Ors.),
(vi) Writ Petition No. 9075 of 2022 (Nilima Rohidas Garud @
Mrs. Nilima W/o. Sachin Nikam vs. State of Maharashtra &
Ors.).
8. It would be necessary to briefly note the relevant facts in each of
these petitions.
(i) Writ Petition No. 8822 of 2022
(Bharat Nagu Garud vs. State of Maharashtra & Ors.)
9. The petitioner in this petition is in the employment of
Government of Maharashtra with effect from 22 June, 1993. As on date,
he is holding the post of a Joint District Registrar (Class I), Mumbai
Suburban District. He belongs to Koli-Mahadeo Scheduled Tribe. A
th
tribe/caste certificate was issued to him by Tahsildar, Balgan, dated 12
May 1992. The petitioner had applied to the Caste Scrutiny Committee
for obtaining validation of the tribe/caste certificate as per the 2000 Act.
th
The Caste Scrutiny Committee by its order dated 14 January 2005 had
issued a caste validity certificate to the petitioner. Such decision at all
material times has remained in operation during the petitioner’s
employment.
th
10. However, by the impugned order dated 13 May 2022, the Caste
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Scrutiny Committee purportedly exercising powers of review has set aside/

th
recalled its order dated 14 January 2005, whereby validity of the
tribe/caste certificate was granted in favour of the petitioner. The caste
validity certificate has been cancelled by the Caste Scrutiny Committee
after a period of 16 years as assailed in the present petition.
(ii) Writ Petition No. 9071 of 2022
(Pravin Rohidas Garud vs. State of Maharashtra & Ors.)
11. The petitioner in this petition joined the service as a Shikshan
th
Sevak at the Zilla Parishad Primary School at Ghatalbari on 29 May,
2003 and he is currently serving as a Graduate Teacher with Zilla Parishad
Primary School at Nalwadi. He belongs to Koli Mahadeo Scheduled Tribe
th
caste. A tribe/caste certificate dated 14 March 2000, was issued to him
by the Sub-Divisional Officer, Kalvan. The petitioner applied to the Caste
Scrutiny Committee for obtaining validation of the tribe/caste certificate.
th
The Caste Scrutiny Committee by an order dated 9 September 2005
granted caste validity certificate to the petitioner. At all material times,
such order/validity of the tribe/caste certificate had remained valid for the
purposes it was issued and as permissible. By the impugned order dated
th
13 May 2022, the Caste Scrutiny Committee exercising suo motu powers
th
of review, has set aside/recalled its order dated 9 September 2005, by
which validity of the tribe/caste certificate was granted in favour of the
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petitioner. Thus, the caste validity certificate has been cancelled by the

Caste Scrutiny Committee after a period of 16 years and which is assailed
before us in this petition.
(iii) Writ Petition No. 9072 of 2022
(Ramdas Nagu Garud vs. State of Maharashtra & Anr.)
12. The petitioner in this petition joined employment as a Primary
th
Teacher at the Zilla Parishad Primary School at Gazarwadi on 26
st
December, 1983. On 31 December, 2021, he superannuated from the
post of Headmaster from Zilla Parishad Primary School at Nandgaon. He
belongs to Koli Mahadeo Scheduled Tribe. A tribe/caste certificate was
th
issued to him by Tahsildar, Baglan dated 29 August 1981. The petitioner
had applied to the Caste Scrutiny Committee for obtaining validation of
the tribe/caste certificate. The Caste Scrutiny Committee by its order
th th
dated 29 November 2012, granted a caste validity certificate dated 7
December 2012 to the petitioner which at all material times remained in
th
operation. By the impugned order dated 13 May 2022, the Caste
Scrutiny Committee suo motu exercising powers of review, has set
th
aside/recalled its order dated 29 November 2012, whereby validity of the
tribe/caste certificate has been cancelled by the Caste Scrutiny Committee,
after a period of 10 years which is being assailed in this petition.
(iv) Writ Petition No. 9073 of 2022
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(Rohidas Nagu Garud vs. State of Maharashtra & Anr.)

13. The petitioner in this petition was in employment as a Member,
Utrane Gram Panchayat for the term of 2010-2015. He belongs to Koli
Mahadeo Scheduled Tribe caste. A tribe/caste certificate was issued to him
st
by Sub-Divisional Officer, Kalvan dated 1 June 2010. The petitioner
applied to the Caste Scrutiny Committee for obtaining validation of the
tribe/caste certificate as per the provisions of the 2000 Act. The Caste
th
Scrutiny Committee by an order dated 20 May 2011, granted a caste
th
validity certificate dated 25 May 2011 to the petitioner, which at all
material times had remained in operation. By the impugned order dated
th
13 May 2022, the Caste Scrutiny Committee exercising powers of a suo
th
motu review, has set aside/recalled its order dated 20 May 2011, whereby
validity of the tribe/caste certificate as granted in favour of the petitioner
has been cancelled by the Caste Scrutiny Committee after a period of 11
years as assailed in this petition.
(v) Writ Petition No. 9074 of 2022
(Priyanka Ramdas Garud vs. State of Maharashtra & Anr.)
14. The petitioner in this petition belongs to Koli Mahadeo Scheduled
Tribe. A tribe/caste certificate was issued to him by Sub-Divisional
th
Officer, Kalvan dated 18 June 2007. The petitioner applied to the Caste
Scrutiny Committee so as to obtain a validity of the tribe/caste certificate
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as per the provisions of the 2000 Act. The Caste Scrutiny Committee by

th
an order dated 20 September 2008, granted a validity certificate to the
petitioner, which at all material times remained in operation. By the
th
impugned order dated 13 May 2022, the Caste Scrutiny Committee suo
th
motu exercising powers of review has set aside/recalled its order dated 20
September 2008, whereby validity to the tribe/caste certificate was granted
in favour of the petitioner, after a period of 14 years. Such order of the
Caste Scrutiny Commitee is assailed in this petition.
(vi) Writ Petition No. 9075 of 2022
(Nilima Rohidas Garud vs. State of Maharashtra & Anr.)
15. The petitioner in this petition belongs to Koli Mahadeo Scheduled
Tribe. A tribe/caste certificate was issued to him by Sub-Divisional
st
Officer, Kalvan dated 31 March 2005. The petitioner applied to the Caste
Scrutiny Committee for obtaining validation of the said certificate as per
the provisions of the 2000 Act. The Caste Scrutiny Committee by an
th
order dated 9 September 2005 granted a caste validity certificate to the
petitioner, which at all material times had remained in operation. By the
th
impugned order dated 13 May 2022, the Caste Scrutiny Committee
exercising suo muto powers of review has set aside/recalled its order dated
th
9 September 2005, whereby validity of the tribe/caste certificate as
granted in favour of the petitioner has been cancelled by the Caste
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Scrutiny Committee after a period of 17 years, which has been assailed in

this petition.
16. Having noted the facts of each of the petitions,we may now advert
to the contentions as urged on behalf of the petitioners.
17. The challenge as mounted by the petitioners to the impugned
orders passed by the Caste Scrutiny Committee, is primarily on the ground
that the Caste Scrutiny Committing has no jurisdiction to review its orders
much less to exercise any suo motu review powers, so as to reopen a
concluded validity certificates granted in the past, and in the present case
after many years of the orders passed by the Caste Scrutiny Committee. In
supporting such contention, learned counsel for the petitioner has mainly
relied on a recent decision of a co-ordinate Bench of this Court in the case
of Rakesh Bhimashankar Umbarje & Ors. vs. State of Maharashtra,
1
through its Secretary, Tribal Development Department & Anr. It is
submitted that the Division Bench of this Court has examined the
provisions of the 2000 Act as also the position in law and has held that
even in the case of fraud, the Caste Scrutiny Committee which exercises
quasi judicial power, has no jurisdiction to suo motu review its past
decisions. Learned Counsel for the petitioner has also relied on the
1 2023 SCC OnLine Bom 1013
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decision of the Supreme Court in Naresh Kumar & Ors. vs. Government

2
of Delhi to contend that the Caste Scrutiny Committee cannot assume
suo motu jurisdiction to review its previous orders when such jurisdiction
has not been conferred by law.
18. Ms. Diwan, learned Assistant Government Pleader who initially
represented the State, has also not disputed the position in law as
helddown by this Court in the said decision specifically on the
interpretation of the provisions of 2000 Act, and more particularly when
the Court has held that considering the provisions of the 2000 Act the
Caste Scrutiny Committee would not have jurisdiction to exercise any
review powers. Ms. Diwan, has not brought to our notice any decision
which by any different interpretation of the 2000 Act, would displace the
said position in law as held in the decision of this Court in Rakesh
Bhimashankar Umbarje (supra) case.
19. Later on Mr. Gangal, learned Special Counsel has appeared and has
made submissions on behalf of the State. In opposing these petitions he
would submit that the contention as urged on behalf of the petitioners that
the Caste Scrutiny Committee has no jurisdiction to suo motu review the
proceedings, ought not to be accepted. It is his contention that the Caste
2 2019 SCC 416
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Scrutiny Committee has “inherent jurisdiction” to review its own order. In

support of such contention, Mr. Gangal has placed reliance on the decision
of co-ordinate Bench of this Court in Smt. Sangita Sharad Kolse vs. State
3
of Maharashtra & Ors. , Devendra Gurunath Khedgikar vs. The
4
Scheduled Tribe Certificate Scrutiny Committee, Pune & Anr. , Vishnu
Rajaram Thakar vs. State of Maharashtra, through its Secretary, Tribal
5
Development Dept. & Anr. and J. Chitra vs. District Collector and
6
Chairman, State Level Vigilance Committee, Tamil Nadu & Ors.
20. Mr. Gangal would next submit that in respect of the petitions as
filed by the members of Garud family, the observations of the Supreme
Court in its judgment dated 10 December, 2021 in case of Rushikesh
7
Bharat Garud vs. The State of Maharashtra & Ors., are relevant. Mr.
Gangal, however, has stated that the case of Rushikesh Bharat Garud
clearly stands on a different footing and would be required to be separately
heard and is not part of the present proceedings.The submission of Mr.
Gangal referring to the said judgment of the Supreme Court is to the effect
that the Caste Scrutiny Committee was under an obligation to reopen the
cases of these petitioners belonging to the Garud family. This contention
3 2006(5) ALL MR 565
4 2009(2) ALL MR 869
5 Writ Petition No. 647 of 2022 decided on 9 March, 2022
6 (2021) 9 SCC 811
7 Civil Appeal No. 7442 of 2021
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of Mr. Gangal is without prejudice to the contention, that the Caste

Scrutiny Committee has inherent jurisdiction to reopen the cases and
exercise power of review.
21. Mr. Gangal has also drawn our attention to an order passed by the
Supreme Court in case of Nilima Rohidas Garud & Ors. vs. The State of
8
Maharashtra & Anr. another member of the Garud family wherein the
Supreme Court has held that the subsequent order passed by the
appropriate authority is a new cause of action and as and when the fresh
proceedings are initiated challenging the subsequent order, the same are
required to be considered in accordance with law and on its own merits
and all the contentions and/or defences, which may be available to the
respective parties were kept open to be considered by the High Court and/
or appropriate forum before whom the proceedings are initiated. Nilima
Rohidas Garud is one of the petitioners before the Court in the present
proceedings.
22. Mr. Gangal thus relying on such order passed by the Supreme
Court has submitted that there is a direction to the Caste Scrutiny
Committee to pass a fresh order in accordance with law and on its own
merits on the basis of the material available on record. It is submitted that
8 Miscellaneous Application No. 888 of 2022 in SLP(C) No. 8825/2022
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the petitioners hence, are precluded from urging an issue as to the

jurisdiction of the Caste Scrutiny Committee to reopen the cases of the
petitioners.
23. Learned counsel for the petitioners responding to the submissions
as urged on behalf of the State, would submit that the contentions on
behalf of the State are totally untenable. Firstly, it is his submission that
the Scrutiny Committee which is a creature of the statute would not
possess a review jurisdiction, much less to suo motu review its order. It is
submitted that it is a well settled principle of law as laid down in catena of
judgments, that the power of review is required to be conferred by lawand
that there cannot be an inherent power vested in the Caste Scrutiny
Committee, to exercise a review jurisdiction. It is his submission that if
such contention as urged on behalf of the State Government is accepted, it
would bring about a regime of total uncertainty and/or an open licence to
Caste Scrutiny Committee to revisit and re-open concluded cases. It is his
submission that such is not the object of the legislation. In support of his
submission, learned counsel for the petitioner has drawn the Court’s
attention to the provisions of the 2000 Act and consideration of these
provisions in the recent decision of this Court in Rakesh Bhimashankar
Umbarje (supra), Anil s/o. Shivram Bandawar vs. District Caste
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9
Certificate Verification Committee, Gadchiroli & Anr. and Naresh

Kumar & Ors. (supra).
24. The rival contentions have arisen for our consideration.
Analysis and Conclusion:-
25. At the outset, it is necessary to note that the petitioners in the first
batch of petitions were granted tribe/caste certificates between the period
1992 to 2005. The caste certificates had undergone enquiry by the Caste
Scrutiny Committee, inasmuch as by orders passed by the then Caste
Scrutiny Committee’s, the petitioners were granted tribe validity certificate
between the year 2005 to 2012. It is almost after 16 years in three cases
and about 10 to 11 years in other cases, a show cause notice came to be
issued to the petitioners by the Caste Scrutiny Committee to suo motu
reopen the validity, which was granted by the Caste Scrutiny Committee
to their caste / tribe certificates. Consequent thereto by the impugned
orders which are passed about a year back, the validity to the petitioner’s
Caste / tribe certificates granted by the original orders has been cancelled
and the caste validity certificates of the petitioners have been invalidated.
9 2021(5) Mh. L.J. 345
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26. In the present proceedings the petitioners are protected by interim

order dated 29 July, 2022 passed by the co-ordinate Bench of this Court
(Coram : Dipankar Datta, C.J., as His Lordship then was & M.S. Karnik,
J.). The interim orders have continued to operate.
27. Before we dwell on the legal issue, a bird’s eye view of the relevant
dates in the first group of petitions, in relation to each of the petitioner’s
caste certificate, the validity being initially granted by the Caste Scrutiny
Committee, the date of the show cause notice and the date of the
impugned orders can be noted in the following tabular statement:

28. It is clear from the above chart that the Caste Validity Certificate
granted by the Caste Scrutiny Committee was sought to be suo motu
reopened by Caste Scrutiny Committee, by issuing show cause notices in
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question after a long long lapse of time. This was oblivious to the fact that

from the period validity was granted, the parties had certainly changed
their position inasmuch as the employment benefits, educational benefits
etc., were availed by the petitioner, which were enjoyed by them for last
more than 15 years as noted above. For eg. in case of Bharat Garud, he is
in employment and is about to retire in two years. In the case of Petitioner
Ramdas Nagu Garud has already superannuated. The case of other
petitioners is also not different.
29. In the above circumstances, the issue which arises for our
consideration and more particularly considering the scheme of 2000 Act,
is as to whether it was permissible for the Caste Scrutiny Committee, to
issue show cause notices to the petitioners exercising suo motu review
jurisdiction, so as to review the decision taken by the Caste Scrutiny
Committee’s in the years 2005, 2011 and 2012, granting validity to the
tribe/caste certificates, as granted in favour of the petitioners so as to
invalidate the earlier decisions. It would also be necessary to consider
whether it was permissible for the Caste Scrutiny Committee, which is a
quasi-judicial committee, to reopen such cases after such long lapse of time
or on an allegation of fraud having being practiced by the petitioners in
obtaining the caste validity certificates.
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30. In so far as the jurisdiction of a quasi judicial authority to exercise

review powers is concerned, in our opinion, the reliance of the petitioner
on the decision of the Supreme Court in the case of Naresh Kumar &
Ors. Vs. Government (NCT of Delhi) (supra), is quite apposite. In such
decision the Supreme Court, although in the context of an award under
the Land Acquisition Act and whether there would be a power to review
the award, reiterated the well-settled principle of law, that the power of
review can be exercised only when the statute provides for the same. The
Supreme Court observed thus:
“13. In Patel Narshi Thakershi vs. Pradyuman Singhji
Arjunsinghji, Chandra Bhan Singh vs. Latafat Ullah Khan, Kuntesh
Gupta vs. Hindu Kanya Mahavidyalaya, State of Orissa vs. Commr.
Of Land Records & Settlement and Sunita Jain vs. Pawan Kumar
Jain, this Court held that the power to review is not an inherent
power. It must be conferred by law either expressly/specifically or by
necessary implication and in the absence of any provision in the Act/
Rules, review of an earlier order is impermissible as review is a
creation of statute. Jurisdiction of review can be derived only from
the statute and thus, any order of review in the absence of any
statutory provision for the same is a nullity, being without
jurisdiction.”
31. A Division Bench of this Court in the case of Anil s/o Shivram
Bandawar (supra), was confronted with an issue as to whether the Caste
Scrutiny Committee would have any statutory power either under the
2000 Act or the Rules framed thereunder to “re-examine” a Caste Validity
Certificate already issued. The Court referring to an earlier decision in the
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case Apoorva d/o. Vinay Nichale vs. Divisional Caste Scrutiny Committee

10
& Ors. , observed as under:-
“6. We find that it was not permissible for the Caste Scrutiny
Committee to have re-examined the caste certificate and Caste
Validity Certificate issued to the petitioner on the grounds on which it
was so sought to be so re-examined as stated in the show cause notice.
It is undisputed that there is no provision either in the Act of 2000 or
the Rules framed thereunder to re-open/re-examine the matter of
issuance of a Validity Certificate by it. This aspect as regards absence
of statutory power to do so stands concluded by the decision of this
Court in Apoorva Vinay Nichale (supra). It has been held in clear
terms that merely because a different view on the same facts could be
arrived at, the same would not entitle the Scrutiny Committee dealing
with a subsequent caste-claim to reject such claim. As stated above it is
on the basis of fresh material in the form of old revenue records of the
year 1920-24 that the exercise of re-examining the Caste Validity
Certificate was undertaken by the Scrutiny Committee. We thus find
that in absence of any statutory power either under the Act of 2000 or
the Rules framed thereunder to re-examine a Caste Validity
Certificate already issued, the exercise undertaken by the Scrutiny
Committee pursuant to the show cause notice issued by it was
without jurisdiction.”
11
32. In Akash Sanjay Gawali v/s. State of Maharashtra and Ors. a
Division Bench of this Court held that the Court had repeatedly stated
that Caste Scrutiny Committee did not have a suo motu power of review,
as such power was not conferred by the statute, also none could be so
inferred. The relevant observations of the Division Bench are required to
be noted with read thus:-
“7. We find it surprising that we have to repeatedly state that this
committee has no Suo motu power of review. None is conferred by
statute. None can be necessarily inferred. The impugned order is
entirely without jurisdiction.”
10 2006(6) Mh.L.J. 401
11 Writ Petition No. 2305 of 2020 dated 2 February, 2020
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33. In Rakesh Bhimashankar Umbarje (supra), a Division Bench of this
Court of which one of us (G.S. Kulkarni, J.) was a member, was confronted
with a similar issue in regard to the jurisdiction of the Caste Scrutiny
Committee to review its own orders. This decision takes into
consideration the entire scheme of the said Act and more particularly the
provisions of Sections 6, 7, 9 and 15 of the Act, so as to examine whether
the 2000 Act conferred any review jurisdiction on the Caste Scrutiny
Committee, which itself is a statutory body, being the creature of the 2000
Act. . The Court after examining the scheme of the legislation and the
purport of these provisions, categorically held that the legislature
consciously has avoided to confer any power of review on the Caste
Scrutiny Committee to review/revisit its own decision even in case of
fraud, misrepresentation or suppression of material facts. It was observed
that, in fact, this would defeat the mandate of sub-section (2) of Section 7
of the 2000 Act. It was also observed that it cannot be countenanced that
a Caste Scrutiny Committee assumes jurisdiction to review its orders
merely on a complaint filed by any person and upset any earlier orders
passed by it which would lead to an absurdity and not recognized by the
legislation. The relevant observations of the Court in some detail are
required to be noted which read thus:-
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“15. In the above circumstances, the issue which would fall for our
consideration is whether the Caste Scrutiny Committee at all had
jurisdiction to review its own decision granting caste validity
certificate to the petitioners, including those granted under orders
passed by this Court.

16. In this context, we need to examine the legislation under
which the Caste Scrutiny Committee is constituted and is required to
exercise its jurisdiction. The legislation is 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. The Act provides for the regulation of the issuance and
verification of the caste certificates to the persons belonging to the
Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta
Jatis), Nomadic Tribes, Other Backward Classes and Special Backward
Category and for matters connected therewith or incidental thereto.
Section 2 of the Act deals with the definitions such as caste certificates,
competent authority, scrutiny committee, etc.
17. Section 4 of the Act requires the caste certificates to be issued
by the competent authority. Sub-section (2) of Section 4 of the Act
states that a caste certificate issued by any person, officer or authority
other than the competent authority shall be invalid. The caste
certificate issued by the competent authority shall be valid only
subject to the verification and grant of validity certificate by the
Scrutiny Committee. Section 5 of the Act deals with the provisions of
appeal in case any person is aggrieved by an order of rejection of an
application passed by the competent authority under sub-section (1)
of Section 4 of the Act. Section 6 of the Act deals with the verification
of caste certificates by a Scrutiny Committee.
……….
21. The scheme of the Act as noticed from the aforesaid provisions
would reveal that it would be the exclusive jurisdiction of the Caste
Scrutiny Committee to consider the application for a caste validity
certificate as provided for in Section 6. Sub-section (2) of Section 7
clearly provides that the orders passed by the Scrutiny Committee
under this Act shall be final and shall not be challenged before any
authority or Court except the High Court under Article 226 of the
Constitution of India. Thus, against any order passedby the Caste
Scrutiny Committee, the remedy for a person aggrieved is only to
approach the High Court by invoking its jurisdiction under Article
226 of the Constitution of India and in no other manner.
22. We need to observe that there ought not to be any confusion
between the provision of sub-section (1) of Section 7 and what has
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been provided in sub-section (2), for the reason that sub-section (1)
deals with a situation that where, before or after the commencement
of the Act, a person not belonging to any Scheduled Castes, Scheduled
Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other
Backward Classes or Special Backward Category has obtained a false
‘Caste Certificate’ (not a validity certificate) to the effect that either
himself or his children belong to such Castes, the Scrutiny Committee
in such an event and in relation to the caste certificate, may suo motu,
or otherwise call for the record and enquire into the correctness of
‘such certificate’ (caste certificate) and if it is the opinion that the caste
certificate was obtained fraudulently, it shall, by an order cancel and
confiscate ‘the certificate’ by following such procedure as prescribed,
after giving the person concerned an opportunity of being heard, and
communicate the same to the concerned person and the concerned
authority, if any.

23. When sub-section (1) of Section 7 uses the word caste
certificate necessarily, the meaning of the same is required to be
derived as per the definition of the caste certificate as contained in
Section 2(a), which defines caste certificate to mean a certificate issued
by any person, officer or authority other than the Competent
Authority shall be invalid. The Caste Certificate issued by the
Competent Authority shall be valid only subject to the verification
and grant of validity certificate by the Scrutiny Committee.
24. Thus, a ‘caste certificate’ is certainly not a “caste validity
certificate”, as issuance of a caste validity certificate is an independent
exercise to be undertaken by the Caste Scrutiny Committee by
exercising its quasi-judicial powers. It is hence clear that the power
conferred on the Caste Scrutiny Committee under sub-section (1) of
Section 7 to enquire into any false caste certificate and form an
opinion that a caste certificate was obtained fraudulently and to cancel
and confiscate the certificate as ordered in sub-section (1) of Section 7,
cannot be read to mean that the Caste Scrutiny Committee has the
power to review its own orders/decisions granting caste validity
certificate in case of a complaint being made that the caste validity
certificate has been obtained fraudulently by any applicant seeking
validity of the caste certificate.
25. It is quite clear from the reading of sub-section (2) that not
only such orders passed by the Caste Scrutiny Committee under sub-
section (1) but orders passed by the Scrutiny Committee under the
provisions of “the Act”, which would include a grant of a caste validity
certificate, shall be final and cannot be challenged before any
Authority or Court except the High Court under Article 226 of the
Constitution of India. This clearly infers that once a decision is taken
by the Caste Scrutiny Committee either under the provisions of sub-
section (1) of Section 7 or under the provisions of Section 6, the Caste
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Scrutiny Committee becomes functus officio, and such decision can
only be assailed by approaching the High Court under Article 226 of
the Constitution of India. There cannot be any other reading from the
provisions of subsection (2) of Section 7.

26. Thus, from the scheme of the legislation it is clear that the
Caste Scrutiny Committee would not have any jurisdiction to
review/revisit its own orders and decisions granting caste validity
certificates. This would also be clear from the reading of Section 9. It
may also be observed that the legislature is conscious in making
available limited powers of the Civil Court to the Competent
Authority, Appellate Authority and the Scrutiny Committee, which
are specifically enumerated in Section 9. The legislature has
consciously avoided to confer the powers of a review as envisaged
under Section 114, read with provisions of Order 47 of the Code of
Civil Procedure. Once such provision conferring powers of a review
are excluded in their application to the Caste Scrutiny Committee,
there is no question of such powers being conferred by any
implication under any circumstances.
27. Considering the provisions of sub-section (1) of Section 7,
consciously, the legislature has not conferred powers on the authority
issuing caste certificate to revisit the decision to issue caste certificate
and cancel the same in view of fraud and misrepresentation. Such
power is conferred on a higher authority, namely on the Caste
Scrutiny Committee. The contention of the learned AGP that because
the Caste Scrutiny Committee had issued validity certificate, it would
have jurisdiction to revisit/review its decision when there is fraud and
misrepresentation is totally untenable. As noted above, the legislature
was fully conscious of the fact that a validity certificate could be
obtained from the Caste Scrutiny Committee by playing fraud,
however, consciously, the legislature has avoided to confer any power
of review on the Caste Scrutiny Committee to review/revisit its own
decision even in case of fraud, misrepresentation or suppression of
material facts. In fact, such an interpretation would defeat the
mandate of sub-section (2) of Section 7.
28. It would need no emphasis that the power to review any order
in the nature of the order passed by the Scrutiny Committee would be
the power required to be expressly conferred by the provisions of the
legislation under which the Caste Scrutiny Committee functions.
29. If the contention, as urged on behalf of the respondent, that
the Scrutiny Committee has jurisdiction to review its own
decision/orders, although not expressly conferred by law, is accepted,
the situation is just to be imagined, inasmuch as on any complaint
alleging fraud and in respect of cases wherein the validity to a caste
certificate has been continued by substantive orders passed by the
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Caste Scrutiny Committee or under orders passed by the High Court
or the Supreme Court, cannot be reopened by the Caste Scrutiny
Committee on any complaint of fraud. This certainly is not the
intention of the legislation to unsettle the concluded issues wherein
the caste validity certificates are granted as per law and under orders
passed by the higher Courts. It is for such reason the legislature has
categorically avoided conferring any powers of review on the Caste
Scrutiny Committee.

30. We are thus of the clear opinion that in the event a complaint
being made in regard to any validity certificate granted by Caste
Scrutiny Committee to be vitiated by fraud or illegality, the only
course open to such a complainant or otherwise any person/authority
is to approach the High Court by invoking the provisions of Article
226 of the Constitution and seek its interference in setting aside the
validity certificate granted in favour of such person in view of the clear
provisions of sub-section (2) of Section 7 of the Act. It is in such
proceedings under Article 226 the Court would be required to apply
its mind as to whether the allegations of fraud or any illegality are of
such nature that the decision of the Caste Scrutiny Committee was
vitiated and is required to be set aside. This would assume more
significance as a grant of caste validity certificate confers substantive
rights on the person holding such certificate, by virtue of which a right
in rem is conferred on such person on the basis of such caste validity
certificate.
31. It cannot be countenanced that a Caste Scrutiny Committee
assumes jurisdiction to review its orders merely on a complaint filed
by any person and upsets the earlier orders passed by it. Thus, the
proposition, as canvassed by the learned AGP, would lead not only to
an absurdity but the proposition totally untenable in law and not
recognized by the legislation.
32. Our above observations also find support in Akash Sanjay
Gawali (supra), wherein it was held that:
"6. The action of 2nd Respondent committee prima facie
appears to be vindictive. It is also completely illegal. This
committee has no suo motu power of review. In case after case,
it seems to rely on a general principle that 'fraud vitiates
everything' without realising the implications of this or how
that fraud is to be detected, ascertained, proved and results
based on such a finding. Perhaps this committee has no idea
how difficult it is to actually prove fraud. A failure of proof is
not fraud. That so-called 'fraud' must arise in the proceeding
before it. It cannot be invoked like some mantra to confer on
oneself a power of review over orders passed many years
earlier, and which no one has called into question, about
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which there is no lis or proceeding, and which have all
attained finality. This is so basic a concept in law that we are
surprised that the committee is so utterly oblivious to it. To be
plain: no one ever assailed the petitioner's father's and uncles'
validity certificates on any ground. The committee had no
power to suo motu re-open those validity certificates and call
them into question. The committee's orders are not purely
ministerial to admit of the narrow exception to the general
rule that there is no inherent power of review.

7. We find it surprising that we have to repeatedly state
that this committee has no suo motu power of review. None is
conferred by statute. None can be necessarily inferred. The
impugned order is entirely without jurisdiction.
8. This is also a case of the 2nd respondent committee
inviting extreme censure for wholly overreaching this Court.
Only because this Court in its order of 13 December 2018 in
Writ Petition No. 10194 of 2018 entered a caveat that should
the certificates of the uncles or father be recalled or set aside
then the petitioner could not get any benefit, the 2nd
respondent committee could not have seen this as an
opportunity to go ahead and do something that was entirely
outside its jurisdiction."
(emphasis supplied)
33. It can be clearly noticed that it has been a consistent view in
various decisions that the Caste Scrutiny Committee has no
jurisdiction to review its own orders. There is no dispute whatsoever
on this proposition and the Courts would be required to adhere to
the mandate of what has been provided for in law i.e. sub-section (2)
of Section 7 that the challenge to any decision taken under the Act
by the Caste Scrutiny Committee can only be challenged before the
High Court by Invoking the provisions of Article 226 of the
Constitution of India. Furthermore, it is a settled position in law
that when substantive provisions are clear, such jurisdiction cannot
be conferred by any subordinate legislation or by any executive fiat.
34. As the Caste Scrutiny Committee has no powers to review,
there is no question of any suo motu powers to be exercised by the
Caste Scrutiny Committee and in any exercise of such suo motu
jurisdiction would be invalid, illegal and contrary to the provisions
of the Act.”
34. Despite the above clear position as held by this Court, Mr. Gangal,
learned special counsel for the State would submit that although the
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provisions of the 2000 Act, do not expressly confer any power on the

Caste Scrutiny Committee to review its own orders, nonetheless the Caste
Scrutiny Committee has “inherent jurisdiction” to review its own orders.
In support of such contention, Mr. Gangal has placed reliance on the
decision of the Division Bench of this Court in Smt. Sangita Sharad Kolse
(supra), which is a decision prior to the decision of the Division Bench in
Apoorva d/o. Vinay Nichale (supra). After such decision, there are several
decisions of this Court which has taken a consistent view that the statute
(2000 Act) does not confer any powers of review on the Caste Scrutiny
Committee and once such powers of review are not conferred, in such
event, it cannot be held that the Caste Scrutiny Committee can exercise
review jurisdiction on any other parameters, including on the issue of
fraud. Thus, in our opinion, the decision of the Division Bench in Smt.
Sangita Sharad Kolse (supra) would not assist Mr. Gangal.
35. Mr. Gangal has also placed reliance on the decision of the Supreme
Court in J. Chitra (supra) to contend that the Caste Scrutiny Committee
would have a review jurisdiction. We are afraid to accept such contention,
for the reason that the Supreme Court in this judgment, has in fact,
referred to the very genesis of the 2000 Act which emanates from the
decision of the Supreme Court in case of Kumari Madhuri Patil and
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12
another vs. Addl. Commissioner, Tribal Development & ors. . In

paragraphs 8 and 10 of the said decision, the Supreme Court has
categorically observed that “the order passed by the Committee shall be
final and conclusive only subject to the proceedings under Article 226 of
the Constitution”. The observations of the Supreme Court in paragraph
10 as relied by Mr. Gangal are not in regard to reopening of an inquiry or
any power of review being conferred on the Caste Scrutiny Committee in
relation to re-examining the “validity” of the past decisions of the Caste
Scrutiny Committee, but the same are in relation to the reopening of
inquiry into “tribe/caste certificates” if they are vitiated by fraud when they
were issued without proper enquiry. The observations of the Supreme
Court in paragraphs 8 and 10 need to be noted which read thus:-
“8. In Dayaram, this Court was of the view that the Scrutiny
Committee is an administrative body which verifies the facts and
investigates into claims of caste status. The orders of the Scrutiny
Committee are open to challenge in proceedings under. Article 226
of the Constitution of India. It was further held by this Court that
permitting civil suits with provisions for appeals and further appeals
would defeat the very scheme and will encourage the very evils
which this Court wanted to eradicate. It was observed that the entire
scheme in Madhuri Patil will only continue till the legislature
concerned makes an appropriate legislation in regard to verification
of claims for caste status as SC/ST. It was made clear that verification
of caste certificates issued without prior inquiry would be verified by
the Scrutiny Committees. Such of those caste certificates which were
issued after due and proper inquiry need not to be verified by the
Scrutiny Committees.
10. In the instant case, an inquiry was conducted by the District-
Level Vigilance Committee which has upheld the community
12 (1994) 6 SCC 241
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certificate in favour of the appellant. The decision of the District-
Level Vigilance Committee in the year 1999 has not been challenged
in any forum. The recognition of the community certificate issued in
favour of the appellant by the District Vigilance Committee having
become final, the State Level Scrutiny Committee did not have
jurisdiction to reopen the matter and remand for fresh consideration
by the District-Level Vigilance Committee. The guidelines issued by
G. O. No. 108 dated 12-09-2007 do not permit the State Level
Scrutiny Committee to reopen cases which have become final. The
purpose of verification of caste certificates by Scrutiny Committees is
to avoid false and bogus claims. Repeated inquiries for verification of
caste certificates would be detrimental to the members of Scheduled
Castes and Scheduled Tribes. Reopening of inquiry into caste
certificates can be only in the case they are vitiated by fraud or when
they were issued without proper inquiry.”

36. Thus, the judgment of the Supreme Court in J. Chitra’s case is
certainly not an authority which would hold that the Caste Scrutiny
Committee has an inherent jurisdiction to exercise review powers and
more particularly considering the observations that the re-opening of the
enquiry can be only of the tribe/caste certificate and not Caste Validity
Certificate as observed in paragraph 10 of the said decision.
37. Mr. Gangal’s next contention is to the effect that the judgment of
the Supreme Court in Rushikesh Bharat Garud vs. The State of
Maharashtra & Ors. (supra) permitted the Caste Scrutiny Committee to
reopen the cases of all these petitioners. It is difficult to agree with Mr.
Gangal. Mr. Gangal however fairly submits that the case of Rushikesh
Bharat Garud is itself an independent case, in which he has challenged
the orders passed by the Caste Scrutiny Committee. Also it is conceded
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that although his case is from same family it was not a case where review

jurisdiction was being exercised by the Caste Scrutiny Committee. He
would also fairly state that the independent writ petition filed by
Rushikesh Bharat Garud questioning the decision as taken by the Caste
Scrutiny Committee in pursuance of the directions of the Supreme Court
in the said judgment would require independent adjudication. However,
the emphasis of Mr. Gangal is on the observations of the Supreme Court
as made in paragraphs 4 to 5. To appreciate the contentions of Mr.
Gangal, it would be necessary to note the orders passed by the Supreme
Court in the case of Rushikesh Bharat Garud which reads thus:-
“1. Feeling aggrieved and dissatisfied with the impugned
judgment and order dated 29.06.2021 passed by the High Court of
Judicature at Bombay in Writ Petition No. 11536 of 2021, by which
the High Court has dismissed the said writ petition preferred by the
appellant herein in which the appellant herein challenged the order
passed by Scheduled Tribe Certificate Scrutiny Committee, Nashik
(for short, ‘Scrutiny Committee’), invalidating the caste certificate
issued to the appellant, the original writ petitioner has preferred the
present appeal.
2. We have heard Mr. Uday B. Dube, learned Advocate
appearing for the appellant and Mr. Sachin Patil, learned Advocate
appearing for the State of Maharashtra and the Scrutiny Committee.
3. From the impugned judgment and order passed by the High
Court, it appears that before the High Court the appellant heavily
relied upon the validity certificates issued to his father Bharat Nagu
Garud dated 14.01.2005 as well as to his cousins – Nilima Rohidas
Garud dated 9.9.2005; Pravin Rohidas Garud dated 9.9.2005;
Priyanka Rohidas Garud dated 20.09.2005; Rohidas Nago Garud
dated 25.05.2011; and Ramdas Nagu Garud dated 07.12.2012. The
aforesaid was also the case of the appellant herein before the Scrutiny
Committee. However, the Scrutiny Committee while not accepting
the above submission observed that when the appellant’s father's
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caste claim was considered, 35 contradictory entries were not placed
before the Scrutiny Committee. Neither were the original validity
certificates relied upon by the appellant produced nor the genealogy.
The Scrutiny Committee made identical observations regarding other
validity certificates to the effect that the adverse entries were not
placed on record. However, the fact remains that at the relevant time
those caste certificates were not cancelled by the Scrutiny Committee.

4. Be that at it may. Now, it is the case on behalf of the appellant
that the cases of the father of the appellant and his cousins have been
re-opened and show cause notices have been issued to show cause
why their caste certificates be not cancelled. Therefore, the validity of
the caste certificates in favour of the father of the appellant and in
favour of his cousins is at large before the Scrutiny Committee.
Therefore, it will be appropriate if the cases of all, namely, father of
the appellant, cousins of the appellant and the appellant herein be
considered together, to avoid any conflicting orders.
5. In view of the above and without expressing anything on the
validity of the caste certificate issued in favour of the appellant, we set
aside the impugned judgment and order passed by the High Court
and remand the matter to the Scrutiny Committee to consider the
validity of the caste certificate issued in favour of the appellant afresh
along with the cases of his father and his cousins, namely, Bharat
Nagu Garud, Nilima Rohidas Garud, Pravin Rohidas Garud,
Priyanka Rohidas Garud, Rohidas Nago Garud and Ramdas Nagu
Garud. The Scrutiny Committee to pass fresh order/s in accordance
with law and on its own merits and on the basis of the material
available on record and/or that may be produced and pass a speaking
order at the earliest, preferably within a period of three months from
today.
6. At the cost of repetition, it is observed that this Court has not
gone into the merits of the case at all and has not observed anything
on the validity of the caste certificate issued in favour of the appellant.
7. The present appeal is accordingly allowed to the aforesaid
extent. However, in the facts and circumstances of the case, there
shall be no order as to costs.”
(emphasis supplied)
38. It is clear from the reading of paragraph 4 of the above orders of the
Supreme Court, that as to what has been observed is only to note the case
of the appellant therein ( namely of Rushikesh Bharat Garud) that the
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cases of the father of the appellant and his cousins had been re-opened and

show cause notices were issued to show cause why their caste certificates
be not cancelled. It is in such context, the Supreme Court observed that
the validity of the caste certificates in favour of the father of the appellant
and in favour of his cousins is at large before the Caste Scrutiny
Committee and therefore, it would be appropriate if the cases of all,
namely, father of the appellant, cousins of the appellant and the appellant
(Rushikesh Bharat Garud) be considered together, to avoid any conflicting
orders. It is on such observations as made in paragraph 4 of the said
Judgment of the Supreme Court, in paragraph 5, the Supreme Court has
proceeded to observe that without expressing anything on the validity of
the caste certificate issued in favour of the appellant therein (Rushikesh
Bharat Garud), the order of the High Court be set aside and the
proceedings remanded to the Scrutiny Committee to consider the validity
of the caste certificate issued in favour of the appellant (Rushikesh Bharat
Garud) afresh, along with the cases of his father and his cousins, namely,
Bharat Nagu Garud, Nilima Rohidas Garud, Pravin Rohidas Garud,
Priyanka Rohidas Garud, Rohidas Nagu Garud and Ramdas Nagu Garud
(the petitioners herein). In such context, it was further directed that the
Scrutiny Committee would pass fresh orders in accordance with law and
on its own merits and on the basis of the material available on record, that
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may be produced and pass a speaking order at the earliest, preferably

within a period of three months from the date of the said order. Further in
paragraph 6 of said orders passed by the Supreme Court, at the cost of
repetition it has been observed that the Court has not gone into the merits
of the case at all and has not observed anything on the validity of the caste
certificate issued in favour of the appellant therein.
39. Considering such categorical observations as made by the Supreme
Court in paragraphs 4, 5 and 6 in Rushikesh Bharat Garud’s case, it is
difficult to accept Mr. Gangal’s submission that the Supreme Court has
permitted the Caste Scrutiny Committee to exercise powers of review in
the case of the petitioners herein because they belong to Garud family. To
read the observations of the Supreme Court in paragraphs 4, 5 and 6 in
the manner as suggested by MR. Gangal, in our opinion is not the correct
reading and understanding of the orders passed by the Supreme Court.
Also to accept Mr. Gangal’s submission that such observations of the
Supreme Court amounts to the Supreme Court recognizing powers of
review being vested with the Caste Scrutiny Committee would be little too
far-fetched.
40. Mr. Gangal has next drawn our attention to further orders passed by
the Supreme Court on 25 February, 2022 on Miscellaneous Application
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No. 339 of 2022 in Rushikesh Bharat Garud’s case. It would be necessary

to note the said order which reads thus:-
“ ORDER
Having heard the learned counsel appearing on behalf of the
respective parties, we extend the time by further period of six weeks
to complete the proceedings by the appropriate Authority. However,
it is made clear that the applicant shall not raise objection with
respect to jurisdiction and the time is extended at the instance of the
applicant so that sufficient opportunity is given to the applicant to
submit the case on merits.
With this, the present application stands disposed of.”
41. Reading of the above order would also show that the same is passed
only in Rushikesh Bharat Garud’s case, these orders in no manner can be
construed, so as to be made applicable to the cases of the petitioners
herein, and to have a consequence, that the petitioners were precluded
from raising any objection as may be available to them in law, to question
the jurisdiction of the Caste Scrutiny Committee, to exercise review
powers. We, therefore, reject Mr. Gangal’s contention relying on the
further orders dated 25 February, 2022 passed by the Supreme Court in
case of Rushikesh Bharat Garud. This apart, there is something significant
which can be seen from the cumulative reading of paragraph 5 of the
Supreme Court’s order in Rushikesh Bharat Garud’s case in as much as
paragraph 5 refers to the case of Nilima Rohidas Garud, who is one of the
petitioners in the present batch of petitions. In Nilima Rohidas Garud’s
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case, the Supreme Court having made observations in paragraph 5 in

Rushikesh Bharat Garud’s case, passed an independent order on 20 May,
2022 in the proceedings of Miscellaneous Application No. 888 of 2022 in
SLP(C) No. 8825 of 2022, wherein when Nilima sought to approach the
Supreme Court in such proceedings, the Supreme Court in such order
observed that Nilima Rohidas Garud had a new cause of action and
therefore, the said application cannot be entertained. However, what is
significant is the observation of the Supreme Court in paragraph 2 of the
said order namely, ‘as and when the fresh proceedings are initiated
challenging the subsequent order, the same be considered in accordance
with law and on its own merits and on which all contentions and/or
defences, which may be available to the respective parties, are kept open to
be considered by the High Court and/or appropriate forum before whom
the proceedings were initiated.’ The said order is required to be noted
which reads thus:-
“ ORDER
The subsequent order passed by the Appropriate Authority is
a new cause of action. Therefore, the present application is not
entertained.
As and when the fresh proceedings are initiated challenging
the subsequent order, the same be considered in accordance with law
and on its own merits. All the contentions and/or defences, which
may be available to the respective parties are kept open to be
considered by the High Court and/or appropriate forum before
whom the proceedings are initiated.
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With this, Miscellaneous Application stands disposed of.”

42. The case of Nilima Rohidas Garud is before us in the present
proceedings (Writ Petition No. 9075 of 2022). In our opinion, all
contentions of Mr. Gangal relying on Rushikesh Bharat Garud’s case are
put to rest, considering the above orders passed by the Supreme Court in
Nilima Rohidas Garud’s case, which would also indicate that it was never
intended in the observations as made in paragraphs 4 and 5 in Rushikesh
Bharat Garud’s case, that the Caste Scrutiny Committee is permitted to
exercise review powers in the case of the petitioners, to reopen the validity
certificates, already granted many years back.
43. In view of the above discussion, we are quite clear that a consistent
view has been taken in several decisions of this Court that the Caste
Scrutiny Committee is not conferred with any jurisdiction to review its
own decisions. In fact, the very genesis of the Caste Scrutiny Committee
culminating into the 2000 legislation is the decision of the Supreme Court
in the case of Kumari Madhuri Patil & Anr. (supra), which has
categorically held that the orders passed by the Caste Scrutiny Committee
shall only be subject to the jurisdiction of the High Court under Article
226 of the Constitution. Thus, if the contention as urged on behalf of the
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State is accepted, it would amount to, firstly nullifying the said dictum of

the Supreme Court that the orders passed by the Caste Scrutiny
Committee shall be only subject to the jurisdiction of the High Court
under Article 226 of the Constitution; and secondly, an inroad to the
finality of the orders of the Caste Scrutiny Committee, not provided by the
2000 Act would be required to be recognized.
44. This apart, in our opinion, if in a situation that a Caste Scrutiny
Committee has granted validity to a caste certificate and the same is being
questioned later on (in present cases after long lapse of time) it can only be
on a prima facie satisfaction of the High Court in any acceptable and
legitimate proceedings under Article 226 of the Constitution that such a
plea needs to be accepted for reopening/re-examination of the issue by the
Caste Scrutiny Committee, and not otherwise. There cannot be a free
hand or a licence to the Caste Scrutiny Committee to reopen concluded
cases of validity being conferred by it by its earlier orders to be revisited or
re-examined on a complaint or otherwise and review its orders.
45. Also such contentions as urged on behalf of the State that the Caste
Scrutiny Committee has inherent powers to review its own orders would
lead to devastating consequences, as rightly urged on behalf of the
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petitioners. Such consequence would be: -

(i) That the Caste Scrutiny Committee would be permitted to form its
subjective opinion on a decision taken by a co-ordinate Committee
irrespective of the period when such decision was taken either suo motu or
otherwise;
(ii) A pure subjective opinion of the Caste Scrutiny Committee would be
as to what according to it would be a case of misrepresentation and fraud,
so as to reopen concluded case of an earlier validity being granted;
(iii) Such reopening of the validity already granted would be without any
restriction as to limitation (as in the present case), creating a situation to
unsettle concluded issues;
(iv) Even to make allegations of a fraud on a concluded issued under the
general law would be covered by a prescribed period limitation. Even if
validity has been fraudulently obtained, it cannot be that on an allegation
of fraud in a given case, issues can be reopened after such enormous delay
of 15 to 20 years although it may be a consideration to decide future cases.
46. Thus in our opinion, the Caste Scrutiny Committee, being a
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statutory body exercising quasi adjudicatory functions, would not have

any jurisdiction to suo motu verify the past records and initiate an action
to reopen past decision and invalidate the caste validity certificates already
granted. If an inherent power of review is to be read in the provisions of
the 2000 Act, it would lead to a monumental uncertainty and absurdity in
the functioning of the Caste Scrutiny Committee, as it can be at the ipse
dixit of the Caste Scrutiny Committee to reopen concluded cases. This
would lead to patent arbitrariness. For such reasons, it is not possible to
come to a conclusion that any inherent power of review is available with
the Caste Scrutiny Committee.
47. This apart as noted above, in the decisions as rendered by this
Court, it has been consistently held that there is no jurisdiction as
conferred by the 2000 Act on the Caste Scrutiny Committee to review its
own order either on an application or suo motu. The nature of
adjudication as undertaken by the Caste Scrutiny Committee is certainly
quasi-judicial in nature where admittedly there is an enquiry after hearing
the parties (including hearing a third party/complainant) and after
considering the vigilance report and the documentary and oral evidence, a
decision is required to be taken by the Caste Scrutiny Committee. In the
absence of a Caste Scrutiny Committee, such powers to make any such
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declaration to the caste certificate, could only be wielded by the Civil

Court. Thus, certainly a caste scrutiny committee is exercising such vital
jurisdiction, which otherwise would have been exercised by a civil court.
Even from such perspective, it cannot be held that any inherent powers of
review are conferred on the Caste Scrutiny Committee. Even otherwise
considering the nature of functions of the Caste Scrutiny Committee, the
legislature itself has avoided to confer any review powers which could have
been conferred by the legislature, as observed by the Division Bench of
this Court in Rakesh Bhimashankar Umbarje (supra). Even when a review
jurisdiction is conferred by law on Courts, it is circumscribed by strict
rules, namely, adjudicating any review proceedings on the touchstone of
the principles as contained in Code of Civil Procedure and as also the
applicability of the law of limitation . It is thus difficult to accept the case
as urged on behalf of the State that the Caste Scrutiny Committee would
be a body which is beyond the applicability of any restriction and rules,
which are necessarily applicable to bodies conferred with review
jurisdiction.
48. For the above reasons, we are not persuaded to accept any of the
contentions as urged by Mr. Gangal so as to read any review jurisdiction
being conferred on the Caste Scrutiny Committee, to review the past
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decisions, when the decision of the Caste Scrutiny Committee either

rejecting the validity or granting validity is only subject to jurisdiction of
this Court under Article 226 of the Constitution.
49. In the light of the above discussions, the petitions need to succeed.
Hence, the following order:
ORDER
(i) The impugned decision(s) of the Caste Scrutiny
Committee in each of these writ petitions recalling the earlier
decision granting validity of the tribe/caste certificate to the
petitioners and invalidating the caste certificate are quashed
and set aside.
(ii) Consequentially, the original orders granting caste
validity certificate in favour of each of the petitioners stand
restored, the benefit of which the petitioner would be
entitled.
(iii) Rule is made absolute in the above terms.
(iv) No costs.
50. In view of the above decision, we are not inclined to adjudicate on
any contentions raised by the applicants/intervenors in their Intervention
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Applications. We keep open all their contentions to be asserted in the

appropriate proceedings. These Interim Applications accordingly stand
disposed of.
51. Judgment on the second group of petitions which are: -
(i) Writ Petition No. 8513 of 2022 (Umakant Balbhim Sarjerao & Ors.
vs. State of Maharashtra & Ors.),
(ii) Writ Petition No. 13403 of 2023 (Hemant Kashinath Gavali vs.
State of Maharashtra),
(iii) Writ Petition No. 13292 of 2022 (Kishor Tryambak Bhamare Vs.
State of Maharashtra & Ors.),
(iv) Writ Petition No. 13645 of 2023 (Rajeshwar Wamanrao Aher vs.
State of Maharashtra & Anr.).
52. These petitions raise similar issues as decided by us in our above
decision namely that the Caste Scrutiny Committee would not wield any
review jurisdiction. The only difference being that the challenge of the
present proceedings is to show-cause-notices issued to the petitioners
calling upon the petitioners to show cause as to why in exercise of its
review jurisdiction, the decision as taken in each of the these cases
granting ‘caste validity certificates’ in favour of the petitioners be not
recalled.
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53. For completeness, we may refer to the relevant facts in each of these

petitions.
(i) Writ Petition No. 8513 of 2022
(Umakant Balbhim Sarjerao & Ors. vs. State of Maharashtra & Ors.)
54. This petition has been filed on behalf of petitioners who were issued
Caste Certificates as belonging to Thakar caste (Scheduled Tribes). Such
Caste Certificates were subject matter of proceedings filed by the
petitioners before the Caste Scrutiny Committee praying for their
validation. The Caste Scrutiny Committee passed final orders granting
validation of the caste certificate to the petitioners. The relevant details of
the caste certificate and validity certificate as granted to the petitioners and
which are now sought to be reopened by show cause notice as issued to the
petitioners can be set out in a tabular form as under:

(ii) Writ Petition No. 13403 of 2023
(Hemant Kashinath Gavali v. State of Maharashtra & Ors.)
55. The p etitioner in this petition belongs to Mahadeo Koli Scheduled
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nd
Tribe. He was granted tribe/caste certificate dated 22 October 2001 by

Executive Magistrate, Malegaon, Nashik. He moved the Caste Scrutiny
Committee seeking validity of his tribe/caste certificate. After a vigilance
enquiry and considering the evidence on record, the Caste Scrutiny
nd
Committee issued a caste validity certificate dated 2 November 2005 to
the Petitioner belonging to Mahadeo Koli Scheduled Tribe. Such validity
certificate had remained valid and in operation for almost about 18 years
till the time the validity so conferred by the caste scrutiny committee was
sought to be questioned by respondent nos. 3 and 4 who filed a complaint
th th
on 15 February 2023 and 20 February 2023 against the petitioner
before the Caste Scrutiny Committee. Respondent nos.3 and 4 alleged
that the Caste Scrutiny Committee needs to invalidate the tribe claim of
his nephew and niece, Parth Gavali and Shruti Gavali, and on the basis of
whose caste validity certificates, the petitioner had obtained a Petroleum
th
Retail Outlet Dealership on 13 February 2017. On such reasons, the
complainant requested the Caste Scrutiny Committee to cancel the
petitioner’s caste validity certificate. On such complaint being received,
the Caste Scrutiny Committee orally intimated to the petitioner of
issuance of a show cause notice, and called upon the petitioner to remain
th
present for a personal hearing on 9 March 2023. The Petitioner
accordingly remained present for a personal hearing along with his
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Advocate and pointed out that no show cause notice was received by him

from the office of the Caste Scrutiny Committee. The Caste Scrutiny
th
Committee hence handed over the show cause notice dated 9 November
2022 to the petitioner at the time of hearing and directed the Petitioner to
submit his say. The petitioner also requested the entire file of petitioner
th
granting validity certificate and next hearing was scheduled on 29 March
2023. It is in these circumstances, the petitioner has approached this
Court by the present proceedings inter alia contending that the Caste
Scrutiny Committee has no jurisdiction to issue such a show-cause-notice,
so as to exercise a review jurisdiction and reopen the orders granting
nd
validity to the petitioner’s caste certificate on 2 November 2005.
(iii) Writ Petition No. 13292 of 2022
(Kishor Tryambak Bhamare v. State of Maharashtra & Ors.)
56. The petitioner belongs to Thakur Scheduled Tribes, who was
th
issued a caste certificate dated 28 August 2000 by the competent
authority. He moved the Caste Scrutiny Committee for obtaining validity
to his tribe/caste certificate. The Caste Scrutiny Committee considering
th
the petitioner’s case, issued a caste validity certificate dated 15 April 2005
to the Petitioner, as belonging to Thakur Scheduled Tribe. The Caste
Scrutiny Committee despite grant of caste validity certificate to the
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petitioner, had passed orders to invalidate the tribe certificate of

petitioner’s nephew, namely, Akshay Dhananjay Bhamare and niece Kum.
Manasi Dhananjay Bhamare and on such premise, issued to the petitioner
rd
the impugned show cause notice dated 3 April 2019 alleging that grant of
caste validity certificate to the petitioner was based upon suppression of
facts.
57. It is seen from the record that Akshay Dhananjay Bhamre and Ms.
Mansi Dhananjay Bhamre have approached this Court in the proceedings
of Writ Petition No.5111 of 2019, in which the Division Bench of this
th
Court by an order dated 25 July 2019 had directed the Caste Scrutiny
Committee to provide a certificate of validity for his immediate
educational needs. It may also be noted that in such orders, the Court had
referred to a show cause notice which was issued to the petitioner, who was
a relative of Akshay Bhamre and Mansi Bhamre from the paternal side.
th
The petitioner filed a detailed reply dated 28 May 2019 to the said show
cause notice, contending that the Caste Scrutiny Committee has no power
to review its own order. However, the Caste Scrutiny Committee issued a
nd
second show cause notice dated 22 September 2022, without
th
considering the Petitioner’s reply dated 28 May 2019 to the first show
th
cause notice. The petitioner again filed a detailed reply dated 27
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September 2022 urging that the Caste Scrutiny Committee had no

jurisdiction and/or power to review its earlier order of granting caste
validity certificate, which was issued after following the due process of law.
It is on such premise, the petitioner has approached this Court assailing
the show cause notice inter alia contending that the Caste Scrutiny
Committee had no authority to issue such show cause notice, so as to
invalidate the tribe/caste certificate already granted to the petitioner by its
prior decision.
(iv) Writ Petition No. 13645 of 2023
(Rajeshwar Wamanrao Aher vs. State of Maharashtra & Anr.)
58. This petition assails the legality and validity of the show cause
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notice dated 13 October 2023 issued by the Caste Scrutiny Committee.
The petitioner belongs to the Koli Mahadeo Scheduled Tribe. The caste
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certificate dated 28 July 2003 was issued by the Sub-Divisional Officer,
Nashik. The petitioner had instituted proceedings before the Caste
Scrutiny Committee praying for validation of the caste certificate issued to
the petitioner. In such proceedings, the Caste Scrutiny Committee
referred the petitioner’s claim to its Vigilance Cell for conducting home
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and school inquiry which submitted its Vigilance Report dated 22
August 2003, justifying the petitioner’s claim. Vigilance Cell Report was
forwarded to the petitioner and the petitioner was granted an opportunity
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of a personal hearing. Being satisfied with the documentary evidence, the

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Caste Scrutiny Committee passed an order dated 27 May 2005 granting
validity to the tribe/caste certificate issued to the petitioner. The Caste
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Scrutiny Committee issued a caste validity certificate dated 14 June 2005
to the petitioner validating his caste certificate as belonging to Koli
Mahadeo Scheduled Tribe. Also after following due procedure, the
Scrutiny Committee validated tribe claims of the petitioner’s cousin
brother (Prashant) and daughter (Shweta) who were issued certificates of
th th
Validity dated 9 March, 2009 and 18 June 2018 respectively. It is the
case of the petitioner that despite there being three validity certificates
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from paternal side, the Scrutiny Committee by order dated 10 July 2023
invalidated the tribe claim of petitioner’s daughter Srushti Rajeshwar Aher
and niece Prachi Prashant Aher. It is contended that being aggrieved by
such orders passed by the Caste Scrutiny Committee, they have filed Writ
Petition No. 12474 of 2023 which are pending. It is contended by the
petitioner that on the basis of these orders, after a lapse of 18 years, the
Caste Scrutiny Committee has issued the impugned show cause notice
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dated 13 October 2023 to the petitioner seeking to review/recall its
orders granting validity to the caste certificate issued to the Petitioner in
the year 2005. It is on such premise, the petitioner has approached this
Court assailing the jurisdiction of the caste scrutiny committee to reopen
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the petitioners concluded case after 18 years of the validity being conferred

to the tribe/caste certificate as granted to the petitioner.
59. Thus, the issues of law as involved in these second group of
petitions are not different from what has been decided by us in the first
group of petitions in which we have categorically held that the Caste
Scrutiny Committee has no jurisdiction, much less inherent jurisdiction to
review its own decisions, as any decision as rendered by the Caste Scrutiny
Committee, is subject to the jurisdiction of this Court under Article 226 of
the Constitution including issue on issues of any allegation of fraud.
60. We may also observe that in a given case any issue of fraud which is
raised whether is a genuine issue or not, so as to direct reopening of the
said case would be the exclusive jurisdiction of the High Court under
Article 226 of the Constitution and it cannot be an ipse dixit of of the
committee either suo motu or on a complaint to exercise any review
powers so as to reopen concluded cases unless otherwise directed by the
high Court.
61. Mr. Gangal had advanced common submissions even in the second
group of petitions, so we do not repeat the contentions as we have referred
to them in extenso in the foregoing paragraphs in deciding the first group
of petitions.
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62. It is thus clear that this batch of petitions are covered by our

decision as rendered in the forgoing paragraphs, on the first group of
petitions in Bharat Nagu Garud’s case (supra) and other petitions. We,
accordingly, allow these petitions in terms of the following order:-
ORDER
(i) The impugned decision of the Caste Scrutiny Committee
recalling the earlier decision granting validity of the caste certificate
to the petitioners and invalidating the caste certificate are quashed
and set aside.
(ii) Consequentially, the original orders granting caste validity
certificate in favour of each of the petitioners stand restored, the
benefit of which the petitioner would be entitled. Ordered
accordingly.
(iii) Rule is made absolute in the above terms. No costs.
(JITENDRA JAIN, J.) (G. S. KULKARNI , J.)
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