Aruna vs State Of Maharashtra And Others

Navin Sinha, J

Leave granted.

The appellant assails the dismissal of her writ petition and the review petition by the High Court. The High Court declined to interfere with the order

of the District Caste Verification Committee (hereinafter referred to as ‘the Committee’) dated 22.10.2018. The Committee declined to verify

the caste certificate of the appellant under the proviso to Rule 14 of the Maharashtra Scheduled Castes, Scheduled Tribes, DeÂnotified Tribes

(Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Category (Regulation of Issuance and Verification of) Caste Certificate

Rules, 2012 (hereinafter referred to as ‘the Rules’). The appellant, as a consequence, stood retrospectively disqualified to hold the post of

President of the Municipal Council, Kundalwadi, under Section 9A of the Maharashtra Municipal Councils, Nagar Panchayats and Industrial

Townships Act,1965 (hereinafter referred to ‘the Act’).

Shri B.H. Marlapalle, learned senior counsel appearing for the appellant, submitted that the acceptance of her nomination by the Returning Officer

for the post of President was unsuccessfully challenged by respondent No. 4 in Election Appeal No. 02 of 2016 on the ground that her caste

certificate dated 22.11.2016 was invalid. The appellant, prior to filing her nomination had obtained the requisite caste certificate in Form 10 under Rule

6(1)(a) from the competent authority in the State of Maharashtra. The Appellate Court upheld the validity of her caste certificate, and left the

verification of the same to the Committee, where it was pending. The Committee upheld the validity of the caste certificate, but erred in holding that

the certificate having been issued to a migrant from another State it could not verify it under the proviso to Rule14. The appellant having failed to

submit the verification of the caste certificate within the stipulated time, was declared disqualified retrospectively under the Act.

Shri Marlapalle submits that the Verification Committee erred in relying upon the proviso to Rule 14. The caste certificate of the appellant had not

been issued by an authority from another State. The High Court failed to notice the certificate issued to the appellant was under Rule 6 (1) (a) in Form

10, the validity of which had been upheld both by the Appellate Court and the Committee. It erroneously opined that she could not have contested the

elections on basis of a certificate issued at Hyderabad, without a fresh Caste Certificate from the State of Maharashtra notwithstanding that

“Munnur Kapuâ€​ had been declared an “Other Backward Casteâ€​ in Maharashtra also on 07.12.1994.

Shri Rahul Chitnis and Shri T.R.B. Sivakumar, learned counsel for the State and Respondent No.4, submitted that the Appellate Court had left the

verification of her caste certificate to the Committee. The Committee did not verify the same as having been issued by the authorities at Hyderabad.

The appellant ought to have applied for a fresh certificate under the Rules. The retrospective disqualification of the appellant therefore merits no

interference as she failed to submit her verified caste certificate within the stipulated time.

We have considered the submissions on behalf of the parties. The controversy lies in a narrow compass. Both, the Committee and the High Court

having posed unto themselves a wrong question, arrived at an erroneous conclusion. The High Court completely misdirected itself in holding that the

appellant had been issued a caste certificate under Rule 6(1)(c) and was therefore ineligible to contest in the State of Maharashtra as she was a

migrant after the deemed date.

The father of the appellant was born in Nanded, Maharashtra but migrated to Hyderabad in or about the year 1960. The appellant was born in

Hyderabad and pursuant to her marriage on 24.05.1987, she migrated from the State of Andhra Pradesh to Maharashtra. She held a valid caste

certificate issued to her at Hyderabad as belonging to the Other Backward Caste “Munnur Kapuâ€. As on the date of her migration “Munnur

Kapu†was not recognised as an Other Backward Caste in Maharashtra, till it was so recognized on 07.12.1994. The appellant applied for and

obtained a caste certificate in Form 10, under Rule 6(1)(a) from the SubÂDivisional Officer, Biloli, Maharashtra, as she desired to contest the election

for the post of President Municipal Council. Rule 6 in the relevant extract reads as follows :Â​

“6. Issuance of Caste Certificate to migrated persons.  (1) in case of persons migrated from other State or Union Territories to Maharashtra

State,Â​

(a) The Competent Authority, if satisfied, may issue Caste Certificate to the applicants belonging to, Scheduled Caste in FORMÂ6 and in case of

Scheduled Caste converts to Buddhism or De notified Tribes (Vimukta Jatis) or Nomadic Tribes or Other Backward Classes or Special Backward

Category in FORMÂ10, to an applicant who has migrated to Maharashtra State from any other State or Union Territory, on production of the

respective Scheduled Caste or Scheduled Caste converts to Buddhism or DeÂnotified Tribes (Vimukta Jatis) or Nomadic Tribes or Other Backward

Classes or Special Backward Category Certificate issued to his father or grandÂfather or relative by the concerned Competent Authority of that

State;

(b) If the Competent Authority is of the opinion that before issuing such Caste Certificate in FORMÂ10 to a migrated person, a detailed inquiry is

necessary, then he may do so through the applicant’s State of origin;

(c) A Caste Certificate holder who has migrated to the State of Maharashtra from the State of his origin for the purpose of seeking education,

employment, etc., may be deemed to be the person belonging to Scheduled Caste or Scheduled Caste converts to Buddhism or DeÂnotified Tribe

(Vimukta Jatis) or Nomadic Tribe or Other Backward Class or Special Backward Category, as the case may be, of the State of his origin and may be

entitled to derive benefits from the State of his origin and Union Government, but he shall not derive any benefits from the State of Maharashtra.

Explanation. â€" For the purpose of subÂ​rule (1), “migrant from other State"" means, Â​

(i) a person who has migrated to Maharashtra State from any other State or Union Territory on or after the deemed date;â€​

Rule 2 (e) defines deemed date, relevant to the appellant, as 13.10.1967.

The validity and genuineness of the appellant’s caste certificate dated 22.11.2016 under Rule 6(1)(a) was upheld by the appellate authority and

the Committee. The Committee patently erred in declining to verify her caste certificate on 22.10.2018, based on a complete misconception of facts.

The caste certificate of the appellant dated 22.11.2016 was issued under Rule 6(1)(a) by the competent authority of the State of Maharashtra and not

by the competent authority at Hyderabad. Rule 14 reads as follows:

“14. Verification of Caste CertificateÂAny person desirous of availing of the benefits and concessions provided to the Scheduled Caste, Scheduled

Caste converts to Buddhism, DeÂnotified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes or Special Backward Categories for any

of the purposes as mentioned in Section 3 of the Act shall invariably submit an application in FORMÂ16 with an affidavit in FORMÂ3 and FORMÂ‐

17 for students; FORMÂ18 with an affidavit in FORMÂ20 with an affidavit in FORMÂ3 and FORMÂ21 for election purpose; or FORMÂ22 with an

affidavit in FORMÂ3 and FORMÂ23 for other purpose, as per his requirement, to the concerned Scrutiny Committee for verification of his caste

claim and issue of Caste Validity Certificate, well in time:

Provided that, the Caste Certificate issued to migrant from other State and Caste or Community Certificates issued by Authorities of the States other

than the State of Maharashtra, shall not be verified by such Caste Scrutiny Committee.â€​

To our mind, the conclusion of the Committee reflects a confusion in thinking of the members of the Committee. The Committee could not verify a

caste certificate issued by a competent authority of another State under the proviso to Rule

But we fail to understand, how the Committee could decline to verify a certificate issued under Rule 6(1)(a) in the prescribed Form 10, the validity

or genuineness of which was not in issue at all.

The appellant having been elected on 28.12.2016 was required to submit her Caste Certificate after verification by the Verification Committee

within one year under Section 9(A) of the Act as amended by the Maharashtra Act No. LXV of 2018 in Section 5B with effect from 07.04.2015. In

absence of the same she stood retrospectively disqualified to her elected post of President. Reference may appropriately be made to Benedict Denis

Kinny and Ors v. Tulip Brian Miranda and Ors, AIR 2020 SC 3050, for the mandatory nature of the disqualification in such event.

The High Court committed serious error of record in examining the claim of the appellant under Rule 6(1)(c) which deals with migration for the

purpose of education, employment etc. based on a caste certificate from the State of origin, being ineligible in the State of Maharashtra if the migration

was after the deemed date. The High Court grossly erred in failing to appreciate that the appellant held a valid caste certificate from the competent

authority in the State of Maharashtra under Rule 6(1)(a) in Form 10 in accordance with the prescribed procedure, the genuineness and validity of

which was not in question before it. Furthermore, the appellant was not seeking the reserved status for the purpose of education or employment. The

High Court arrived at a completely wrong conclusion by reason of an erroneous appreciation of the facts. The order of the High Court is therefore

held to be unsustainable.

That brings us to the nature of relief to be granted to the appellant in the facts and circumstances of the present case. The elected tenure of the

appellant comes to an end in December, 2021. In the meantime, respondent no.4 assumed the position of the President after the disqualification of the

appellant. We are, therefore, satisfied that present is not a fit case where we should reinstate the appellant. The relief therefore has necessarily to be

moulded to be prospective in nature, with regard to her caste status as “Munnur Kapu†in the State of Maharashtra as from 22.11.2016. The

order of the High Court is set aside and the appeals are allowed to the extent indicated.