Vilas Dinkar Bhat vs State Of Maharashtra & Ors

ABHAY MANOHAR SAPRE, J.      Â

1) This appeal is directed against the final judgment and order dated 12.07.2004 passed by the High Court of Judicature at Bombay in Writ Petition

No.7518 of 2002 and the judgment and order dated 11.12.2006 in Review Petition No.2982 of 2006 whereby the High Court dismissed the Writ

Petition and also the Review Petition filed by the appellant herein.

2) Few facts need to be mentioned to appreciate the short issue involved in the appeal.

3) The question arises in this appeal is about the caste of the appellantÂwhether the appellant belongs to a caste, known as “Thakarâ€Â a

Schedule Tribe, or not.

4) According to the appellant, he by birth belongs to “Thakar†caste which is a Schedule Tribe and, therefore, he is entitled to claim a declaration

to that effect in his favour.

5) For claiming this declaration, the appellant approached to the Committee concerned and also the High Court of Bombay twice but his claim

suffered dismissal before the Committee and the High Court in the writ petition on both the occasions giving rise to filing of this appeal by way of

special leave against the order of the High Court.

6) Submission of learned counsel for the appellant was essentially one. His argument is that though the appellant had filed as many as 50 documents in

support of his case to prove that he belongs to a caste “Thakar†but unfortunately neither the Committee and nor the High Court examined the

documents in their proper perspective in their respective jurisdiction and, therefore, the matter needs to be reconsidered by the Committee afresh.

7) Learned counsel especially brought to our notice the documents at pages 30 to 33 of the SLP paper book, which, according to learned counsel, are

in his favour but none of these documents were considered either by the Committee or the High Court.

8) In reply, learned counsel for the respondent (State) supported the impugned order of the High Court.

9) Having heard the learned counsel for the parties and on perusal of the record of the case, we are inclined to allow the appeal and while setting

aside the impugned order and also the order of the Committee, remand the case to the Committee for fresh consideration of the appellant's case on its

merit.

10) On perusal of the Committee's order, we find that the Committee though considered some documents filed by the appellant but did not consider all

the documents on which the appellant had placed reliance. The High Court in its writ jurisdiction declined to go into the merits of the writ petition

stating that since the issue involves questions of fact, it is not possible to examine the case on facts in its writ jurisdiction. It is more so when the

Committee probed the issue in detail on facts.

11) In our opinion, when a party relies upon any evidence, whether it is oral or documentary, in support  of  his  case,  the

Court/Committee/Authority, as the case may be, and especially the original Court is under an obligation to apply its mind to the entire documentary

evidence on which the party has placed reliance for proving his case and record its reasoned findings whether accepting the evidence or rejecting it.

What is important is the consideration of entire evidence adduced by the parties in accordance with law while deciding the case.

12) It is for this reason, we consider it proper to remand the case to the Committee for reconsideration of the appellant's case on its merits in

accordance with law keeping in view our observation made supra because we find that this principle was not followed by the Committee while

considering the appellant's case.

13) The Committee will decide the matter after affording an opportunity to the appellant strictly in accordance with law without being influenced by

any of our observation on merits which we have refrained to make once formed an opinion to remand the case to the Committee.

14) The appeal thus succeeds and is accordingly allowed. Impugned order and the order of the Committee are set aside. The case is remanded to the

Committee for its disposal afresh, as directed above, within six months.