Supreme Court: The Division Bench of JK Maheshwari and Sanjay Karol, JJ. overturned the Bombay High Court’s judgment cancelling BJP MP Navneet Kaur Rana’s caste certificate.
The Bench viewed that the District Caste Certificate Scrutiny Committee had validated Rana’s caste certificate after due application of mind.
In 2021, the High Court held that Kaur had committed systematic fraud with the assistance of her father to obtain the Scheduled caste certificate- Mochi by fabricating the records to enable her to contest the election for Member of Parliament in the Constituency reserved for ‘reserved category candidate’ and other benefits available to such caste under the Constitution. The Court cancelled the caste certificate issued by the District Caste Certificate Scrutiny Committee, Mumbai Suburban which validated Rana’s ‘Mochi’ caste claim.
Source: Press
Image Source: https://twitter.com/navneetravirana/status/1555852434840633345/photo/1
