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Judgment
Shethna, J.
(1). The petitioner-Rawal Jayti Kalyankari Sanstha, Sirohi has filed this petition and prayed that Rawal caste people of Sirohi District be allowed benefit of Scheduled Caste as per Constitution of India part XV entry No. 50 and further prayed that impugned order passed by the Collector, Sirohi dated 17.8.90 stating that persons belonging to Rawal caste of Sirohi District are not included in the category of S.C. be quashed and set aside.
(2). From reply affidavit filed by the respondents no. 1 and 2 is clear that Rawal Caste is different from Rawal Brahman of the Sirohi District and their main occupation is agriculture, service and Seva-Puja. There is voluminous documentary evidence on record to show that they do not belong to Scheduled Caste Category.
(3). In view of the detail reply affidavit filed on behalf of respondents, which is not controverted by way of rejoinder, it must be held that the Rawal Caste of Sirohi District is not included in the Scheduled Caste Category and no error was committed by the Collector, Sirohi while passing the impugned order dated 17.8.90 stating that persons of Rawal caste of Sirohi District are not included in the Scheduled Caste Category.
(4). In view of the above discussion, this petition fails and is hereby dismissed.