As per the case facts appeals arose from a High Court judgment that invalidated the appellant's 'Mochi Scheduled Caste' certificate in Maharashtra citing fraud The appellant had used this certificate ... to contest a parliamentary election from a reserved seat The appellant argued that her caste claim was validly established by older documents and a prior validation by the Scrutiny Committee The question arose whether the High Court was justified in quashing the caste certificate based on fraud and whether the appellant's 'Mochi' caste claim was genuinely established by her genealogical history despite its previous validation by the Scrutiny Committee Finally the document does not provide the Supreme Court's explicit answer in this specific case It only indicates that the appellant's claim of 'Mochi' was validated by the Scrutiny Committee and listed in the Presidential Order and the argument that a reserved category in one state cannot get benefits in another state was deemed irrelevant to this case