SOPAN MARUTIRAO POTTULWAR Vs. MAHARASHTRA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) HEARD Advocates for the parties.

(2.) PERUSED the record.

(3.) THE petition arises from the order passed by the Divisional Commissioner, Aurangabad dismissing the appeal filed by the petitioner against the order of the Scrutiny Committee rejecting the claim of the petitioner to be belonging to Mannerwarlu Scheduled Tribe.