PANDURANG RUPCHAND MAHALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, this petition is taken up for final hearing at admission stage.

(2.) The petitioners, under Articles 226 and 227 of the Constitution of India approaches this Court, contending that the decision of the Caste Scrutiny Committee rejecting their appeal against the order dated 29th May, 2001 passed by the Sub-Divisional Officer, Bhusawal suffers from an error of law apparent on the face of the record.

(3.) The learned Counsel for the petitioners has framed his challenges as under.