VIJAYA DEORAO NANDANWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith by consent.

(2.) Heard learned Adv. Mr. S. R. Narnaware for the petitioner and learned Adv. Mr. S.M. Puranik for respondent No. 2. Perused the documents annexed to the petition and also record of the Scrutiny Committee.

(3.) Petitioner was appointed by Order dated 29th July, 1989 in the post reserved for Scheduled Tribe.