JYOTI MADHUKAR THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) On 28th June, 2010, Rule was issued. Record is made available by the learned Counsel representing respondent No. 2, the Caste Scrutiny Committee, Nandurbar.

(3.) The petitioner canvassed, she belongs to Thakur Scheduled Tribe, a reserved category. In her school record it is accordingly indicated as Thakur Scheduled Tribe. She also informed, in the basic school record of her father or the other blood relatives, the caste is recorded as Thakur. Thus, the family status of the petitioner, as Thakur, was even in existence prior to the Presidential Order of 1950.