PRABHAKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, heard finally.

(2.) The petitioner has challenged the order dt. 01.04.2013 passed by the Scrutiny Committee, Latur, Aurangabad Division No. 2, by which his caste claim came to be invalidated.

(3.) Facts giving rise to the present writ petition in nutshell, are as under: -