HASEENA BABU SANADI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith and heard finally with the consent of the learned counsel for the parties.

(2.) By way of this Petition filed under Article 226 of the Constitution of India, the Petitioner has challenged the order dated 29/05/2015 passed by Respondent No.2 herein i.e. the Divisional Caste Certificate Scrutiny Committee, Solapur by which order Respondent No.2 - The Committee has invalidated the caste claim of the Petitioner as belonging to Kasab Caste. The Petitioner seeks further direction to Respondent No.2 - The Committee to issue certificate of validity in respect of caste certificate dated 30/10/1999 issued by the competent authority of jurisdiction.

(3.) The factual matrix involved in this Petition, can in brief be stated thus:-