MAYURI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of both sides, heard finally at admission stage.

(2.) Feeling aggrieved by the order passed by respondent No. 2/Scheduled Tribe Certificate Scrutiny Committee, Aurangabad (hereinafter referred to as 'Committee'), thereby invalidated caste claim of the petitioner belonging to 'Koli Mahadev - Scheduled Tribe', the petitioner has knocked the door of this Court by invoking writ jurisdiction under Article 226 of the Constitution of India.

(3.) The brief facts for adjudication of the petition are as under :-