RAVINDRA MANIK SHINDE 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 16/07/2009 passed by Respondent No.2 herein i.e. the Scheduled Tribe Certificate Scrutiny Committee, Pune Division, Pune by which order Respondent No.2 has invalidated the tribe claim of the Petitioner as belonging to Thakar, Scheduled Tribe. The Petitioner seeks further direction to Respondent No.2 to issue certificate of validity in respect of caste certificate dated 16/03/2015 issued by the competent authority of jurisdiction.

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