ABHIJIT BALKRISHNA PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally on merits by consent of parties.

(2.) This Writ Petition is directed against the order dated 29.4.2009 passed by the Scheduled Tribe Certificate Scrutiny Committee, Pune Division, Pune, whereby the caste claim of the petitioner as belonging to Koli Mahadeo Scheduled Tribe came to be invalidated. The counsel for the petitioner has submitted that the petitioner has primarily challenged the decision of the Scheduled Tribe Certificate Scrutiny Committee on the ground that the constitution of the Committee was not valid as per the decision of the Apex Court in Kumari Madhuri Patil v. Addl. Commissioner, Tribal Development and others, 1994 6 SCC 241.

(3.) The counsel for the petitioner has submitted that the composition of the Committee which has invalidated the caste claim of the petitioner by the impugned order is thus:-