GANESH Vs. VASANTRAO NAIK MARATHWADA KRUSHI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner has put forth prayer clause "C"? as under :

(3.) We have perused the petition paper book with the assistance of the learned advocates. The learned AGP has placed before us a copy of the communication received by him dtd. 7/10/2021 from the Sub Divisional Officer, Mehkar along with a copy of the Caste Certificate (Part-A) and Non Creamy Layer Certificate (Part-B) dtd. 15/3/2018. We have taken the said documents on record which are marked as "X' collectively for identification.