DEVANAND BALAJIRAO CHUKEWAD Vs. SUB DIVISIONAL OFFICER

JUDGEMENT

(1.) Heard Mr Sagar Phatale, learned Counsel for the petitioner and Mr Kutti, learned A.G.P. for the respondents.

(2.) Rule. Rule made returnable forthwith. Heard learned Counsel appearing for the parties finally by consent.

(3.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 03-08-2017, passed by the SubDivisional Officer, Bhokar, District Nanded, declining to issue Scheduled Tribe certificate to the petitioner as belonging to "Mannerwarlu" community, which is recognized as a Scheduled Tribe in the State of Maharashtra. Further challenge made by the petitioner is to the order dated 23-03-2018, passed by the Scheduled Tribe Certificates Scrutiny Committee, Aurangabad i.e. respondent no.2 rejecting the appeal filed by the petitioner against the decision of the Sub-Divisional Officer i.e. respondent no.1. Petitioner also seeks a direction to the respondents to issue Scheduled Tribe certificate to the petitioner as belonging to "Mannerwarlu" Scheduled Tribe community.