SUNIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr Shirurkar, learned Counsel for the petitioner; Mrs Geeta Deshpande, learned A.G.P. for respondent nos.1 to 4; and Mr Kochar, learned Counsel holding for Mr Warma, learned Counsel for respondent nos.5 and 6.

(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 12-04-2018 passed by the Scheduled Tribe Certificates Scrutiny Committee, Nandurbar i.e., respondent no.2 and further seeks a direction to respondent no.2 to issue validity certificate to the petitioner as belonging to "Thakur" Scheduled Tribe community. An additional prayer has been made for a direction to the respondents not to take any adverse action against the petitioner on the basis of the impugned order dated 12-04-2018.