REGENT COMPUTRONICS PVT. LTD.

Amey Mahendrasing Thakur Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

STATE OF MAHARASHTRA VS. RAVI PRAKASH BABULALSING PARMAR [REFERRED TO]
MURLIDHAR RAMKRISHNA GATHE VS. STATE OF MAHARASHTRA [REFERRED TO]
MAHESH PRALHADRAO LAD VS. STATE OF MAHARASHTRA [REFERRED TO]
SHILPA VISHNU THAKUR VS. STATE OF MAHARASHTRA [REFERRED TO]
APOORVA VS. DIVISIONAL CASTE CERTIFICATE SCRUTINY COMMITTEE NO 1 [REFERRED TO]
POURNIMA SURYAKANT PAWAR VS. STATE OF MAHARASHTRA [REFERRED TO]
SHUBHAM S/O. SHIRISH SURYAWANSHI VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Ms. Solunke, the learned AGP for Respondents No.1 to 3-State waives service.

(2.) By consent of counsel for the parties, Writ Petition is heard finally.

(3.) By this Writ Petition filed under Article 226 of the Constitution of India, Petitioner is challenging the order dated 10th August, 2018 passed by Respondent No.2-Scheduled Tribe Certificate Scrutiny Committee, Nandurbar, invalidating the caste claim of Petitioner, as belonging to Thakur, Scheduled Tribe.

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AMEY MAHENDRASING THAKUR Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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