SMT. DHANASHRI CHAMBAYYA SWAMI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith by consent of the parties. The petition is heard fnally.

(3.) The Petitioner has fled this petition seeking quashing and setting aside the impugned Order dated 10.10.2019 passed by the Respondent No.2-Caste Scrutiny Committee, thereby rejecting the caste claim of the Petitioner.