SRUSHTI D/O GANESH DIKONDWAR Vs. JOINT COMMISSIONER & VICE-CHAIRMAN, SCHEDULE TRIBE SCRUTINY COMMITTEE

JUDGEMENT

(1.) Hearing is conducted through Video Conferencing and all the learned Advocates agreed that the audio and visual quality is proper.

(2.) Heard. Rule. Rule is made returnable forthwith. Heard finally by consent of the parties.

(3.) The petitioner claims that her social status is that of "Chatri" which is a scheduled tribe as declared under the Constitution (Scheduled Tribes) Order, 1950. According to learned counsel for the petitioner, tribe "Chatri" is the same tribe as "Chattri" as given in the list of scheduled tribes under the Constitution (Scheduled Tribes) Order, 1950. The petitioner also contends that there is a pre-constitutional document of the year 1934 which shows that the social status of the petitioner was that of a tribe known as "Chatri". Learned counsel for the petitioner, therefore, submits that the impugned order passed by the Caste Scrutiny Committee is illegal and deserves to be quashed and set aside. This has been disagreed to by learned A.G.P. and learned counsel for respondent Nos.2 and 3.