PRANAV DILIP WAGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Learned AGP waives service. By consent of parties taken up for fnal hearing.

(2.) By this petition fled under Article 226 of the Constitution of India the petitioner prays for setting aside the order dated 3rd September, 2021 passed by respondent No.2/ Committee invalidating the Caste Certifcate issued to the petitioner.

(3.) In our order dated 20th September, 2021 we have set out the controversy involved in this matter. After adverting to the judgment of the Full Bench of this Court in the case of Rajendra Shivram Thakur Vs State of Maharashtra & Ors., 2019 (4) Mh.L.J. 721 and after adverting to Rule 5(2) of the Maharashtra Scheduled Tribes (Regulation of Issuance and Verifcation of) Certifcate Rules, 2003 this Court directed the learned AGP to consider the judgment of the Full Bench of this Court in the case of Rajendra Thakur (supra) and to make an appropriate statement before this Court whether the said judgment applies to the facts of this case or not.