SHRUTIKA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Rule. The Rule is made returnable forthwith with the consent of and at the request of the learned counsel for the parties.

(3.) The petitioner questions the Respondent-Scrutiny Committee's decision and order invalidating her tribe certificate belonging to Thakar-Scheduled Tribe. Further, she sought direction to the Scrutiny Committee to issue a certificate of validity in her favour.