NEHA KHURSHEED ALAM SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of all parties.

(2.) By this Petition under Article 226 of the Constitution of India, the Petitioner has challenged the order passed by the District Caste Certificate Scrutiny Committee, Mumbai Suburban, (Hereinafter referred to as "Scrutiny Committee ") dtd. 26/6/2019, thereby invalidating the Caste Certificate of the Petitioner as belonging to "Mansuri Caste " which is notified as Other Backward Class.

(3.) The case of the Petitioner, in brief, is as under :