SHANKAR Vs. DISTRICT COLLECTOR, JALNA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties, heard finally.

(2.) Heard Mr. S.S. Phatale holding for Mr. M.S. Deshmukh, learned advocate for petitioner and Mr. S.G. Sangle, learned AGP for respondents.

(3.) By the present writ petition, the petitioner seeks to quash and set aside the order passed by the respondent No. 2 - District Caste Scrutiny Committee, Jalna (hereinafter referred to as 'Scrutiny Committee' for short) dtd. 13/4/2022, whereby the caste claim of the petitioner is invalidated.