PRAVIN Vs. VICE-CHAIRMAN

JUDGEMENT

(1.) Heard Ms. Rane, learned Counsel for the Petitioners and Mr. Fulzele, Additional Government Pleader for Respondent Nos. 1 and 4.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned Counsel for the parties.

(3.) By this Petition, the Petitioners take exception to the order dtd. 18/8/2022 passed by the Respondent No. 1-Scrutiny Committee, thereby invalidating the tribe claim of the Petitioners as belonging to 'Thakur' Scheduled Tribe.