REGENT COMPUTRONICS PVT. LTD.

Nihar Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SUDHAKAR VITHAL KUMBHARE VS. STATE OF MAHARASHTRA [REFERRED TO]
SANTOSH S O SINGWA PADOTI VS. CASTE SCRUTINY COMMITTEE [REFERRED TO]
APOORVA VS. DIVISIONAL CASTE CERTIFICATE SCRUTINY COMMITTEE NO 1 [REFERRED TO]
PREETI GOPALRAO KAMBLE VS. STATE OF MAHARASHTRA [REFERRED TO]
BHARAT VS. DIVISIONAL CASTE CERTIFICATE [REFERRED TO]
BIR SINGH VS. DELHI JAL BOARD & ORS [REFERRED TO]

JUDGEMENT

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

(2.) RULE. Rule made returnable forthwith.

(3.) The petitioner has challenged the order of respondent No.2- District Caste Certificate Scrutiny Committee, Nagpur invalidating the caste/tribe claim of the petitioner.

Click here to view full judgment.

NIHAR Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address