SAURABH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of both parties, heard finally at admission stage.

(2.) By this petition, the petitioner is challenging the impugned decision of the Scheduled Tribes Scrutiny Committee, Aurangabad Division, Aurangabad - respondent no. 2 (for short, "the Scrutiny Committee") dated 15th December, 2 021 invalidating the tribe claim of the petitioner as belonging to "Thakur, Scheduled Tribe community.

(3.) Brief facts of the case are as under :-