RAJANNA GANGANNA RASHALAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Learned AGP waives service for the respondent nos.1 and 2. Learned counsel waives for respondent nos.3 and 4.

(2.) By this petition filed under Article 226 of the Constitution of India, the petitioner has prayed for a writ of certiorari for quashing and setting aside the impugned order dtd. 12/5/2016 passed on 6/8/2016 by the respondent no.2 - Scrutiny Committee invalidating the caste claim of the petitioner. The petitioner also seeks declaration that the petitioner belongs to "Madgi" Scheduled Caste.

(3.) The petitioner is the resident of Village Bellori in Taluka Kinwat District Nanded. It is the case of the petitioner that petitioner belongs to Madgi Scheduled Caste which is notified at serial no.35 in the list of Presidential Notification.