PRATIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioner, by this petition is questioning the legality and validity of order passed by the Secretary, Divisional Caste Scrutiny Committee dtd. 31/03/2018, thereby invalidating the claim of the petitioner.

(3.) The petitioner is the student of Bachelor of Engineering taking education in Rajiv Gandhi College of Engineering, Hingna, District Nagpur. He moved an application for caste validity certificate to respondent no.2 (hereinafter referred as 'Scrutiny Committee'). He claimed to belong to the caste 'Rajput Bhamta' included at Entry No. 10 in the list of 'Vimukta Nomadic Tribe'.