KUM. AKANKSHA BABASAHEB SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. Heard finally, by consent of the parties.

(3.) In this Petition, the Petitioner has challenged the order dtd. 8/12/2020 passed by Respondent No.2-Scheduled Tribe Certificate Scrutiny Committee, Nashik Division, Nashik invalidating the caste certificate of the Petitioner as belonging to Thakur Scheduled Tribe.