ARTI SANJEEV BAVISKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) By this writ petition, the petitioner is challenging the order dtd. 20/12/2021, passed by the Scheduled Tribe Scrutiny Committee, Nandurbar, in case No. 7/499/Edu/102016106552.

(3.) The learned advocate for the petitioner submits that the petitioner belongs to Tokare Koli caste, which is recognized as Schedule Tribe-28. The Sub Divisional Officer has issued caste certificate in her favour as "Tokare Koli ". She applied for verification of the caste certificate. However, respondent No.2, rejected it. Therefore, the legality and, correctness of the said order is challenged by the petitioner.