PANDURANG RAMRAO LONDHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Anil S.Mardikar, learned senior Advocate assisted by Mr. Narayan Phadnis, Advocate for the Petitioners; Mr. Nitin Rode, the learned Assistant Government Pleader for Respondent Nos. 1,2,4 and 6; Mr.J.B. Kasat, learned Advocate for Respondent No.3 and Mr.R.L.Khapre, learned senior Advocate assisted by Ashwin Deshpande, Advocate for Respondent No.7.

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

(3.) By means of this Petition, the Petitioners are seeking to quash and set aside the order dtd. 27/4/2018 passed by the Respondent No.2-Scrutiny Committee thereby granting validity in favour of Respondent No.7 as 'Kunbi ' Other Backward Class. They are further seeking to quash and set aside the caste certificate issued by the Respondent No.6-Sub-Divisional Officer, Mehkar, District Buldana, in favour of Respondent No.7-Manishkumar Akhare as 'Kunbi '.