NILESH SAMADHAN JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We have heard both the sides.

(2.) Rule. The Rule is made returnable forthwith. Learned A.G.P. waives service for the respondent Nos. 1 and 2. Learned advocate Mr. Sapkal h/f Mr. Sangle learned advocate waives service for the respondent No. 4.

(3.) The petitioner is challenging the order passed by the Nandurbar Caste Scrutiny Committee, constituted under the Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis) Nomadic Tribe, Other Backward Classes and Special Backward Category (Regulation of issuance and Verification of) Caste Certificate Act, 2000 and Maharashtra Scheduled Tribes (Regulation of Issuance and verification of) Certificate Rules, 2003 (hereinafter 'the Act'), invalidating his claim of being 'Tokre Koli', a scheduled tribe.