ANURAG Vs. SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE

JUDGEMENT

(1.) Heard Mr. Parsodkar, learned Counsel for the Petitioners and Mr. Madiwale, learned Assistant Government Pleader for the Respondent No.1/State.

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

(3.) The Petitioners ' claim as belonging to 'Thakur ' Scheduled Tribe has been rejected by the Respondent No.1 - Scrutiny Committee vide order dtd. 7/10/2022. The Petitioners have filed twenty-seven documents in support of their claim, of which nine documents were pre-constitutional. According to the Petitioners, Ramji Sambhaji Thakur is their common ancestor. Ramji Thakur is great grandfather of the Petitioners.