VIJAY KISAN KARANJKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Mr. R. M. Patne, Assistant Government Pleader, appears and waives service of notice of Rule on behalf of respondent Nos. 1 to 5. Mr. V. A. Thorat, Senior Advocate instructed by Mr. R. K. Mendadkar with Suresh S. Shah, appears and waives service of notice of Rule on behalf of respondent No. 6.

(2.) WE have heard the learned counsel for the parties and at their request, the matter is taken for final hearing.

(3.) THE petitioner has filed the present petition for quashing and setting aside the decision of the Caste Certificate Scrutiny committee. Nasik respondent No. 3 herein, dated May 12, 2003 (Exhibit-F) being illegal, unlawful and violative of natural justice and fair play.