YOGESHWARI SATISH DEORE Vs. STATE OF OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent, rule made returnable forthwith and heard finally.

(2.) Petitioners' requests for issue of certificates were rejected by the Competent AuthorityDeputy Collector (SETU), Aurangabad, by order dated 6.5.2010. The rejection was challenged before the Scheduled Tribe Certificate Scrutiny Committee, Aurangabad Division, Aurangabad, by filing appeal. The appeal is dismissed by order dated 10.8.2010.

(3.) The petitioners are before us seeking direction to the competent authority to issue to him a certificate of belonging to Thakur Tribe.