NAVEEN DILIP PANCHABHAIYE, MINOR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . Rule made returnable forthwith by consent. The petitioner challenges the order dated 23.12.2008 passed by the respondent No. 2 -Caste Scrutiny Committee invalidating the caste claim of the petitioner.

(2.) THE Caste Scrutiny Committee considered the petitioner as belonging to the 'Koshti' caste thereby forming a separate caste as Halba -Koshti which is not included at serial No. 19 of the Caste Schedule of State of the Maharashtra.

(3.) THE petitioner also relied on the documents prior to the Presidential Order of 1950. The relevant documents are as follows: - -