SANGITA SAHEBRAO BHALERAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Senior Counsel appearing on behalf of the Petitioner and the learned Counsels appearing on behalf of the Respondents.

(2.) Rule. Rule is made returnable forthwith. Respondents waive service. By consent of the parties, Petition is taken up for final hearing.

(3.) Petitioner is aggrieved by the judgment and order passed by Respondent No.2. - Caste Scrutiny Committee which had invalidated the caste claim of the Petitioner by its order dated 06/07/2011.