RAKESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned advocate for the petitioners in both these petitions, learned Additional Government Pleader for the respondents and perused record.

(2.) Rule. It is made returnable forthwith. At the joint request of the parties matters are being disposed of finally at the stage of admission.

(3.) By way of these two separate writ petitions petitioners who are admittedly related by blood from paternal side are impugning the orders passed by the respondent/Scrutiny Committees in their respective matters invalidating their claims as belonging to 'Thakur' (Scheduled Tribe).