SARTHAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned counsel for the parties.

(3.) The petitioner claims to belong to "Thakur" Scheduled Tribe. He sought issuance of a tribe certificate in that regard. The Sub-Divisional Officer initially rejected that request on 17/02/2022 and hence, the petitioner approached the Scrutiny Committee by filing an appeal. That appeal was dismissed on 30/11/2022. The said orders were challenged by the petitioner in Writ Petition No.369 of 2023. By order dtd. 08/03/2023, the proceedings were remanded to re-consider the documents with liberty to the petitioner to file additional documents. Thereafter, the petitioner filed additional documents of his blood relatives indicating that the family belongs to "Thakur" Scheduled Tribe. The Sub-Divisional Officer has again on 23/03/2023 rejected the petitioner's application for issuance of tribe certificate. Being aggrieved, the petitioner has challenged the said order.