ANUJA Vs. STATE COMMON ENTRANCE TEST CELL

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith. The learned A.G.P. waives service of the Rule. At the request of the parties, the matter is heard finally at the stage of admission.

(2.) The petitioners who are the siblings inter se are challenging the judgment and order of the respondent No. 2- Scheduled Tribe Certificate Scrutiny Committee Kinwat headquartered at Aurangabad (hereinafter 'committee') constituted under the Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis),Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 (hereinafter 'the Act') whereby it has refused to issue validity certificates to them of 'Mannervarlu' scheduled tribe.

(3.) Perusal of the impugned order reveals that the committee has refused to grant validity certificates for following reasons :