SAKSHI HANUMANT JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) The Petitioner, Sakshi Jadhav, assails an order of 30/1/2021 of the 2nd Respondent, the Scheduled Tribe Certificate Scrutiny Committee, Pune Division, invalidating her Tribe Certificate. Sakshi claims to belong to the "Thakar" scheduled tribe.

(3.) We have with the assistance of Counsel gone through the impugned order.