RAMHARI DAGADU SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. The contesting 2nd Respondent has filed an Affidavit in Reply. By consent, rule made returnable forthwith.

(2.) The Petitioners assail order dtd. 2/12/2022 cancelling their appointment as Members/Chairman of the Maharashtra State Commission for Scheduled Castes and Scheduled Tribes respectively (hereinafter referred to as the "Commission").

(3.) The Petitioners No. 1 and 3 were appointed Members of the Commission and the 2nd Petitioner was appointed the Chairman of the Commission. The 2nd Respondent is the Social Justice and Special Assistance Department of the 1st Respondent, the State of Maharashtra. The 3rd Respondent is the Commission constituted within the 2nd Respondent Department. The Chief Minister of the State is arrayed as 4th Respondent.