EKNATH DADA THORAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) This is a case wherein, according to the petitioner, hearing has been granted by all the 03 members of the Scrutiny Committee but the decision that has been rendered is not signed by all the 03 members of the Scrutiny Committee and that amounts to violation of provisions contained in Rule 18 of the Maharashtra Castes Validity Rules, 2012 ('Rules 2012' for short) which has been stated to be mandatory in nature by co-ordinate bench of this court in connected writ petition No. 3616 of 2020 decided on 15/2/2021.

(3.) The learned AGP for respondent Nos. 1 and 2 submit that Rule 18 of Rules 2012 is mandatory in nature but, it is not known as to whether or not one of the 03 members of the Scrutiny Committee had in fact signed the decision or had rendered a separate judgment. Learned advocate holding for Respondent No.2 MCGM adopts the arguments of learned AGP.