PRASAD LAXMANRAO PARATWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The Petitioner has put forth the following prayer clauses C, D, E, F and G:-

(3.) By the impugned order dtd. 28/11/2022, the claim of the Petitioner of belonging to the "Koli Mahadev", Scheduled Tribe category, has been rejected by the concerned Scheduled Tribe Certificate Scrutiny Committee.