ASHLESHA Vs. VICE-CHAIRMAN/MEMBER SECRETARY, SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE, CHAPRASHIPURA, AMRAVATI

JUDGEMENT

(1.) Heard learned counsel Ms.P.D.Rane for petitioners, learned counsel Shri Abhijit Deshpande for respondent No.4, and learned counsel Shri N.S.Autkar for respondent No.1.

(2.) By this petition, petitioners take exception to order dtd. 6/9/2022 passed by respondent No.1 -Scrutiny Committee, Amravati (the Committee) invalidating tribe claim of petitioners as belonging to caste "Thakur" Scheduled Tribe.

(3.) The petitioners are real sisters and they are pursuing their education. They claim to be of caste "Thakur" Scheduled Tribe.