ASHWINI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned advocate for the petitioners and the learned Assistant Government Pleader finally in all four matters.

(2.) The petitioners are challenging the order passed by the respondent/Scrutiny Committee in proceedings under Sec. 7 of the Maharashtra Scheduled Castes, Scheduled Tribes, De- Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000, whereby, by a common judgment and order, their claims as belonging to 'Thakur' (Scheduled Tribe) have been turned down.

(3.) It transpires that in fact it was a common order in respect of these four petitioners and one Gaurav Gajanan Shinde, Vijay Naresh Shinde and Devidas Ramesh Shinde. In view of the then exigencies being demonstrated, by a common order petitions of Gaurav Gajanan Shinde and Devidas Ramesh Shinde bearing Writ Petition No. 2465 of 2021 and Writ Petition No. 2467 of 2021 were decided by this Court on 3/12/2021, whereas writ petition of Vijay Naresh Shinde bearing Writ Petition No. 2466 of 2021 was decided on 8/12/2021.