SANJAY PRALHADRAO KELKAR Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(2.) These three petitioners are by siblings and therefore the facts in W.P. No.5564/2016 are being considered for the purpose of deciding the claim.

(3.) The Scrutiny Committee by the impugned decision has invalidated the tribe claim of the petitioners of belonging to Schedule Tribe "Raj" in entry 18 for the State of Maharashtra in the Presidential (Scheduled Tribe) Order 1950.