JANHAVI DNYANESHWAR THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. The learned AGP waives service for the respondents. At the joint request, the matter is heard finally at the stage of admission.

(3.) The petitioner is challenging the order passed by the respondent - scrutiny committee invalidating her tribe certificate of Thakur scheduled tribe. At the outset, it is to be noted that the petitioner has been relying upon the validities in the family issued to one Himmatrao Gokul Thakur and Chandrakant Gokul Khairnar who are her real paternal uncles as also the certificate of validity issued to her sister Nandini, admittedly, the respondent - scrutiny committee has undertaken reconsideration of the validities issued to all the three afore mentioned individuals and has passed an order confiscating and cancelling the certificates of validity issued to them.