ARCHANA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties, heard finally.

(2.) By the present writ petition, the petitioner is challenging the order dtd. 9/5/2022 passed by the respondent No. 3 - District Collector, Nanded and confirmed by the order dtd. 26/7/2022 passed by the respondent No. 2 - Additional Divisional Commissioner, Aurangabad, thereby disqualifying the petitioner under Sec. 10-1A read with Sec. 16 of the Maharashtra Village Panchayat Act, 1958 for non submission of caste validity certificate within time stipulated in Sec. 10-1A.

(3.) The brief facts, leading to the institution of the present writ petition, are summarized as under :- The petitioner contends that she belongs to Koli Mahadeo Tribe which is a scheduled tribe. On 25/2/1991 the competent authority issued tribe certificate in favour of the petitioner.