SUVARNA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. Learned AGP waives service for the respondent - State. At the joint request, the matter is heard finally at the stage of admission.

(3.) By this petition under Article 226 of the Constitution of India, the petitioner is challenging the judgment and order passed by the respondent no. 2 - Divisional Caste Scrutiny Committee constituted under the Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000, in a proceeding under sec. 7, refuting her claim as belonging to Hindu Mahar scheduled caste.