YOGESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by consent of the parties.

(2.) The petitioner is a 28 years old student who has passed the MPSC examination and would now be appearing in the interviews. He is aggrieved by the impugned order dtd. 10/10/2022 passed by respondent No. 2/competent committee vide which his claim of belonging to "Tokre Koli Scheduled Tribe" has been invalidated.

(3.) We have considered the strenuous submissions of the learned Advocates for the respective sides and have gone through the record placed before us and the judgments cited.