PRANAV SADASHIV LAD Vs. CASTE CERTIFICATE SCRUTINY COMMITTEE

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith. Heard finally, by consent of learned counsel for the petitioner and learned AGP for the respondents-State of Maharashtra.

(2.) The petitioner is questioning the validity granted in his favour by the Scrutiny Committee on 11/2/2022 to the effect that petitioner belongs to "Maratha" caste.

(3.) It is the grievance of the petitioner that due to some subsequent events, the knowledge which was obtained by the petitioner on a later date, it was revealed to the petitioner that his real caste was not "Maratha" but "Kunbi". The learned counsel for the petitioner submits that even the real sister of the petitioner was granted validity certificate by the Kolhapur Scrutiny Committee that she belongs to "Kunbi" caste, on 22/9/2022. The learned counsel for the petitioner submits that on 26 thAugust 2022, the petitioner had submitted a review application, requesting for recall of the order of validity dtd. 11/2/2020 on the ground that he had come across certain documents, which disclosed his real caste to be "Kunbi" and not "Maratha".