RAKESH BHIMASHANKAR UMBARJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Respondents waive service. At the instance and the request of the learned counsel for the parties, heard finally.

(2.) This petition, under Article 226 of the Constitution of India, impugns the legality and validity of the notice dtd. 13/3/2023, issued by the respondent-Scrutiny Committee, seeking to reopen the proceedings of the petitioners caste validity. The dispute pertains to the respondent-Scrutiny Committees' power to review/revisit its orders granting tribe validity certificates to the petitioners.

(3.) Heard Mr R. K. Mendadkar, learned counsel for the petitioners, and Mrs M. P. Thakur, learned Additional Government Pleader for the respondent/State.