PRATIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioner has put forth prayer clauses 'A ' and 'B ' as under:-

(3.) The learned AGP has strenuously opposed this petition on the ground that the committee has arrived at a contrary finding and has concluded that the petitioner cannot be granted a validity certificate of belonging to the "Mannervarlu " Scheduled Tribe category.