SNEHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) With the consent of the learned Advocates, this matter is taken up for final hearing.

(2.) We peruse the record produced by the learned AGP during the course of hearing. Also we have gone through the relevant papers showing school / revenue record, order of Scrutiny Committee in case of father of the petitioner, old entry of 1951 and vigilance reports.

(3.) The petitioner is challenging the Judgment and order dtd. 19/04/2023, passed by the respondent No.3 Scrutiny Committee invalidating the claim of the petitioner for 'Tribe Koli Mahadev'. She relied upon voluminous record.