PARVI ASHISH CHAKRAVARTI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader waives service. Rule is taken up for hearing forthwith by consent of learned counsel for the parties.

(2.) The petitioner - Ku. Parvi Ashish Chakravarti has sought to invoke writ jurisdiction of this Court through her father (legal guardian) impugning an order dtd. 22/9/2022 passed by respondent no.2 invalidating her caste as "Mahar". The petition is filed through the guardian since, the petitioner - Parvi is aged about 17 years.

(3.) Briefly stated, facts of the petition are summarised as follows: