MAYURI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. Heard finally by consent of parties.

(2.) THE petitioner's caste claim has been invalidated by the Caste Scrutiny Committee, namely, the Divisional Caste Scrutiny Committee, Dhule, by its order dated 5th October, 2010.

(3.) THE second ground on which the caste claim of the petitioner has been invalidated is because the petitioner could not state anything about the criminal record of the ancestors in the family. Under these circumstances, it was held that she could not substantiate her claim towards the Rajput Bhamta V.J.N.T.