AKSHYAKUMAR HARINARAYAN CHAURASIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, returnable forthwith.

(2.) The present Petition is filed by the Petitioner, as his caste i.e. "Tamboli" certificate is invalidated by the impugned order.

(3.) After going through the impugned order, we are inclined to dispose of the present Writ Petition with a direction to Respondent No.2Scrutiny Committee to consider every aspect in detail and pass fresh order specifically for the reason that Petitioner's sister got the caste certificate "Tamboli" by order dated 18.04.2013 passed by the Caste Scrutiny Committee, but the Petitioner's caste certificate is invalidated though he is claiming the certificate of same nature.