VISHAL ASHOK ACHARYA Vs. SCRUTINY COMMITTEE FOR VERIFICATION

JUDGEMENT

(1.) Heard Shri S.G. Desai, learned Senior advocate for the petitioner, Shri A.N.S. Nadkarni, learned Advocate General for respondent no.1 and Shri C. Padgaonkar, learned Counsel for respondent No.2. Rule.

(2.) The petitioner, who claims to belong to Vishwakarma/Chari/Mesta community, which is included in other backward caste category is praying for issuance of writ of certiorari directing for quashment of the order passed by the Scrutiny Committee on 10/06/2014.

(3.) We have heard the arguments advanced by Shri S.G. Desai, learned Senior Counsel appearing for the petitioner, as well as the respective Counsel appearing for the respondents. We have also perused the order passed by the Scrutiny Committee on 10/02/2014.