REGENT COMPUTRONICS PVT. LTD.

Ravi Janardhan Chalmela Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

PRADEEP RAMCHANDRA KOLI VS. STATE OF MAHARASHTRA AND ANR [REFERRED TO]
KUMARI MADHURI PATIL VS. ADDITIONAL COMMISSIONER TRIBAL DEVELOPMENT [REFERRED TO]
RAJU RAMSINGH VASAVE VS. MAHESH DEORAO BHIVAPURKAR [REFERRED TO]
APOORVA VS. DIVISIONAL CASTE CERTIFICATE SCRUTINY COMMITTEE NO 1 [REFERRED TO]
VAISHALI CHATARSING INGALE VS. COMMITTEE FOR SCRUTINY AND VERIFICATION OF TRIBE CLAIMS [REFERRED TO]
MADHURI NITIN JADHAV VS. STATE OF MAHARASHTRA [REFERRED TO]
SANJAY PRALHAD PARDESHI VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) The Petitioner has challenged impugned order dated 28 November 2002 passed by Respondent No.2Scrutiny Committee whereby, the Caste Claim of the Petitioner being "Mannewar Scheduled Caste" was rejected.

(3.) On 13 June 2001, the Petitioner was granted caste certificate in the prescribed format by Respondent No.3 after satisfying strict and stringent provisions contained in the Government Resolution dated 7 March 1996 issued by Respondent No.1.

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RAVI JANARDHAN CHALMELA Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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