SUDAM ANKUSH RANDIVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith and heard finally by consent of learned Counsel for respective parties.

(2.) The petitioner, who claims to belong to 'Mahar' caste, which is included in Scheduled Caste category, is assailing the order dated 09.09.2011, passed by Scrutiny Committee, directing invalidation of the caste certificate issued in favour of the petitioner.

(3.) The petitioner had applied for issuance of caste certificate with the Sub Divisional Officer and on consideration of the application, concerned authority has issued caste certificate in favour of the petitioner on 13.06.2000, certifying that petitioner belongs to 'Mahar' caste, which is included in Scheduled Caste category. The caste certificate issued in favour of the petitioner has been referred to the Scrutiny Committee, Nashik, for verification since petitioner has contested elections to the Gram Panchayat and was elected as a member.