SHAMBALA ASHOK SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of both the sides, the matters are heard finally at the stage of admission.

(2.) In both these Petitions, the Petitioners, who are siblings, pray for quashing and setting aside the order dater dtd. 30/5/2024, passed by the Scheduled Tribe Caste Scrutiny Committee, Kinwat thereby invalidating "Thakar" Scheduled Tribe caste claim.

(3.) After considering the extensive submissions of the learned advocates, we have perused the Judgment passed by a Co-ordinate Bench of this Court, dtd. 21/8/2023 in Writ Petition No. 10305 of 2023 (Rohit s/o Gopalrao Shinde and Ors. V/s. State of Maharashtra and Anr.), wherein real cousins of both these Petitioners have been conditionally granted validity certificates as "Thakar" Scheduled Tribe. The operative order reads as under: