VAIBHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally with the consent of learned Counsel for the parties.

(2.) The petitioner being aggrieved by the order dtd. 12/9/2022 passed by respondent no.2- the Scheduled Tribe Certificate Scrutiny Committee (for short- 'the Scrutiny Committee'), whereby invalidated the claim of the petitioner that he belongs to 'Mannewar' Scheduled Tribe'.

(3.) The petitioner claims to belong to the 'Mannewar' Scheduled Tribe'. On 8/6/2021, the Sub-Divisional Officer, Akola, granted a caste certificate in his favour. He is prosecuting his B.E. (2nd year) Course in Electronics and Telecommunication under the reserved category of 'Mannewar' Scheduled Tribe', in respondent no.3-College. The principal of the said College forwarded his caste certificate along with the documents for verification on 18/11/2021 to the respondent no.2 Committee as he was desirous to pursue his higher education in the reserved category.