DWARKABAI Vs. SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Learned Additional Government Pleader Shri D.P. Thakare waives notice of hearing for respondent No.1. In view of the order proposed to be passed, notice of hearing on respondent Nos.2 and 3 is dispensed with.

(2.) The challenge in the petition is to the impugned order dtd. 16/2/2024 passed by respondent No.1-Scheduled Tribe Certificate Scrutiny Committee, Amravati (for short "the Committee"), whereby the claim of the petitioner that she belongs to 'Andh' Scheduled Tribe came to be rejected.

(3.) The facts, in a nutshell, of the case are as follows: