KHUSHALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith and heard finally with consent of the learned counsel for the parties.

(2.) The order dated March 16, 2022 impugned in this writ petition is passed by the respondent no.2-Scheduled Tribe Certificate Scrutiny Committee, Amravati (for short, 'the Committee') thereby rejecting the claim of the petitioner of belonging to 'Mannewar' Scheduled Tribe.

(3.) It is the case of the petitioner that she belongs to 'Mannewar' Scheduled Tribe and was accordingly issued a certificate to that effect by the Sub-Divisional Officer on August 11, 2016.