SHUBHAM MAHADEO GUDADE Vs. VICE PRESIDENT & MEMBER

JUDGEMENT

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

(2.) The petitioner being dissatisfied with the order dtd. 7/11/2022 passed in Case ID No. 5/510/Edu/ 122021/ 194771 by the respondent no.-1 Vice President and MemberSecretary, the Scheduled Tribe Caste Certificate Scrutiny Committee, Yavatmal (for short-'the Scrutiny Committee'), thereby invalidating the claim of the petitioner that he belongs to 'Mana' Scheduled Tribe category, has preferred this petition.

(3.) It is a case of the petitioner that he belongs to the 'Mana' Scheduled Tribe which is listed at Entry No.18 in the Constitution (Scheduled Tribes) Order, 1950. On 7/10/2020, the Sub-Divisional Officer, Kelapur, District Yavatmal, issued a certificate in favour of the petitioner that he belongs to the 'Mana' Scheduled Tribe.