GOMATI KISHOR PALLIWAR 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 has challenged the order dtd. 21/3/2018 passed by respondent no.2- Committee for Scrutiny and Verification of Tribal Claims (for short- 'the Scrutiny Committee'), whereby invalidated the claim of the petitioner that she belongs to 'Mannewar' (Scheduled Tribe').

(3.) The petitioner claims to be belonging to 'Mannewar' (Scheduled Tribe'). On 5/1/1990, the Tahsildar and Executive Magistrate, Wardha, issued a caste certificate in her favour, recognizing her as 'Mannewar' (Scheduled Tribe'). Based on the said caste certificate, the petitioner came to be appointed to the post of 'Peon'.