SUNIL Vs. SCHEDULE TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the learned Counsel for the parties, the matter is taken up for final disposal.

(2.) By the present petition, the petitioners are challenging the order dtd. 21/3/2024 passed by respondent no.1-The Schedule Tribe Caste Certificate Scrutiny Committee, Amravati Division, Amravati (for short 'respondent no.1-committee) whereby the caste certificate issued by the competent authority to the petitioners as a 'Halbi' Scheduled Tribe is rejected by invalidating the caste of the petitioners.

(3.) In brief, the case of the petitioners is that petitioner nos.1 to 3 are the relatives and belonging to the caste of 'Halbi'. They have obtained the caste certificates from the competent authority of caste 'Halbi' Scheduled Tribe, which is recognized as Scheduled Tribe in the State of Maharashtra and is included at Sr. No.19 in the Constitutional Scheduled Tribe Order, 1950.