PALLAVI Vs. SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE

JUDGEMENT

(1.) Heard Mr. A.P. Kalmegh, learned counsel appearing for the petitioner, and Mr. J.Y. Ghurde, learned Assistant Government Pleader for respondent No.1/State.

(2.) RULE. Rule made returnable forthwith. Heard finally with the consent of the learned counsel for the parties.

(3.) The petitioner has approached this Court seeking challenge to the impugned order dtd. 18/8/2023, passed by the respondent No.1 - Scheduled Tribe Caste Scrutiny Committee, Amravati, thereby invalidating the caste claim of the petitioner towards 'Thakur' Scheduled Tribe.