DNYANESHWAR Vs. VICE- CHAIRMAN

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.) Both these petitions are taken together as there is a common order passed by the Respondent-Caste Scrutiny Committee, Amravati (for short, respondent-committee). Furthermore, petitioner Dnyaneshwar s/o Shankarao Dongare in Writ Petition No.4237/2022 is the father of the petitioner Ku. Akshata d/o Dnyaneshwar Dongare in Writ Petition No.4240/2022. The documents relied by both the petitioners before the committee are also identical.

(3.) By this petition, the petitioners are challenging the impugned order dtd. 28/4/2022, by which the respondent- committee invalidated the caste claim of the petitioners as 'Mana' Scheduled Tribe. It is the submission of the petitioners that both belonging to 'Mana' Scheduled Tribe category and obtained the caste certificates in that regard from the competent authority at the relevant time.