GANESH NARAYAN KOLI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith and heard finally by consent of parties.

(3.) The petitioner has assailed the order dtd. 18/3/2024 passed by respondent No.2 Scrutiny Committee invalidating his claim for 'Tokre Koli', Scheduled Tribe, in a proceeding under Sec. 7 of the Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000, (for short 'the Maharashtra Act No.XXIII of 2001').