NEHA Vs. DEPUTY DIRECTOR

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 this petition, petitioner is questioning the order dtd. 26/6/2023 passed by Respondent- Scheduled Tribe Caste Certificate Scrutiny Committee, Amravati (for short 'Respondent-Committee').

(3.) It is the case of the Petitioner that she belongs to 'Mana' Tribe, which is recognized as Scheduled Tribe in the Constitution (Scheduled Tribe Order), 1950 at Sr. No.18. Accordingly, she has been issued the Tribe Certificate in her favour by the Competent Authority on 31/3/2018.