ADITYA Vs. SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE

JUDGEMENT

(1.) These two writ petitions are filed by the father and son. The claims of both of them are invalidated by the Scrutiny Committee. As both of them have filed the similar documents and considering the similar reasons for rejecting the validity certificates, the common judgment is passed in this case.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of learned Advocates for the parties.

(3.) In the present writ petitions, the petitioners have assailed the orders dtd. 17/9/2024 and 26/9/2024 issued by the respondent-Scheduled Tribe Certificate Scrutiny Committee, Yavatmal whereby the petitioners' claim of belonging to 'Thakur' Scheduled Tribe has been rejected and the caste certificate held by the petitioners has been invalidated.