KARTIKBANDU KOHAD Vs. SCHEDULED TRIBE CASTE CERTIFICATESCRUTINY COMMITTEE

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith and by consent of learned Counsel appearing for the parties, the matter is taken up for final disposal.

(2.) By this petition, the petitioner questions the legality and validity of the order dtd. 25/1/2019 passed by the respondent - Scheduled Tribe Caste Certificate Scrutiny Committee, Nagpur (hereinafter referred to as "the Scrutiny Committee" for short), by which the tribe claim of the petitioner as belonging to "Halbi Scheduled Tribe" came to be invalidated.

(3.) Facts necessary for deciding the present petition are as under :