SUNIL RUPRAO RAIKWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

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

(3.) The petitioner by this petition impugns order dated 15/09/2021, passed by the respondent No.2-Scheduled Tribe Caste Certificate Scrutiny Committee, invalidating the caste claim of the petitioner belonging to Halba Scheduled Tribe, listed as Entry No.19 in the Constitution (Scheduled Tribes) Order, 1950.