BABAN KANHUJI KATOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Returnable forthwith. Parties agree for final disposal of the petition.

(2.) HEARD parties, since petition can be disposed of at the stage of admission itself.

(3.) IN view of the facts of this case which are similar to those of the two decided above noted petitions, we find that it shall be in the interest of justice to set aside the decision of the Caste Scrutiny Committee, which is impugned in this petition, and remand the case to the Scrutiny Committee, for fresh hearing and disposal, according to law.