RAJESH JAGDISHRAO GODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned advocates for respective parties.

(2.) Rule. Rule returnable forthwith. By consent of parties, petition is heard finally. Mr. Deshmukh, Advocate has vehemently opposed the writ petition and he has supported every reason recorded by the scrutiny committee on the same line of arguments as the reasons recorded by the committee.

(3.) Petitioner who is selected as clerk-cum-typist on a post reserved for scheduled Tribe, challenges order dated 21-4-05 delivered by the Committee for Scrutiny and Verification of Tribe Claim, Aurangabad, division, Aurangabad by which claim of the petitioner of belonging to S. T. Koli Mahadeo is invalidated.