BHARATI BHALCHANDRA SHIRKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner. Learned AGP opposed the petition.

(2.) Brief background of the matter is as follows: The rejection of the caste claim of the Petitioner by the Caste Scrutiny Committee was challenged by the Petitioner by filing a Writ Petition before this Court, which came to be dismissed. Aggrieved by the said order, the Petitioner preferred an Appeal before the Hon'ble Supreme Court. Vide order dtd. 12/12/2025, the Hon'ble Supreme Court partly allowed the Appeal, set aside the order passed by this Court, and remanded the matter for fresh consideration. The relevant paragraphs from the order dtd. 12/12/2025 are reproduced hereinbelow for ready reference.

(3.) The caste claim of the Petitioner as belonging to the tribe Thakur which is recognised as a Scheduled Tribe has been invalidated by the impugned order passed by the Scrutiny Committee. During the pendency of the petition, it is the submission of learned counsel for the Petitioner that her first cousin brother Vijaysinha R. Suryawanshi has been issued a certificate of validity on the strength of the reasoned order passed by this Court in Writ Petition No.1431/2013 decided on 30/10/2018.