GAJANAN S/O BHAGWAN JADHAV Vs. JOINT COMMISSIONER AND VICE-CHAIRMAN, SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE

JUDGEMENT

(1.) Heard.

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

(3.) The order dtd. 29/12/2023 passed by District Caste Verification Committee, Amravati cancelling the caste validity certificate dtd. 3/9/2011 issued to the petitioner therein namely Gajajan s/o Bhagwan Jadhav as belonging to "Gond" Community is under challenge in this writ petition filed under Article 226 and 227 of the Constitution of India particularly on the ground that the impugned order cancelling the validity certificate is without jurisdiction.