DISHA SHIVKUMAR WARANKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The Petitioners, by this petition, are challenging the order dtd. 18/10/2022 passed by the Respondent No. 2 Schedule Tribe Respondent Caste Scrutiny Committee, Amravati, thereby invalidating the caste claims of the Petitioner to the "Dhoba" Scheduled Tribe which is enlisted at Entry No. 18 (Item No. 19) of the Scheduled Tribe Order, 1950.

(3.) The petitioners claim that they belong to "Dhoba" Scheduled Tribe. Petitioner Nos.1 and 3 are sisters, whereas petitioner No.2 is their cousin. All the Petitioners are students of 11th/12th standard and their proposals were forwarded through their respective schools/junior colleges namely, Sitabai Sangai Kanishth Mahavidyalaya, Anjangaon Surji, Amravati; Bharat Vidyalaya, Tapdiya Nagar, Akola and P.R. Pote Pharmacy College, Amravati, in September and December, 2021.The petitioners were pursuing their education at the relevant time and their proposals for verification of their tribe claims were forwarded through their respective educational institutions to the Respondent No.2 Committee for adjudication in accordance with law.