SHILPA VISHNU THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We have heard Mr. Mendadkar, the learned counsel appearing for the Petitioner and Mr. Kakade, the learned AGP appearing for the Respondents-State.

(2.) Our attention is invited to order dated 12 th December 2025 passed by the Hon'ble Supreme Court.

(3.) 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.