RAJESH POCHAM GADAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. Heard finally by the consent of the parties.

(3.) The present petition takes exception to the order passed by the respondent No.2, the Scheduled Tribe Caste Certificate Scrutiny Committee, Gadchiroli, bearing No. JC/TCSC/GAD/III/912/33/2013, dtd. 3/9/2018, invalidating the 'Mannewar' Scheduled Tribe claim of the petitioner.