MRUNALINI SITARAM 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.) 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 impugned order passed by the Scrutiny Committee dtd. 16/4/2010 invalidating the caste certificate of the Petitioner as belonging to Thakur Scheduled Tribe is under challenge.