MAHENDRA CHANDRAKANT THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith. With the consent of the parties, the Writ Petition is heard finally at the stage of admission.

(2.) By this Writ Petition filed under Sec. 226 of the Constitution of India, the petitioner seeks to challenge the order dtd. 3/9/2025 passed by respondent No.2/Scrutiny Committee, by which the tribe claim of the petitioner of belonging to "Thakur" Scheduled Tribe has been rejected.

(3.) For better appreciation, the translated vernacular version of the impugned order is reproduced herein below :-