BHAGYASHRI PRAMOD THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Mendadkar, the learned counsel appearing for the Petitioner and Mr. Walimbe, the learned AGP appearing for the

(2.) The Petitioner's caste claim as belonging to Thakur Scheduled tribe is invalidated by the Scrutiny Committee.

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