SHAM KISAN ADULKAR Vs. CHAIRMAN & DY.DIRECTOR

JUDGEMENT

(1.) ON a motion made by the counsel for the petitioners, the names of Respondents 3 to 6 are allowed to be deleted.

(2.) RULE , returnable forthwith. Heard by consent of parties, finally.

(3.) CONSIDERING the directions issued by the Supreme Court in the Madhuri Patil's case, referred to above, the order impugned in the petition, namely, the order of the Respondent No.1 dated 28.12.1994 is liable to be set aside and the matter is to be remanded back to the Committee, appointed by the Respondent No.2 State Government for scrutinising the cast certificates of the persons' claim to be belong to the Schedule Tribes pursuant to the directions issued by the Supreme Court in Madury Patil's case.