SANTOSH VYANKAT NIRUDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable and heard forthwith.

(2.) The petitioner has challenged an order dated 23.4.2007 passed by respondent No. 2, Scheduled Tribe Certificate Scrutiny Committee, Aurangabad and sought a declaration that he belongs to the Mahadeo Koli Scheduled Tribe.

(3.) Respondents 3 and 4 are the Collector, Latur and the Headmaster of the School in which the petitioner is employed, respectively.