PRAJAKTA VIJAY VARSOLKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) By this petition, the petitioner challenges the order dated 18th September 2007 passed by the respondent no.2 - Scrutiny Committee invalidating the petitioner's caste claim of belonging to "Malhar Koli" tribe.

(3.) By a Presidential Order dated 6th September 1950, Mahadev Koli was declared as a scheduled tribe. Malhar Koli was not a scheduled tribe under the Presidential Order. We are however informed that Malhar Koli has been declared to be a scheduled tribe under the Tribes modification order of 1956 with effect from 1st November 1956. We proceed on that assumption.