VIJAYKUMAR MADHUKAR INGLE Vs. CASTE SCRUTINY COMMITEE

JUDGEMENT

(1.) THE petitioner had applied for verification of certificate dated 2-7-1986, MRC 81/239/86 issued by Executive Magistrate shegaon District Buldana towards his Tribe claim to belong to 'thakur' scheduled Tribe. He needed verification of Tribe claim as he was elected as a councillor in Municipal Council, Shegaon.

(2.) IN this petition service on the respondents 2 to 4 is not necessary as those are proforma parties. The petitioner challenges the order of Scheduled Tribe certificate Scrutiny Committee, Amravati Division, Amravati (for short described as the Scrutiny Committee) delivered on 17-2-2007 Annexure-XXII, invalidating his claim as 'thakur' Scheduled Tribe.

(3.) HEARD Learned Advocate Mr. Ram Parsodkar for the petitioner and the learned Advocate Mr. Sudhir M. Puranik for the respondent No. 1.