DHEERAJ DNYANESHWAR SALUNKE, Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Learned A.G.P. waives service of notice on Rule. Rule is made returnable forthwith. With the consent of the learned counsel for the parties, the petition is taken up for final hearing at the admissions stage.

(2.) The petitioner is challenging the communication/order of the Caste Scrutiny Committee/respondent no.2 dated 30.6.2016.

(3.) The petitioner belongs to Tokre Koli Scheduled Tribe and has received a certificate to that effect from the competent authority on 21.11.2014. The tribe claim of the petitioner was referred to the Scrutiny Committee by his college on 26.12.2014. In support of the tribe claim of the petitioner he submitted several documents including validity certificate of his father, his mother and the decision of this Court validating the tribe claim of his brother namely Rohit Dnyaneshwar Salunke.