ANKITA ASHOK NIMMALWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, returnable forthwith. By consent of the parties, heard finally.

(2.) The petitioner in this petition under Article 226 of the Constitution of India challenges the order dated 29th August, 2017 passed by the Scheduled Tribe Certificate Scrutiny Committee, Konkan Division, Thane (for short "Caste Scrutiny Committee") whereby the caste certificate validity claim of the petitioner belonging to the "Mannervarlu", Scheduled Tribe has been rejected.

(3.) It is the case of the petitioner that by birth she belongs to "Mannervarlu" tribe, which was notified as Scheduled Tribe under the Act of the Parliament No. 108 of 1976. The petitioner was granted a caste certificate dated 7th April, 2007 by respondent No. 5/competent authority, which according to the petitioner was granted after necessary enquiry.